Madras High Court
N.Velumani vs Secretary To Government on 14 June, 2017
Author: Nooty.Ramamohana Rao
Bench: Nooty.Ramamohana Rao
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.06.2017
CORAM
THE HONOURABLE MR.JUSTICE NOOTY.RAMAMOHANA RAO
and
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
H.C.P.No. 60 OF 2017
N.Velumani .. Petitioner
-vs-
1.Secretary to Government,
State of Tamil Nadu,
Rep. by its Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat, Chennai 600 009.
2.Commissioner of Police,
Detaining Authority,
Coimbatore City. .. Respondents
Habeas Corpus Petition filed under 226 of the Constitution of India to call for the entire records, relating to Petitioner's husband detention under Tamil Nadu Act 14 of 1982 vide detention order, dated 13.12.2016 on the file of the second respondent herein made in proceedings C.No.62/G/IS/2016 and quash the same as illegal and consequently direct the respondents herein to produce the said petitioner's husband namely P.Nagaraj, son of Late Palanisamy, aged 27 years before this Court and set the petitioner's husband at liberty from detention, now petitioner's husband detained at Central prison, Coimbatore.
For Petitioner : Mr.M.N.Balakrishnan
For Respondents: Mr.P.Govindarajan
Addl. Public Prosecutor
***********
O R D E R
NOOTY.RAMAMOHANA RAO, J.
Challenge is made to the order of detention passed by the second respondent vide Proceedings in C.No.62/G/IS/2016, dated 13.12.2016, whereby the detenu, namely P.Nagaraj, son of (late) Palanisamy, aged about 27 years, was detained under Goondas Act and confined at Central Prison, Coimbatore.
2.The learned Additional Public Prosecutor would submit that the order of detention passed by the second respondent as against the petitioner dated 13.12.2016 has been revoked by the Government in G.O. Rt. No.6469, Home, Prohibition & Excise (XII) Department dated 24.12.2016, and he has also produced a copy of the said order.
3. Recording the submission of the learned Additional Public Prosecutor, this Habeas Corpus Petition is dismissed as infructuous.
(N.R.R.J.,) (S.M.S.J.,) 14.06.2017 rpa/si To 1.Secretary to Government, State of Tamil Nadu Rep. by its Secretary to Government,
Home, Prohibition and Excise Department, Secretariat, Chennai 600 009.
2.Commissioner of Police, Detaining Authority, Coimbatore City.
3.The learned Public Prosecutor Madras High Court, Chennai.
NOOTY.RAMAMOHANA RAO , J., and S.M.SUBRAMANIAM, J., si H.C.P.No.60 OF 2017 14.06.2017