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Madras High Court

Syed Ali Muthu vs The Government Of Tamilnadu on 16 July, 2018

Bench: S.Vimala, S.Ramathilagam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS 

DATE : 16.07.2018

CORAM

THE HONOURABLE DR. JUSTICE S.VIMALA
AND
THE HONOURABLE MRS. JUSTICE  S.RAMATHILAGAM

H.C.P. NO. 661 OF 2018

Syed Ali Muthu						.. Petitioner

- Vs -

1. The Government of Tamilnadu
    Rep by its Secretary to Government
    Home, Prohibition and Excise Department
    Fort St.George, Chennai-600 009. 

2. The Superintendent of Prison,
     Central Prison, Puzhal,
     Chennai-66.

3. State by
    The Inspector of Police,
    Kodungaiyur Police Station,
    Chennai.						.. Respondents

	Petition filed under Article 226 of the Constitution of India praying this Court to issue a writ of habeas corpus directing the second respondent to give proper treatment in the Government Hospital, Royapettah to petitioner in laws Thiru.Syed Ibrahim @ Asan S/o.Jabanullakhan aged about 32 years and Thiru. Saddam Hussain S/o.Jabanullakhan aged about 27 years who are now confined in the Central Prison, Puzhal and direct the second respondent to conduct enquiry on petitioner representation dated 27.03.2018.
		For Petitioner	: Mr.K.J.Saravanan
		For Respondents	: Mr. R.Prathap Kumar, APP

ORDER

(DELIVERED BY DR. S.VIMALA, J.) The present petition has been filed by the brother of the detenus seeking direction to the second respondent to give proper treatment in the Government Hospital, Royapettah to his brothers, namely, Syed Ibrahim and Saddam Hussain, who are now confined in the Central Prison, Puzhal, Chennai.

2. It is submitted by the learned Additional Public Prosecutor that on 12.04.2018, both detenus have been released on bail. Therefore, the prayer sought for in this petition has become infructuous.

3. In view of the same, this Habeas Corpus Petition is dismissed as infructuous.

							             (S.V.J.)       (S.R.T.J.)
								        16.07.2018
ia/ogy


To
1. The Secretary to Government

Home, Prohibition and Excise Department Fort St.George, Chennai-600 009.

2. The Superintendent of Prison, Central Prison, Puzhal, Chennai-66.

3. The Inspector of Police, Kodungaiyur Police Station, Chennai.

4. The Additional Public Prosecutor, High Court, Madras.

DR. S.VIMALA, J.

AND S.RAMATHILAGAM, J.

ia/ogy H.C.P. NO.661 of 2018 16.07.2018