Madras High Court
S.Anbukkarasi vs State Of Tamilnadu Rep. By on 10 December, 2019
Author: T.Raja
Bench: T.Raja, B.Pugalendhi
H.C.P.(MD)No.1036 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.12.2019
CORAM:
THE HONOURABLE MR.JUSTICE T.RAJA
AND
THE HONOURABLE MR. JUSTICE B.PUGALENDHI
H.C.P.(MD)No.1036 of 2019
S.Anbukkarasi : Petitioner
Vs.
1.State of Tamilnadu rep. by
The Additional Chief Secretary to Government,
Home, Prohibition and Excise (XVI) Department,
Secretariat,
Chennai - 600 009.
2.The District Collector and District Magistrate,
Collectorate Office,
O/o.the District Collector and District Magistrate
Perambalur District
Perambalur.
3.The Superintendent of Prison,
Central Prison,
Trichy. : Respondents
PRAYER: Petition is filed under Article 226 of the Constitution of
India praying for the issue of a Writ of Habeas Corpus, to call for the
entire records in detention order passed in Cr.M.P.No.25/2019 dated
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http://www.judis.nic.in
H.C.P.(MD)No.1036 of 2019
21.09.2019 on the file of the 2nd respondent herein and set aside the
same as illegal and direct the respondents to produce the body or
person of the petitioner's husband namely, Stephen, S/o.Baskar, male,
aged 23 years, who is detained in Central Prison, Tiruchirappalli,
before this Court and set him at liberty.
For Petitioner : Mr.K.A.S.Prabhu
For Respondents : Mr.K.Dinesh Babu
Additional Public Prosecutor
ORDER
(Order of the Court was made by T.RAJA., J) When the matter was taken up for hearing, the learned Additional Public Prosecutor, by producing a proceedings dated 29.11.2019 in G.O.Rt.No.4916, Home, Prohibition and Excise(XV) Department, submitted that the detention order has already been revoked. Recording his submission, this Habeas Corpus Petition is dismissed as infructuous.
[T.R., J.] & [B.P, J.]
10.12.2019
Index : Yes/No
Internet : Yes
RR
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http://www.judis.nic.in H.C.P.(MD)No.1036 of 2019 To
1.The Additional Chief Secretary to Government, Home, Prohibition and Excise (XVI) Department, Secretariat, Chennai - 600 009.
2.The District Collector and District Magistrate, Collectorate Office, O/o.the District Collector and District Magistrate Perambalur District Perambalur.
3.The Superintendent of Prison, Central Prison, Trichy.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
3/4http://www.judis.nic.in H.C.P.(MD)No.1036 of 2019 T.RAJA, J.
AND B.PUGALENDHI, J.
RR Order made in H.C.P.(MD)No.1036 of 2019 Dated: 10.12.2019 4/4 http://www.judis.nic.in