Madras High Court
P.Seenivasan vs The State Of Tamil Nadu on 28 April, 2015
Author: S.Tamilvanan
Bench: S.Tamilvanan, B.Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 28.04.2015 CORAM: THE HONOURABLE DR.JUSTICE S.TAMILVANAN and THE HONOURABLE MR.JUSTICE B.RAJENDRAN H.C.P.No.3420 of 2014 P.Seenivasan .. Petitioner vs. 1.The State of Tamil Nadu, Represented by its Secretary, Home, Prohibition & Excise Department, Fort. St. George, Chennai-9. 2.The Commissioner of Police, Chennai Police, Vepery, Chennai. .. Respondents Prayer : Petition filed under Article 226 of the Constitution of India praying for issuance of a writ of habeas corpus calling for the records of the impugned detention order bearing BCDFGISSV No.1876 of 2014 dated 17.11.2014 on the file of the second respondent herein and quash the same and direct the respondents to produce the detenu Karthick @ Karthikeyan, son of Seenivasan, aged about 23 years, now confined at Central Prison, Puzhal, Chennai, before this Court and set him at liberty. For Petitioner .. Mr.M.Ramadoss For RR 1 & 2 .. Mr.M.Maharaja, APP ORDER
(Order of the Court was made by S.TAMILVANAN, J.) The petitioner, who is father of the detenu herein, viz.,Karthick @ Karthikeya, son of P.Seenivasan, aged about 23 years, has come forward with this petition challenging the detention order passed by the second respondent dated 17.11.2014 against his son branding him as a Goonda under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Piracy Act 1982 [Act 14 of 1982]. S.TAMILVANAN, J AND B.RAJENDRAN, J., paa
2.The learned Additional Public Prosecutor would submit that the order of detention passed by the second respondent as against the son of the petitioner herein dated 17.11.2014 has been revoked by the Government in G.O. [Rt] No.385, Home, Prohibition & Excise [X] Department dated 09.01.2015 and he has also produced a copy of the said order.
3. Recording the submission of the learned Additional Public Prosecutor, this petition is closed as the same has become infructuous.
[S.T., J.] [B.R, J.] 28.04.2015 paa To 1.The State of Tamil Nadu, Represented by its Secretary, Home, Prohibition & Excise Department, Fort. St. George, Chennai-9. 2.The Commissioner of Police, Chennai Police, Vepery, Chennai.
3.The Public Prosecutor, Madras High Court, Madras.
4.The Superintendent of Central Prison, Puzhal, Chennai.
H.C.P.No.3420/2014