Madras High Court
Rani vs State Of Tamil Nadu Represented By on 21 February, 2022
Bench: P.N.Prakash, A.A.Nakkiran
H.C.P.No.1709 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.02.2022
Coram
The Honourable Mr. Justice P.N.PRAKASH
and
The Honourable Mr. Justice A.A.NAKKIRAN
H.C.P.No.1709 of 2021
Rani .. Petitioner
Vs.
1.State of Tamil Nadu represented by
The Secretary,
Home, Prohibition and Excise Department,
Fort St.George,
Chennai-600 009.
2.The District Collector and District Magistrate,
Chengleput District, Chengleput.
3.The Superintendent of Police,
Chengleput District, Chengleput.
4.The Superintendent of Central Prison,
Puzhal-II, Chennai – 600 066.
5.The Inspector of Police,
Chengleput Taluk Police Station,
Chengleput District. .. Respondents
Page 1 of 5
https://www.mhc.tn.gov.in/judis
H.C.P.No.1709 of 2021
Petition filed under Article 226 of the Constitution of India to issue a
writ of Habeas Corpus calling for the records made in impugned detention
order in CPT.No.53/2021 dated 03.10.2021 on the file of the District
Collector and District Magistrate, Chengleput District, the second
respondent herein and quash the same as illegal and direct the respondents
to produce the detenu Vinoth Kumar @ Pattaravakkam Vinoth, aged 34
years, son of Babu, now confined at the Central Prison, Puzhal-II, Chennai,
before this Court and set him at liberty.
For Petitioner : Mr.R.Sankarasubbu
For Respondents : Mr.R.Muniyapparaj
Addl. Public Prosecutor
ORDER
[Made by P.N.PRAKASH, J.] The petitioner challenges the impugned order of detention in CPT.No.53/2021 dated 03.10.2021 detaining her son as “Drug Offender”, as contemplated under Section 2(e) of the Tamil Nadu Act 14 of 1982.
Page 2 of 5https://www.mhc.tn.gov.in/judis H.C.P.No.1709 of 2021 The learned Additional Public Prosecutor reports that the order of detention passed against the detenu has been revoked by the Government by its order in G.O.Rt.No.5788, Home, Prohibition and Excise (XI) Department, dated 26.11.2021 and he has also produced a copy of the Government Order. Recording the same, this Habeas Corpus Petition stands closed.
(P.N.P.,J.) (A.A.N.,J.) 21.02.2022 Index: Yes/No nsd Page 3 of 5 https://www.mhc.tn.gov.in/judis H.C.P.No.1709 of 2021 To
1.The Secretary, Home, Prohibition and Excise Department, Fort St.George, Chennai-600 009.
2.The District Collector and District Magistrate, Chengleput District, Chengleput.
3.The Superintendent of Police, Chengleput District, Chengleput.
4.The Superintendent of Central Prison, Puzhal-II, Chennai – 600 066.
5.The Inspector of Police, Chengleput Taluk Police Station, Chengleput District.
6.The Joint Secretary to Government of Tamil Nadu, Public, Law and Order Department, Secretariat, Chennai – 9.
7.The Public Prosecutor, High Court, Madras.
Page 4 of 5https://www.mhc.tn.gov.in/judis H.C.P.No.1709 of 2021 P.N.PRAKASH,J.
and A.A.NAKKIRAN,J.
nsd H.C.P.No.1709 of 2021 21.02.2022 Page 5 of 5 https://www.mhc.tn.gov.in/judis