Madras High Court
Mageshwari vs The Secretary To Government on 10 July, 2025
Author: M.S.Ramesh
Bench: M.S.Ramesh
H.C.P.No.819 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.07.2025
CORAM :
THE HONOURABLE MR. JUSTICE M.S.RAMESH
AND
THE HONOURABLE MR. JUSTICE V.LAKSHMINARAYANAN
H.C.P.No.819 of 2025
Mageshwari ... Petitioner
Vs.
1.The Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat, Chennai – 600 009.
2.District Collector and District Magistrate
of Ranipet District, Ranipet – 1.
3.The Superintendent of Police,
Ranipet District, Ranipet.
4.The Superintendent of Prison,
Central Prison, Vellore.
5.The Inspector of Police,
Sholinghur Police Station,
Ranipet District. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, calling for the records in connection with the
order of detention passed by the second respondent dated 07.04.2025 in
Page 1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/08/2025 02:38:41 pm )
H.C.P.No.819 of 2025
B3/D.O.No.24/2025 against the petitioner's son Nirmalkumar, Male, aged 27
years, S/o.Ramadoss, who is confined at Central Prison, Vellore and set aside
the same and direct the respondents to produce the detenu before this Court
and set him at liberty.
For Petitioner : Mr.D.Balaji
For Respondents : Mr.E.Raj Thilak
Additional Public Prosecutor
ORDER
(Order of the Court was made by M.S. RAMESH, J.) When the matter was taken up for hearing, the learned counsel for the petitioner, as well as the learned Additional Public Prosecutor appearing for the respondents, by producing a copy of the Government Order in G.O.Rt.No.2881, Home, Prohibition and Excise (IX) Department, dated 21.05.2025, submitted that the detention order has already been revoked.
2. Recording the said submission, this Habeas Corpus Petition stands dismissed as infructuous. No costs.
[M.S.R, J.] [V.L.N, J.]
10.07.2025
Index: Yes/No
Sni
Page 2 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/08/2025 02:38:41 pm )
H.C.P.No.819 of 2025
To
1.The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai – 600 009.
2.District Collector and District Magistrate of Ranipet District, Ranipet – 1.
3.The Superintendent of Police, Ranipet District, Ranipet.
4.The Superintendent of Prison, Central Prison, Vellore.
5.The Inspector of Police, Sholinghur Police Station, Ranipet District.
6.The Public Prosecutor, High Court, Madras.
7.The Joint Secretary, Public (Law & Order), Chennai – 600 009.
Page 3 of 4https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/08/2025 02:38:41 pm ) H.C.P.No.819 of 2025 M.S.RAMESH, J.
and V.LAKSHMINARAYANAN, J.
Sni H.C.P.No.819 of 2025 10.07.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/08/2025 02:38:41 pm )