Poolpandi vs State Of Tamil Nadu on 30 November, 2020

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Madras High Court

Poolpandi vs State Of Tamil Nadu on 30 November, 2020

Author: K.Kalyanasundaram

Bench: K.Kalyanasundaram, T.Krishnavalli

                                                                    H.C.P.(MD) No.803 of 2020


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 30.11.2020

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                                and
                              THE HONOURABLE MRS.JUSTICE T.KRISHNAVALLI


                                             H.C.P.(MD) No.803 of 2020


                      Poolpandi                                                  ... Petitioner

                                                         -vs-


                      1.State of Tamil Nadu
                        Rep.by the Additional Chief Secretary to Government
                        Home, Prohibition and Excise Department
                        Fort St.George, Chennai-600 009

                      2.The District Collector and District Magistrate
                        Tirunelveli District, Tirunelveli

                      3.The Superintendent of Prison
                        Central Prison
                        Palayamkottai, Tirunelveli                               ... Respondents

                      PRAYER : Petition is filed under Article 226 of the Constitution of India
                      praying for the issue of a Writ of Habeas Corpus calling for the entire
                      records connected with the detention order passed in M.H.S.Confdl No.
                      57/2020, dated 04.09.2020, on the file of the second respondent herein
                      and quash the same and direct the respondents to produce the detenu or


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                                                                     H.C.P.(MD) No.803 of 2020


                      body of the detenu namely Poolpandi, aged about 22 years, son of
                      Palavesam, now detained at the Central Prison, Palayamkottai, before
                      this Court and set him at liberty forthwith.



                                 For Petitioner    : Mr.N.Pragalathan

                                 For Respondents   : Mr.K.Dinesh Babu
                                                     Additional Public Prosecutor

                                                      ORDER

(Order of the Court was made by K.KALYANASUNDARAM, J.) This habeas corpus petition has been filed by the detenu, namely, Poolpandi, son of Palavesam, aged about 22 years, challenging the detention order in M.H.S.Confdl No.57/2020, dated 04.09.2020, passed by the second respondent, branding him as “Goonda” as contemplated under Section 2(f) of Tamil Nadu Act 14 of 1982.

2. When the matter was taken up for hearing, the learned Additional Public Prosecutor for the respondents, by producing a copy of G.O.Rt.No.4642, Home, Prohibition & Excise (XIV) Department, dated 28.10.2020, would state that the impugned detention order has been revoked.

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3. Recording the above submissions, the habeas corpus petition is closed.

                                                             [M.K.K.S.,J.]          [T.K.,J.]
                                                                       30.11.2020
                      Index    : Yes / No
                      Internet : Yes / No

                      Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

krk To:

1.The Additional Chief Secretary to Government, Home, Prohibition and Excise Department, State of Tamil Nadu, Fort St.George, Chennai-600 009.

2.The District Collector and District Magistrate, Tirunelveli District, Tirunelveli.

3.The Superintendent of Prison, Central Prison, Palayamkottai, Tirunelveli.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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http://www.judis.nic.in H.C.P.(MD) No.803 of 2020 K.KALYANASUNDARAM, J.

and T.KRISHNAVALLI, J.

krk H.C.P.(MD) No.803 of 2020 30.11.2020 4/4 http://www.judis.nic.in

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