RAMLA SHAJAHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned Government Pleader reports and the learned counsel for the petitioner accepts that the detenu herein has already been released from custody. In these circumstances, this writ petition can now be dismissed as unnecessary, it is submitted.

(2.) THE learned counsel for the petitioner submits that it may be made clear that the option of the petitioner or the detenu to claim compensation, if such claim is otherwise maintainable under law will not in any way be fettered by the dismissal of this petition. We accept that submission.