S T PRABHAKAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Seeking compensation to the tune of 1,00,000/- for the alleged illegal detention in prison during the period between 23.5.2005 and 30.5.2005, the Petitioner has come up with the present Writ Petition.

(2.) The events leading to his detention are as follows:

(3.) On the same day, i.e., on 13.6.2005, the learned Judicial Magistrate issued a warrant to the Inspector of Police, Kodaikanal Police Station for arrest of the Petitioner. This distress warrant was issued purportedly as per the order dated 23.5.2005 made in Crl. M.P. No. 2589 of 2004. In execution of the said warrant, the Petitioner was arrested by the police and produced before the learned Judicial Magistrate, on the same day. The learned Judicial Magistrate issued a "warrant of imprisonment on failure to pay maintenance" and sent him to the Sub-Jail, Kodaikanal. Accordingly, he was detained in Sub-Jail from 23.5.2005 onwards.