LAWS(MAD)-2010-8-414

BHEERKHAN Vs. STATE OF TAMIL NADU

Decided On August 26, 2010
BHEERKHAN Appellant
V/S
STATE OF TAMIL NADU, REP. BY ITS SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) IT is brought to the notice of this Court that the order of detention was passed against the detenu on 29.7.2009, which was to be in force for a period of one year. The said period is already over. In such circumstances, there is no meaning in keeping this petition pending and the habeas corpus petition is disposed of accordingly.