A BALAMURUGAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) WHEN the matter was taken up for enquiry, it was brought to the notice of the Court by the learned counsel for the State that the alleged detenu, who is the brother of the petitioner, was taken to custody in connection with the case in Crime No.917 of 2010 registered under Section 41 of the Criminal Procedure Code and he was interrogated and after execution of the bond, he was set free. Under the circumstances, a direction was given to the respondent-police for the production of the detenu.

(2.) THIS day, the detenu was produced before this Court. When this Court enquired him, the detenu submitted that he was taken to custody and after interrogation, he was set free one week or ten days before. Thereafter, he met his brother, who is the petitioner and informed him about the same. In such circumstances, nothing is available to proceed further in this matter. The Habeas Corpus Petition stands disposed of accordingly.