SAHAYA DENIS REEJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed for production of the detenues, namely, Malarvannan, son of Sebastin, aged 47 years, Austin Sujinder, son of Naseran, aged 19 years and Regin Baskar, son of Mariya Singarayar, aged 45 years.

(2.) It is represented by Mr.R.Alagumani, learned counsel for the petitioner and Mr.V.Neelakandan, learned Additional Public Prosecutor, appearing for the respondents 3 to 7 that the fishermen, namely, Malarvannan, Austin Sujinder and Regin Baskar were found dead and the bodies have been handed over to the family members.

(3.) The learned counsel for the petitioner would state that though the habeas corpus petition has become infructuous, however, the victims are entitled for compensation and they are ready to give representations in this regard.