POTHUM PONNU Vs. DISTRICT COLLECTOR/DISTRICT MAGISTRATE, RAMANATHAPURAM DISTRICT, RAMANATHAPURAM AND STATE OF TAMIL NADU

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed praying that this Court may be pleased to call for the records relating to the Detention Order passed by the first respondent,in Cr.M.P.No.8/ Goonda / 2011,dated 19.5.2011, and quash the same, and to direct the respondents to produce the detenu, namely, Kannayeramoorthy, S/o.Mari, aged about 24 years, who has been detained in the Central Prison, Madurai, before this Court, and to set him at liberty.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor, appearing on behalf of the respondents.

(3.) Even though various grounds have been raised by the petitioner in the present Habeas Corpus Petition, the main contention of the learned counsel appearing for the petitioner is in respect of the delay in the disposal of the representation of the petitioner, dated 13.6.2011.