REGENT COMPUTRONICS PVT. LTD.

Mithelesh Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

RANJIT SINGH VS. STATE OF PEPSU NOW PUNJAB [REFERRED TO]
PRESIDENT OF INDIA VS. MADHU LIMAYE [REFERRED TO]
TALIB HUSSAIN VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
SANJAY DUTT VS. STATE [REFERRED TO]
UMMU SABEENA VS. STATE OF KERALA [REFERRED TO]
MANUBHAI RATILAL PATEL TR. USHABEN VS. STATE OF GUJARAT [REFERRED TO]
HOME SECRETARY (PRISON) & ORS. VS. H. NILOFER NISHA [REFERRED TO]

JUDGEMENT

(1.) Alleging that her father viz., Jagadesh, an undertrial prisoner, has been in prison for the last 17 years, the petitioner has filed the instant habeas corpus petition, for his release on the ground that his further detention in the prison is illegal.

(2.) Since the Registry entertained doubts with regard to the very maintainability of the petition, the matter was posted before us under the caption "for maintainability".

(3.) Heard Mr.R.Sankarasubbu, learned counsel for the petitioner and perused the materials placed on record.

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MITHELESH Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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