ARCOT. N. VEERASWAMY Vs. THE STATE OF TAINIL NATHI.HV THE CHIEF SECRETARY, GOVT. OF TARN II NADU FORT. ST. GEORGE, CHENNAI - 9,

JUDGEMENT

(1.) IN the H.C.P., Petitioner has prayed for the issue of a writ of Habeas Corpus calling for the records pertaining to the " Warrant of Commitment" issued by the second Respondent dated 7.11.2003. to set aside the same, direct the Respondents to produce the detenu Thiru. Parithi Ilamvazhuthi, now confined in the Central Prison, Chennai, before this Court and set him at liberty.

(2.) IN the II.CM.P. , Petitioner had sought for an interim relief of suspension to the sentence and to release the detenu on bail pending disposal of the main Habeas Corpus Petition.

(3.) THE Petition is filed by the treasurer of the D.M.K. party and sitting M.L.A., on behalf of the detenu, Thiru, Parithi Ilamvazhuthi, a member of their party and a sitting M.L.A. of the Tamil Nadu Legislative Assembly, hereinafter referred to as the detenu.