LAWS(MAD)-2023-4-165

M. VASANTHA KUMAR Vs. STATE OF TAMIL NADU

Decided On April 05, 2023
M. Vasantha Kumar Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) This common order will now dispose of captioned three 'Habeas Corpus Petitions' ('HCPs' in plural and 'HCP' in singular for the sake of convenience and clarity). In this order, H.C.P.No.1981 of 2022 shall be referred to as 'I HCP', H.C.P.No.1982 of 2022 shall be referred to as 'II HCP' and H.C.P.No.2024 of 2022 shall be referred to as 'III HCP' for the sake of convenience and clarity.

(2.) I HCP has been filed by husband of detenue assailing a 'preventive detention order dtd. 5/9/2022 bearing reference No.288/BCDFGISSSV/2022' [hereinafter 'impugned detention order' for the sake of convenience and brevity]. To be noted, fourth respondent is the sponsoring authority and second respondent is the detaining authority as impugned detention order has been made by second respondent.

(3.) II HCP has been filed by husband of detenue assailing a 'preventive detention order dtd. 6/9/2022 bearing reference No.293/BCDFGISSSV/2022' [hereinafter 'impugned detention order' for the sake of convenience and brevity]. To be noted, fourth respondent is the sponsoring authority and second respondent is the detaining authority as impugned detention order has been made by second respondent.