J MAHALINGAM Vs. STATE

JUDGEMENT

(1.) THE brother of the detenu is the petitioner herein. He has come forward to file the above petition praying to issue a Writ of Habeas corpus, calling for the records relating to the order in COC. 13/2004 dated 26. 2. 2004 passed by the second respondent herein, quash the same as illegal and further direct the respondents to produce the detenu J. Ravi, S/o. Jeganathan, tpda No. 4144, who is now confined in the Central Prison, Trichirappalli, before this Court and set him at liberty forthwith.

(2.) THE detenu has been detained on the ground that he was a Bootlegger, under the relevant provisions of Tamil Nadu Act 14 of 1982.