VIJAYAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD Mr.J.I.Rajkumar Roberts for the petitioner as well as Mr.Abudu Kumar Rajarathnam for the respondents.

(2.) THE father of the detenu has filed this petition challenging the detention of his son Anandan as Goonda under Act 14 of 1982.

(3.) ACCORDINGLY, we allow the habeas corpus petition and the order of detention is set aside. The detenu is directed to be set at liberty forthwith, unless his custody is required in any other case or cause.