MADALAIMARY Vs. STATE

JUDGEMENT

(1.) THE wife of the detenu is the petitioner herein and he has come forward to file the above petition praying to issue a Writ of Habeas Corpus to call for the records relating to the order in C2/31828/2003 dated 27.6.2003 passed by the second respondent herein and quash the same as illegal and further direct the respondents to produce the detenu Anthonisamy @ Periyakannu, S/o.Mariyasoosai, who is now confined in the Central Prison, Cuddalore, before this Court and set him at liberty forthwith.

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