PETER Vs. STATE

JUDGEMENT

(1.) THE son 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 detention order in C3.D.O.No.17/2004 dated 13.3.2004 passed by the second respondent herein and quash the same as illegal and further direct the respondents to produce the detenu viz., Appunu, S/o. Arokiasamy, who is now confined in the Central Prison, Vellore, before this Court and set him at liberty forthwith.

(2.) HEARD Mr. Abudu Kumar Rajarathinam, learned Government Advocate on the criminal side with no representation made on the part of the petitioner. Learned Government Advocate on the criminal side reports that there are four adverse cases registered against the detenu against whom the provisions of Act 14/1982 have been clamped as a Bootlegger.