R. PANDIAMMAL F Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the mother of the detenu and she has filed the Habeas Corpus Petition under Article 226 of the Constitution of India to set aside the order passed by the second respondent in No. 86/BDFGISSV/2013, dated 09.10.2013 and to produce the detenu, Murugan @ Bala Murugan @ Nadungi Murugan, aged about 33 years before this Court, who is detained at Central Prison, Madurai and set him at liberty

(2.) BRIEF averments made in the petition as well as the contentions put forth on behalf of the petitioner by the counsel for the petitioner are as follows: -

(3.) THIS Court perused the materials available on record and based upon the submissions on both sides, the following points arise for consideration; -