M. ESAKKI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner, is the brother of the detenu, and he has filed the present Habeas Corpus Petition under Article 226 of the Constitution of India to set aside the order in M.H.S. Confdl. No. 20/2014 dated 21.04.2014, passed by the second respondent and to produce the detenu, Barathan, S/o. Muthupandi Thevar, (Male, aged 26 years), who is presently confined at Central Prison, Palayamkottai, Tirunelveli, before this Court and set him at liberty.

(2.) BRIEF averments made in the petition and also the submissions made on behalf of the petitioner by the learned counsel appearing for the petitioner are as follows; -

(3.) Ground Case Suthamalli Police Station, Cr.No.76/2014 341, 294(b) and 302 IPC