(1.) MOTHER of the detenu, Suthan, branded as Goonda, vide order in P.D. No. 3 of 2014, dated 03.04.2014, has filed the present Writ of Habeas Corpus.
(2.) THE detenu has come to adverse notice in Kottar Police Cr. No. 868 of 2010, dated 07.07.2010, for the offences, under Sections 147, 148, 149, 120 -B, 341, 294(b), 302, IPC r/w 3(1) of TNPP(D & L) Act 1982 @ 147, 148, 294(b), 341, 302, 120 -B IPC & 3(1) of TNPP(D & L) Act. The date of occurrence is 07.07.2010 at 18.30 Hours, in which, one Manikandan @ Iyappan has been murdered. The detenu, Suthan, has been arrested and lateron, released on bail on 13.10.2010, vide order in Crl. M.P. No. 4377 of 2010. In the abovesaid Crime, charge sheet has been filed on 02.04.2013 and is P.T. in PRC. No. 8 of 2013, in Judicial Magistrate No. I, Nagercoil. The detenu has come to adverse notice in Kottar Police Cr. No. 85 of 2012, dated 16.01.2012, for the offences, under Sections 147, 148, 342, 302 IPC @ 147, 148, 341, 342, 302 IPC r/w. 149 IPC. The date of occurrence is 16.01.2012 at 15.30 Hours, in which, one Tr. Satheesh Kumar has been murdered. The detenu, Suthan, has been arrested and lateron released on bail on 17.04.2012, vide order in Crl. M.P. No. 1229 of 2012. In the abovesaid Crime, charge sheet has been filed on 13.07.2012 and is P.T. in PRC. No. 7 of 2013, in Judicial Magistrate No. II, Nagercoil.
(3.) AGAIN , the detenu is alleged to have involved in Suchindrum Police Cr. No. 729 of 2012, for the offences, under Sections 147, 148, 324, 307, 302 IPC @ 147, 148, 120 -B, 109, 302, 307 IPC. The date of occurrence is 27.09.2012, about 7.30 P.M. In this case, one Chandra Mohan and a Bar Servant, Ramar, have been murdered. Another person, who tried to save Chandramohan, has been alleged to have been assaulted. In Crl. M.P. No. 223 of 2013, the Principal Sessions Court, Nagercoil, has released the detenu on conditional bail on 12.04.2013. Charge sheet has been filed on 29.05.2013 and is P.T. in PRC. No. 10 of 2013, in Judicial Magistrate No. III, Nagercoil.