S MARY JELESTIN SUDHA Vs. STATE

JUDGEMENT

(1.) Heard the learned senior counsel appearing for the petitioner as well as the learned Additional Public Prosecutor appearing for the respondents.

(2.) The Habeas Corpus Petition has been filed under Article 226 of the Constitution of India, challenging the detention order dated 10.09.2013, passed in P.D.No.08 of 2013, by the first respondent, detaining the petitioner's husband Mohan alias Theeveera-vathi Mohan, aged about 41 years, son of Kollappan and set him at liberty.

(3.) It is seen that as per the detention order dated 10.09.2013, there were four adverse cases and one ground case registered against the detenu, which are stated as under: -