THANGAPALAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) MOTHER of the detenue, Kannan, branded as a Goonda, vide order in P.D. No. 5 of 2014, dated 07.04.2014, has filed the present Writ of Habeas Corpus.

(2.) THE detenue 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 16.50 Hours, in which, one Satheesh Kumar has been murdered. The detenue, Kannan, has been arrested and lateron released on bail on 17.04.2012, made in Crl. O.P. No. 3293 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 detenue is alleged to have involved in Suseendram Police Cr. No. 729 of 2012, for the offences, under Sections 147, 148, 324, 307, 302 IPC @ 147, 148, 320(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. 174 of 2013, the District and Sessions Court, Nagercoil, has released the detenue on conditional bail on 09.01.2013. 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.