MUTHUKUMAR Vs. STATE

JUDGEMENT

(1.) Habeas Corpus Petition has been filed to direct the respondents to produce the detenues viz., 1.Ellan, 2.Rajaboopathy, 3.Ashiq Ahamed, 4.Balaji, 5.Shanmugam, 6.Mohanraj, 7.Anandan, 8.Sivanesan sbefore this Court from the illegal custody of the respondents and set them at liberty.

(2.) Mr.N.GR.Prasad, learned counsel appearing for the petitioner submitted that the persons sought for in the Habeas Corpus Petition have been kept under illegal custody and they have come up with the Habeas Corpus Petition to set them at liberty.

(3.) Mr.A.Damodharan, learned Additional Public Prosecutor taking notice on behalf of the respondents submitted that there has been an agitation going on within the premises of the Samsung Company and in the said agitation, since there was a law and order issue and hence, FIR came to be registered on 8/10/2024 in Crime No.527 of 2024 for the offences under Ss. 191(2), 296(b), 115(2), 132, 121(1), 351(2) and 49 of BNS, 2023. The FIR has been registered against the named 6 and 30 other persons, among which, A1 to A8 were arrested yesterday at 5.00 p.m., and they were produced before the learned Judicial Magistrate, Sriperumbudur, in the Camp Office at Kundrathur.