UDAYA Vs. STATE

JUDGEMENT

(1.) THE above Crl.O.P.No.1022/94 has been filed invoking power of this court under Section 482 of the Code of Criminal Procedure, to set aside the order passed by the learned Principal Sessions Judge, Madras in Crl.RC.No.5/94 on 9.2.1994, which provides for the custody of the petitioner to the respondent police for a period of five days from 9.2.94 till 13.2.1994.

(2.) THE matrix of the problem which led to the filing of this petition may be stated briefly as follows: -

(3.) THE interim police custody granted by the revisional authority was stayed by this Court in view of the urgent motions made on behalf of the petitioner on 9.2.1994 when the original petition was admitted. Subsequently, a petition in Crl.MP. No. 1014 of 1994 has also been filed on behalf of the respondent to vacate the stay and at the request of both parties, since the matter was urgent, the whole case was heard in full.