MURUGAN ALIAS PANGALI MURUGAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner by name Murugan @ Pangali Murugan, who has been detained as a Goonda under Tamil Nadu Act 14 of 1982, by the proceedings of the first respondent, dated 30. 03. 2005, challenges the same in this petition.

(2.) LEARNED counsel appearing for the petitioner, at the foremost, contended that in view of the unexplained delay in disposal of the representation of the detenu, dated 04. 05. 2005, the order of detention passed by the first respondent cannot be sustained.

(3.) ACCORDINGLY, this habeas corpus petition is allowed and the impugned order of detention, dated 30. 03. 2005, made in no. 19/bdfgisv/2005, by the first respondent is quashed. The petitioner/detenu is directed to be released forthwith, unless his presence is required in some other case. .