MOHAMMED THARIK ANVAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Today, the matter is listed under the caption "for being mentioned". The bail petition came up for hearing yesterday and this Court after considering the submission made on either side and after recording the submission made by the learned Additional Public Prosecutor to the effect that steps are being taken to pass detention order under Act 14 of 1982, was pleased to grant bail to the petitioner and the order was dictated in the open Court.

(2.) During the course of Court proceedings, the learned Additional Public Prosecutor brought to the notice of this Court that the detention order has already been passed against the petitioner and the copy of the same was also placed before this Court.

(3.) In the light of the said submission made by the learned Additional Public Prosecutor, the matter was directed to be listed to-day under the caption "for being mentioned.