THAMBIDURAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, by name Thambidurai has filed this petition seeking direction for production of the detenu Thangadurai, son of Thangaswamy before this Court and set him at liberty.

(2.) DURING the pendency of this petition, it is brought to our notice that the detenu died at Malaysia, where he went for employment. On the direction of this Court, the second respondent has made arrangement and ultimately, the body of the detenu-Thangadurai was brought to Chennai on 01. 10. 2006. It is also brought to our notice that after post-mortem, the body of the detenu was handed over to the petitioner.

(3.) IN view of the same, no further adjudication is required in this petition.