KUTTY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Kutty has filed this petition seeking direction to the respondents for production of 19 named persons in this petition from the illegal custody of the 6th respondent before this Court and set them at liberty.

(2.) PURSUANT to the orders of this Court, all the 19 detenus were produced before this Court by the 4th respondent on 25. 07. 2006. The learned counsel appearing for the petitioner has admitted the presence of all the 19 detenus before this Court. After enquiring them, leaving the question whether the detenus were working as bonded labourers or not under 6th respondent undecided, the earlier Bench set all the detenus at liberty on 25. 07. 2006.

(3.) TODAY, learned Government Advocate (Crl. side) produced a Xerox copy of letter dated 22. 07. 2006 from B. Shivaiah, K. A. S. /tahsildar, Anekal Taluk, addressed to the District Collector, Salem, wherein it is stated that pursuant to the directions, he deputed the Deputy Tahsildar, Sarjapura Hobli to enquire and report and the said Deputy Tahsildar visited the spot on 22. 07. 2006 along with the Revenue Inspector, Sarjapura Hobli and the Sub-Inspector of Police, Tharamangalam. The following information in the said letter is relevant: