MOHAMMED JAFEER Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner, who is the son of detenu viz. , Saburudeen has filed this petition calling for the records of the second respondent in crime No. 171/05 on the file of Poraiyar Police Station, dated 04. 03. 2005 and quash the entire proceedings based on the said FIR as illegal, and direct the detenu Saburudeen detained in Central Prison, Cuddalore to be produced before this hon'ble Court and set him at liberty.

(2.) HEARD Mr. V. Jeevagiridharan, learned Counsel for the petitioner and Mr. N. Chandrasekaran, learned Addl. P. P. for CBI for R1, Mr. Abudukumar Rajarathinam, learned Government Advocate for R2 and Mr. Kumar, S. C. G. S. C. for R3.

(3.) THE point for consideration is whether the detenu/saburudeen, S/o. Abubakar, who is detained in connection with Crime No. 171/05 under Section 41 (1) (g) Cr. P. C. and Section 381 and 401 I. P. C. , on the file of Poraiyar Police Station, Nagapattinam District on 04. 03. 2005 is entitled to be discharged under Section 24 of the Extradition Act 1962.