NATESAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner, who is the father of the detenu by name N. Suresh, seeks a direction to the respondents to produce his son from the illegal custody of the first respondent before this Court and set him at liberty.

(2.) ON instructions, the learned Government Advocate informs that the petitioner's son Suresh has been involved in two cases in Crime Nos. 110 and 113 of 2006. Crime No. 110/06 relates to the offence under Sections 343, 347, 323, 420 and 395 IPC and Crime No. 113 of 2006 relates to the offence under sections 343 and 395 IPC. and he was arrested on 14. 3. 2006 and remanded to custody on 15. 3. 2006 by the Judicial Magistrate, Krishnagiri and detained in the Central Prison, Salem. In the light of the above information, no further adjudication is required in this petition. Hence, the petition is closed.