R ANGAMUTHU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner informs this Court that the second respondent/police themselves set the detenus free and the detenus by name by name A. Murali and Nandakumar are very much available; and submits that no further adjudication is required in this Petition. Accordingly, the habeas Corpus petition is dismissed as infructuous.