R RAVICHANDRAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) ONE R. Ravichandran, friend of Uthirapathy, s/o. Shanmugam, accused No. 8 in C. C. No. 9 of 1994 on the file of Designated Court No. II under TADA (P) Act, 1987, Chennai-104, has filed the above Habeas Corpus Petition under Article 226 of the Constitution of India for a direction to the respondent Deputy Superintendent of Police, 'q' Branch, C. I. D, Cuddalore, to produce detenu Uthirapathy and set him at liberty.

(2.) THE above Petition has been filed only on the allegation that though the detenu was arrested on 09. 08. 2000, he continues to be kept in jail for over five years, and such prolonged custody is unjust, illegal and violative of Article 21 of the Constitution of India.

(3.) HEARD Mr. R. Sankarasubbu, learned counsel for the petitioner and Mr. M. Babu Muthu Meeran, learned Additional Public Prosecutor for the respondent.