N RAMACHANDRAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) PURSUANT to the fax message dated 19. 1. 2006 from one N. Ramachandran to the Hon'ble Chief Justice, the same was directed to be treated as Habeas corpus Petition and subsequently assigned with number, namely, HCP No. 85/06. Today, learned Government A ate, on instruction, reports that the brother of the said Ramachandran by name Sugni @ Subramani, son of Naryanasamy, was arrested on 23. 1. 2006 in respect of Crime No. 227 of 2005 on the file of needamangalam Police Station, Thiruvarur, for offences under Sections 365, 395 and 397 I. P. C. He also informs this Court that on the same day he was produced before the Judicial Magistrate, Mannargudi, and the learned Magistrate remanded him to judicial custody.

(2.) IN the light of the above information, we are of the view that no further adjudication is required in this Petition. Consequently, the Habeas corpus Petition is closed.