M PANCHALAI Vs. STATE

JUDGEMENT

(1.) THE above petition has been filed seeking for a direction to the respondents-police to produce the named detenus therein, who are said to be in illegal custody of the 2nd respondent herein, and set them at liberty.

(2.) LEARNED Government Advocate, on instruction, reports that detenu Nos. 1 and 3, viz. , Ramasamy and Sampath, were arrested on 24. 02. 200 6 in connection with Tindivanam P. S. Crime No. 1002 of 2005 for the offences punishable under Sections 457 and 380 IPC. and subsequently, on the remand order by the concerned Judicial Magistrate, they are in Central Jail, cuddalore. He further reports that detenu Nos. 2, 4 and 6, viz. , Chennammal, selvi and Valli, were arrested under Section 41 and 102 of Cr. P. C. in connection with Kallur (Andhra Pradesh) P. S. Cr. No. 12 of 2006 and remanded to judicial custody (now in Kallakurichi Jail ). It is also reported that the 5th detenu by name Venkatraman is absconding.

(3.) IN the light of the information furnished by the learned government Advocate, no adjudication is required in this Petition and the same is dismissed.