G SIVABALAN Vs. SPECIAL OFFICER PERIANAICKEN PALAYAM

JUDGEMENT

(1.) BY consent of both the counsel, the writ petition itself is taken up for final disposal.

(2.) THE petitioner is the Secretary of the respondent/society. He was arrested by the police on 27 March 2006 and was kept in custody in Crime No. 3 of 2006 charged under Ss. 120(b), 406, 408 read with 109 Indian Penal Code and it under investigation. Upon the arrest, it transpires from the impugned order that the Inspector of Police informed the respondent/society about the arrest of the petitioner. The respondent herein, by order, dated 29 March 2006, suspended the petitioner on the ground that he was arrested and detained in police custody beyond a period of 48 hours.

(3.) I have heard Sri Thangavelu, learned counsel appearing for the petitioner and Sri Mukund, learned counsel appearing for the respondent/society.