LAWS(MAD)-2016-8-161

SARAVANAN Vs. THE SECRETARY TO THE GOVERNMENT

Decided On August 17, 2016
SARAVANAN Appellant
V/S
The Secretary To The Government Respondents

JUDGEMENT

(1.) The petitioner is the detenu, who has been branded as Immoral Traffic Offender as per the Tamil Nadu Act 14 of 1982 and detained in Central Prison, Puzhal, Chennai under the said act on the orders of the 2nd respondent by proceedings in No.111/BCDFGISSSV/2016 dated 15.02.2016. Challenging the same, the petitioner is before this Court with this Habeas Corpus Petition.

(2.) In this Habeas Corpus Petition, one Mr.S.Senthilvel was the counsel on record. When this matter came up for hearing yesterday, he was not prepared to argue the matter for want of further instructions. Today, when the matter came up for hearing, he withdrew his appearance. There is no representation for the petitioner. Therefore, we proceed to dispose of the Habeas Corpus Petition on merits.

(3.) We have heard the learned Additional Public Prosecutor appearing for the State.