VETRISEVI Vs. STATE

JUDGEMENT

(1.) DESIRABLE it is, to pen down a common order, inasmuch as the question involved for consideration in all these actions, is one and the same, although the relief sought for is relatable to different persons-detenus.

(2.) ONE Vetriselvi is the petitioner in all these actions, which had been filed by her, in her capacity, either as a relative or as a next friend of the alleged Detenus.

(3.) (a) Pandian alias Otthakai Pandian was stated to have been arrested in Crime No.372 of 1995 on 19.9.1995, and remanded to judicial custody on the same day. In Crime No.373 of 1995, he was likewise shown arrest and remanded to judicial custody on 23.9.1995. (b) Mathivanan and Thamburan, it is said, were arrested on 22.9.1995 in Crime No.373 of 1995 and remanded to judicial custody on 23.9.1995. (c) Likewise, Ramesh, Velmurugan and Kaliamurthi, it is said were arrested on 29.9.1995 and remanded to judicial custody on the same day. (d) This apart, Pandian alias Otthakai Pandian, it is said, has been detained under the Tamil Nadu Act 14 of 1982 on 6.11.1995.