CHENNAMMAL Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS habeas corpus petition is filed to direct the respondents to produce the detenus, viz. , (1) silambarasu @ Raja, son of Periasiddhu @ Venkatesan aged about 23 years, (2) Sathya, wife of Silambarasu @ Raja aged about 21 years, (3) Valli, wife of Peria Siddhu, aged about 43 years, (4) Krishnan, son of Munikar, aged about 55 years and (5) Shoba, wife of Raja, aged about 25 years, before this Court and set them at liberty.

(2.) MR. SANKARA Subbu, learned counsel for the petitioner submits that except the 4th detenu, viz. , Krishnan, son of Munikar, all other detenus were produced before the Judicial Magistrate and they were remanded to judicial custody. However, the learned counsel submits that the 4th detenu, viz. , Krishnan, son of Munikar, is under the custody of Mr. Sivaramakrishnan, the Sub Inspector of Police, Ibrahimpattinam Police Station, Andhrapradesh. If that be so, respondents 3 to 6 are directed to enquiry into the matter and apprehend the said Krishnan, son of Munikar, and produce him in Crime No. 105 of 2007. It is made clear that if they are not able to apprehend the said Krishnan, shall continue the search and proceed in accordance with law.

(3.) THE habeas corpus petition is ordered accordingly.