ELIZABETH Vs. SUPERINTENDENT CENTRAL PRISON I PUZHAL CHENNAI

JUDGEMENT

(1.) THE wife of the detenu has filed this Habeas Corpus Petition to direct the Respondent to produce her husband, viz., Dagu @ Thiagu @ Sekar, who is Convict No.9, before this Court and set him at liberty.

(2.) HEAD P. Rajendran, the learned counsel for the Petitioner and M. Babu Muthu Meeran, the learned Additional Public Prosecutor for the Respondent.

(3.) THE learned counsel for the Petitioner has submitted that the Petitioner's representation dated 10.3.2007 was not considered by the Jail Authorities on the basis of the Government Order in G.O.Ms.No.409, Home (Prisons)/2002 dated 15.5.2002, which would not be applicable to the facts of the present case.