G HARIBABU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) (ORDER of this Court was made by P. D. DINAKARAN,j.)In H. C. P. No. 984 of 2007, the petitioner questions the illegal custody of the detenus, viz. , (i) Sundaramurthy, son of Vediyappan, (ii) Karthi, son of Mani; and (iii) Eswaran, son of Mookaiyah, in connection with Crime Nos. 1004 to 1006 of 2002 on the file of the Uthangarai Police Station for various offences punishable under the POTA Act, Arms Act and Explosive Substances Act.

(2.) IN H. C. P. No. 1207 of 2007, the petitioner questions the grant of police custody of the detenu Sundaramoorthy by the Designated Court-II, TADA (P) Act, 1987, Chennai by order dated 16. 8. 20087 made in Crl. M. P. No. 48 of 2007 in C. C. No. 6 of 1993 in Crime No. 80 of 1992 on the file of Dharmapuri RPS for the offences punsihable under TADA, Indian Railways Act and Explosive Substances Act.

(3.) 3. 1. Mr. N. R. Elango, learned Additional Public Prosecutor submits that the detenus in H. C. P. No. 984 of 2007 are under judicial custody as on date with regard to the offences punishable under the POTA Act, Arms Act and Explosive Substances Act. 3. 2. In so far as H. C. P. No. 1207 of 2007 is concerned, it is now reported by Mr. N. R. Elango, learned Additional Public Prosecutor that the period for which police custody of the detenu Sundaramoorthy was granted came to an end on 20. 8. 2007 and as on date, the detenu is only under judicial custody.