VIMALA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr. V. Raghavachari, learned counsel for the petitioner and the learned Additional Public Prosecutor for the state.

(2.) THIS Habeas Corpus Petition has been filed by the wife of detenu Thulasi.

(3.) IN such view of the matter, the continued detention of the detenu in connection with E-1 Mylapore Police Station Crime No. 1183 of 1992 corresponding to S. C. No. 315 of 1996 (Crl. Appeal No. 345/1998) should be considered as illegal.