THIRUPATHI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) CHALLENGING an order of detention passed by the second respondent in Memo No.386/BDFGISSV/2007, dated 11.10.2007, which was approved by the first respondent, the petitioner has brought forth this petition for the issue of a writ of habeas corpus.

(2.) THE affidavit filed in support of the petition is perused. THE court heard the learned counsel for the petitioner.

(3.) IN the result, the detention order is set aside. This habeas corpus petition is allowed. The detenu is directed to be set at liberty forthwith unless his presence is required in connection with any other case.