NAGENDIRAN Vs. THE SECRETARY TO GOVERNMENT CO-OPERATION, FOOD AND CONSUMER PROTECTION DEPARTMENT, CHENNAI AND OTHERS

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents.

(2.) THE petitioner has filed the present writ petition on behalf of his friend one K. Palaniselvam.

(3.) ADMITTEDLY , after the death of the mother of the detenu, the detenu was allowed to release temporarily for one day i.e., today, 30.6.2008 (Monday). The mother of the said detenu, who was detained for a period of six months under Section 15 of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980, is stated to have died on 28.6.2008. The present writ petition is filed for a direction to the third respondent, the Superintendent of Central Prison, Palayamkottai to release him for one more day i.e., on 1.7.2008 (Tuesday), since the third day ceremony of the detenu's mother has to be effected.