GOPAL Vs. GOVERNMENT OF TAMIL NADU, REP. BY ITS SECRETARY, CO-OPERATION, FOOD AND CONSUMER PROTECTION DEPARTMENT

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Additional Public Prosecutor for the Respondents 1 and 2 and the Learned Central Government Standing Counsel for the Third Respondent.

(2.) The Petitioner/Father of the Detenu, viz., Elavarasan, has focused the instant Habeas Corpus Petition before this Court, seeking to call for the Records in connection with the Detention Order passed by the Second Respondent, dated 28.12.2017, in C.M.P.No.05/PBMMSEC Act/2017(C2), against his Son-Elavarasan, aged about 39 years, now confined at Central Prison, Salem and to set aside the same and further to direct the Respondents to produce the Detenu before this Court and set him at liberty.

(3.) It comes to be known that the Son of the Petitioner/Detenu, viz., Elavarasan, is involved in the following adverse case. Salem C.S.CID Crime No.144 of 2017, under Section 6(4) of TNSC (RDCS) Order 1982, read with 7(1)(a)(ii) of E.C.Act 1955;