(1.) Heard the Learned Counsel for the Petitioner and the Learned Government Advocate (Crl. Side) for the Respondents.
(2.) The petitioner/mother of the Detenu has preferred the instant Habeas Corpus Petition before this Court in calling for the records pertaining to the Order of Detention passed by the Second Respondent, dated 11.10.2017, in Cr. M.P. No. 08 of 2017 (Sexual Offender) and to quash the same. Further, the Petitioner has sought for passing of an order by this Court by directing the Respondents to produce the body of her Son Ilayaraja, aged 19 years, Son of Selvaraj, residing at Door No. 15/641, Indco Nagar, Pandalur, The Nilgiris, now lodged at Central Prison, Coimbatore.
(3.) It comes to be known that as against the Petitioner's Son, Ilayaraja, aged 19 years, Son of Selvaraj, residing at Door No. 15/641, Indco Nagar, Pandalur, The Nilgiris, a Detention Order dated 11.10.2017, was passed by the Second Respondent/District Magistrate and District Collector, Nilgiris, Udagamandalam, in Cr. M.P. No. 08 of 2017.
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