LAWS(MAD)-2018-6-1033

THENMOZHI Vs. THE GOVERNMENT OF TAMIL NADU

Decided On June 12, 2018
THENMOZHI Appellant
V/S
THE GOVERNMENT OF TAMIL NADU Respondents

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/Sister of the Detenu, viz., Sakthivel, 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. 03/PBMMSEC Act/2017(C2), against her Brother-Sakthivel, son of Ponnusamy, aged about 46 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 Brother of the Petitioner/Detenu, viz., Sakthivel, 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;