MRS. ARUMBU Vs. THE UNION OF INDIA REP. BY ITS SECRETARY, MINISTRY OF HOME AFFAIRS, DEPARTMENT OF INTERNAL SECURITY, NEW DELHI AND OTHERS

JUDGEMENT

(1.) The petitioner, wife of the detenu Murugaiyan, prays for the issue of a writ of habeas corpus to call for the records in Crl.M.P. No. 14 of 1998 dt. 15.3.98 on the file of the third respondent and quash the same and to produce the detenu before this Court and to set him at liberty.

(2.) The brief facts, which led to the filing of this writ petition, are as follows:

(3.) Learned counsel for the petitioner challenged the detention order on the grounds that the family members of the detenu were not intimated about the detention, that the report to the respondents 1 and 2 within the prescribed time was not complied with and that the representation of the petitioner was not considered in time, which vitiates the impugned order.