REGENT COMPUTRONICS PVT. LTD.

M.Rajkumar @ Muthaiah Appellant

V/S

COMMISSIONER, MADURAI CITY Respondents

Referred Judgements :-

MAGER AND S.T.MELLONS R.D.C. V. NEW PORT CORPORATION [REFERRED TO]
ROSHAN BEEVI V. JOINT SECRETARY TO THE GOVERNMENT OF TAMIL NADU [REFERRED TO]
R.RAJESH V. KALAIYARASI [REFERRED TO]
RAMDHANI SAH V. STATE OF JHARKHAND [REFERRED TO]
SHAHADA KHATOON V. AMJAD ALI [REFERRED TO]
SUO MOTU V. STATE OF GUJARAT II [REFERRED TO]
JANARDHAN REDDY V. STATE OF HYDERABAD [REFERRED TO]
B RAMACHANDRA RAO VS. STATE OF ORISSA [REFERRED TO]
RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
KULDIP KAUR VS. SURINDER SINGH [REFERRED TO]
SHANTHA ALIAS USHADEVI VS. B G SHIVANANJAPPA [REFERRED TO]
SAMRENDRA BEURA VS. U.O.I. [REFERRED TO]

JUDGEMENT

(1.) The petitioner has come forward with the present petition seeking a writ of Habeas Corpus to direct the respondents 1 and 2 to produce the detenu, namely, M.Rajkumar @ Muthaiah, son of Muthaiah, aged 38 years, before this Court and set him at liberty who is confined in Central Prison, Madurai, based on the order passed in Cr.M.P.No.97 of 2017 in M.C.No.33 of 2010 on the file of the Family Court, Madurai.

(2.) Facts-in-nutshell leading to the filing of the present petition, are hereunder:

(3.) Since the Registry has entertained a doubt as to the maintainability of this petition, the matter has been directed to be listed before this Court under the caption "For Maintainability".

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M.RAJKUMAR @ MUTHAIAH Vs. COMMISSIONER, MADURAI CITY

Referred Judgements :-

JUDGEMENT

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