VIJAYALAKSHMI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Since the Writ Petitions filed by other accused involved in the same offences were allowed by the Division Bench of this Court in H.C.P.No.2110 of 2008 on 11.01.2019, this H.C.P is also liable to be allowed for the same reasons.

(2.) Accordingly, the Habeas Corpus Petition is allowed and the detention order passed by the second respondent on 05.09.2018 in BCDFGISSSV No.806/2018 is hereby set aside.

(3.) The detenu, named Mr.Deenadhayalan, male, aged 50 years S/o.Bakthavachalam, who is confined at Central prison II, Puzhal, Chennai is directed to be set at liberty forthwith unless his presence is required in connection with any other case.