LAWS(MAD)-2019-1-381

JANCYRANI Vs. STATE OF TAMIL NADU

Decided On January 18, 2019
Jancyrani Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The petitioner, who is the wife of the detenu herein, viz., Francis, son of Sowriyappan, aged 30 years, has come forward with this petition challenging the detention order passed by the second respondent by his order in Memo No.702/BCDFGISSSV/2018, dated 13.08.2018 against her husband branding him as a "GOONDA" under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 [ Tamil Nadu Act 14 of 1982].

(2.) The learned Additional Public Prosecutor would submit that the order of detention passed by the second respondent as against the husband of the petitioner herein dated 13.08.2018 has been revoked by the Government in G.O.Rt.No.4155, Home, Prohibition & Excise [XIII] Department dated 28.09.2018 and he has also produced a copy of the said order.

(3.) Recording the submission of the learned Additional Public Prosecutor, this Habeas Corpus Petition is closed as the same has become infructuous.