M BHAWANLAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) IT is represented by the learned Government Advocate that the detenu by name Khumaram, son of Bhawanlal was arrested by the third respondent in Crime No. 307 of 200 6 under Section 379 i. P. C. on 13. 04. 2006 and remanded to judicial custody on 14. 04. 2006. In view of the above statement, this petition becomes infructuous and the same is dismissed.