P. RAJESWARI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner has come up with this Habeas Corpus Petition, challenging the detention order passed against her Sister's son Kumaran, S/o. Selvarasu, by the first respondent, vide proceedings 914/BCDFGISSSV/2016 dated 17.08.2016 .

(2.) We have heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the State and we have also perused the records carefully.

(3.) Though, several grounds were raised in the petition, the learned counsel appearing for the petitioner would mainly focus on the ground that no bail applications have been filed in Crime No.719/2016 detaining authority has stated that the relatives of the detenu were taking steps to file bail application in the above case, in which case there was real possibility of the detenu coming out on bail. The learned counsel pointed out that to arrive at such a conclusion, there was no material placed before the detaining authority at all.