K RAJAMOHAMMED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) INVOKING the Writ jurisdiction of this Court one K.Rajamohammed has broughtforth this Petition for production of Mohamed Samsudeen who was employed under him during the relevant period.

(2.) THE Court heard the learned counsel for the petitioner and also the respondents. Affidavit filed in support of the petition and also the status report filed by the respondents' side are perused.

(3.) AFTER going through the averments made and hearing the submissions on either side, it is quite clear that the alleged detenu was employed as a Collection Agent and he disappeared with the funds collected. Apart from that, even as per the averment, he was chased by the Bihar person in a van. Insofar as the assistance rendered by the 4th and 5th respondents are concerned, it is categorically denied by the status report. It is stated that the detenu was involved in four criminal cases, out of which, trial is pending in three cases and investigation is pending in one case and the third respondent has nothing to do with it.