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Judgment
9 paragraphs · 193 wordsAlexander Thomas, J.
The prayers in the above Writ Petition (Criminal) seeking for the Writ of Habeas Corpus are as follows:
“
a) That this Hon'ble Court be pleased to issue a writ of Habeas Corpus or any other appropriate writ, order or direction be issued to the respondents directing them to produce the detenu before this Court and release him from custody and also to issue a writ of certiorari or such other writs quashing Exhibit P1 and P7 orders of detention being unconstitutional.
b) To dispense with filing of translation of vernacular documents.
c) For such other and further writs or orders as the nature and circumstances of the case may require.”
Heard Sri.V.T.Madhavanunni, learned counsel appearing for the petitioner and Sri.K.A.Anas, learned Prosecutor appearing for the respondents.
Today when the matter has been taken up for consideration, Sri.V.T.Madhavanunni, learned counsel appearing for the petitioner, would submit, on the basis of instructions of his party, that the Writ Petition (Criminal) may be closed as infructuous in view of the subsequent developments.
Recording the abovesaid submission of the petitioner, the above Writ Petition (Criminal) will stand dismissed as infructuous.