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Judgment
A. Selvam, J.—This Habeas Corpus Petition has been filed under Article 226 of the Constitution of India praying to call for records relating to the Detention Order passed in C.No. 27/detention/ C.P.O/T.C/2014, dated 11.08.2014 by the detaining authority, who has been arrayed as second respondent herein against the detenu by name Ravi @ Puliyankottai Ravi @ Ravikumar and quash the same and thereby set him at liberty forthwith.
The Inspector of Police, Fort Police Station has submitted a detailed affidavit to the detaining authority, wherein it has been clearly stated to the effect that the detenu by name Ravi @ Puliyankottai Ravi @ Ravikumar has involved in so many adverse cases and also in ground case registered in Crime No. 829 of 2014 under Sections 392 read with 397 of the Indian Penal Code and ultimately requested the detaining authority to invoke Act 14 of 1982 against him.
The detaining authority after perusing the averments made in the affidavit and other connected documents has derived subjective satisfaction to the effect that the detenu is a habitual offender and ultimately invoked Act 14 of 1982 and thereby branded him as ''Gooda'' and in order to quash the same, the present Habeas Corpus Petition has been filed by the mother of the detenu as petitioner.
The learned Additional Public Prosecutor has submitted to the effect that the detention order in question has been quashed by the Advisory Board and to that effect the concerned order passed in G.O.Rt.No. 5055, Home, Prohibition and Excise (XII) Department, dated 09.10.2014 has been produced, wherein it has been clearly stated that the detention order in question is quashed.
Considering the aforesaid factual circumstances, the relief sought for in the Habeas Corpus Petition has become infructuous.
In fine, this Habeas Corpus Petition deserves dismissal and accordingly is dismissed.