DHARMAPUTRAN Vs. CIRCLE INSPECTOR OF POLICE AND ORS.

JUDGEMENT

(1.) The petitioner has come to this Court with this petition for issue of a writ of habeas corpus to search for, trace and produce his wife Biji, a young woman, aged about 33 years (date of birth -6.12.1977). Biji, the alleged deenue, is a graduate - B.Com. (Co-operation). She is not employed. Her marriage with the petitioner took place on 29.04.2003. They have no issues in the wedlock. The spouses were getting treated for infertility. At long last, the alleged detenue became pregnant. According to the petitioner, from 07.10.2010, the alleged detenue Biji is being illegally detained by respondents 3 and 4. Respondent No. 4 is the sister of Biji and respondent No. 3 is the husband of respondent No. 4. Quite surprisingly, the alleged detenue Biji is also seen arrayed as the 5th respondent in the Writ Petition.

(2.) It is, in these circumstances, that the petitioner came to this Court with this petition on 02.11.2010.

(3.) The matter came up for admission hearing on 03.11.2010. The Court was not satisfied after hearing the learned Counsel for the petitioner and perusing the petition that prima facie there are any elements of illegal detention or confinement. We posted the case to 10.11.2010 with direction to the learned Government Pleader to take instructions. The petitioner was also permitted to produce further materials, if any.