JANET Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come to this Court with this petition for issue of a writ of habeas corpus complaining that the whereabouts of her daughter and granddaughter are not known. The petitioner apprehended that they were being illegally detained and confined by respondents 4 and 5.

(2.) The learned Government Pleader after taking instructions had reported that the daughter of the petitioner is detained in accordance with law at the Women's Jail, Ooozhal, Chennai, Tamil Nadu, under the preventive detention laws by the State Government of Tamil Nadu. The learned counsel for the petitioner hence sought time to take instructions.

(3.) Today when the matter came up for hearing, the learned counsel for the petitioner submits that the petitioner is now satisfied that the alleged detenue, ie. the daughter of the petitioner, is detained in accordance with law in a prison in Tamil Nadu. The petitioner had gone to the prison and had met and interacted with the alleged detneue. Her granddaughter is in the custody of a friend of the mother of the child, submits counsel.