PONNAMMA PILLAI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner is the mother-in-law of the second respondent and the mother of Sathiamma, the second respondent's wife. The petitioner has filed this Writ Petition under Article 226 seeking a Writ of Habeas Corpus for the production of the body of her daughter on the allegation that her daughter is being cribbed and cabined in the residence of the second respondent without any freedom.

(2.) ON considering this Writ Petition for admission, we directed Sri.N.Suresh, the learned Government Pleader who took notice on behalf of the first respondent to seek instructions immediately from the first respondent as to what action if any has been taken on Ext.P2 complaint submitted by the petitioner. We further directed that if no action is so far taken on Ext.P2, the first respondent accompanied by a Woman Civil Police Officer will straight away proceed to the house of the second respondent, meet Smt.Sathiamma and impart instructions to the Government Pleader as to the correctness of the allegations in the Writ Petition. We issued notice on admission by special messenger to the second respondent who was directed to appear before this Court at 10.15 a.m along with Sathiamma his wife.

(3.) THE Government Pleader submitted that according to the instructions received by him from the Sub Inspector of Police, there is some truth in the allegation in the Writ Petition that Sathiamma does not have enough freedom in her husband's house. At the same time, Sathiamma has become reconciled to the type of life experienced in the matrimonial home. She does not intend to leave the matrimonial home at all.