M PACHIYAMMAL Vs. DISTRICT COLLECTOR DISTRICT

JUDGEMENT

(1.) INVOKING writ jurisdiction of this Court, one M. Pachiyammal has brought forth this petition for issuance of a writ of habeas corpus, alleging that the detenus namely (1) Mani, petitioner's husband and the petitioner co-worker (2) Thangaraj and his wife (3) Chinnapillai, their daughter (4) Kasturi and their son (5) Murali, (6) Ayyanar and his wife (7)Perumayi (8) Manikandan and his wife (9) Eswari (10) Ayyandurai and his wife (11) Nithya were all taken for the work of stone breaking by the sixth respondent, quarry owner, but they have not been paid wages and they have been kept as bonded labourers and they were not allowed to go outside. Under the circumstances, a complaint has been sent to respondents 1 to 3 on 4.9.2010 through registered post, but no action has been taken. Hence this application has been brought forth by the petitioner.

(2.) IN response to the above, it is contended by the learned counsel for the State that a case was registered in Crime No.16 of 2010 on the complaint given by the petitioner against sixth respondent and three others. INvestigation is on. The statement of the respondent-police is also recorded.