P BASKAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, one Mr.P.Baskar has brought forth this petition to issue a writ of Habeas Corpus for production of his wife by name Subhashini @ Subha along with two children, viz., Sharan and Ajai, aged 3 years and 9 months respectively.

(2.) THE case of the petitioner is that after the delivery of the second child, the detenue was taken to the house of her parents but he was informed by her parents on -----/2010 that his wife was missing along with the children. THErefore, a complaint was lodged before the respondent Police, Tiruvottiyur, but no steps have been taken to trace his wife and children. Under such circumstances, the petitioner is compelled to file this petition before this Court.

(3.) FROM the above statement, it is quite clear that the allegation made by the petitioner that his wife along with the children was found missing was thoroughly false. As on today, she is a major and also living along with the children in her parental home and she has also complained that the petitioner refused to take her back.