K THANGARAJI Vs. DISTRICT COLLECTOR DHARMAPURI DISTRICT

JUDGEMENT

(1.) INVOKING writ jurisdiction of this Court, one Mr.K.Thangaraji has brought forth this application seeking Habeas Corpus for production of one Kasthuri before this Court.

(2.) AFFIDAVIT filed in support of the petition is perused. The Court heard the learned counsel for the petitioner.

(3.) THE learned counsel for the State produced a petition given by Kasthuri to the District Welfare Officer, (Under the Protection of Women from Domestic Violence Act 2005), Dharmapuri, wherein she has stated that her husband suspects her fidelity and torturing her and under such circumstances, she has to be given protection. According to the learned counsel for the State, following the enquiry, Kasthuri was sent to the 4th respondent Home and she has been staying there.