PARIMALA Vs. STATE SUB INSPECTOR OF POLICE KALLAKURICHI

JUDGEMENT

(1.) Invoking the writ jurisdiction of this Court, one Mrs.Parimala has brought forth this petition for a writ of habeas corpus for the production of her husband Senthil.

(2.) The affidavit in support of the petition is perused. The Court heard the learned Counsel for the petitioner.

(3.) The grievance ventilated by the petitioner is that the marriage between herself and the alleged detenu has taken place on 17.9.2003, as a result of which they had got a female born; that they have been living together for a period of six years; that he went to the office on 17.5.2009; but, he did not return; that after making a search, she gave a complaint to the first respondent police on 20.5.2009; but, no steps have yet been taken; that she came to know that he was detained by the respondents 2 to 5, and under the circumstances, she was forced to file this petition before this Court.