NIVETHA GOPALAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, one Nivetha Gopalan has brought forth this petition for the issuance of a writ of habeas corpus to direct the respondents to produce her husband Dr.S.Gopalan.

(2.) ON notice, the fourth respondent has appeared before this Court. He has filed his counter.

(3.) THE crux of the contention put forth by the learned Counsel for the fourth respondent is that it is true that there was a marriage between them that the petitioner is the daughter-in-law that his son who married her was actually employed in a foreign country that now the proceedings have been initiated by his son in the Family Court, Chennai, for divorce, and it is also pending and that the petitioner herein having appeared before that Court has now come forward with this petition with all false allegation invoking the writ jurisdiction of this Court.