N MURALI Vs. STATE

JUDGEMENT

(1.) THIS Habeas Corpus Petition is brought forth by one Murali for production of his wife Anandhi @ Loganayagi and minor children Bhuvana and Durga.

(2.) THE petitioner is present. He is heard. According to him, he married his sister's daughter Loganayagi, as a result of which two children were born. She was found missing from 9.8.2010. Hence, he gave a complaint on 28.8.2010 and the same was registered by the respondent-police in Crime No.245 of 2010, but she has not been secured and hence, this petition has been brought forth by the petitioner.