R SURESH BABU Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court one Suresh Babu has brought this application that his uncle's daughter, Priya D/o S. Muthukumar, aged 22 years is kept under the custody of third to fifth respondents illegally and under such circumstances, it has become necessary to file a Habeas Corpus Petition before this Court.

(2.) AFFIDAVIT filed in support of the petition is perused. The Court heard the learned counsel for the petitioner and also the alleged detenue, Priya who is produced before the Court by the Police.

(3.) AS on today, she is not forcibly taken. She was taken from the petitioner's house to her grand mother's house and now, she was secured and produced before this Court. She is not ready and willing to go either with the 3rd respondent or with the 4th and 5th respondents. The statement of the detenue is recorded.