M SELVARAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Invoking the writ jurisdiction of this Court, one Selvaraj has brought forth this petition for a writ of habeas corpus for the production of her minor daughter Selvi aged 17.

(2.) The petitioner is present along with his wife. The gist of the case of the petitioner is that when his daughter aged 17 years and 5 months, was actually in his father-in-law's house, he came to know that the third respondent and herself became close to each other; that on 9.6.2010, he came to know that she was kidnapped by the third respondent; that under such circumstances, he gave a complaint to the first respondent police; that a case was registered in Crime No.173 of 2010; but she has not yet been secured, and hence he came forward with this petition before this Court.

(3.) This day, there was a mention from the side of the State that the detenue has been secured along with the third respondent, and she has got to be produced before the Court. Accordingly, she is produced.