R SARADHA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) INVOKING writ jurisdiction of this Court, one Mrs. R. Saradha has brought forth this habeas corpus petition for the production of her son, aged about 17 years.

(2.) AFFIDAVIT filed in support of the habeas corpus petition is perused. This Court heard the learned counsel appearing for the petitioner and also for respondents 3 to 5.