G SUGANTHI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, one Suganthi has brought forth this petition seeking a writ of habeas corpus for the production of her husband V.Ganesan.

(2.) THE Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor and looked into the affidavit in support of the petition.

(3.) THIS Court after looking into the materials available and hearing the Counsel on record is of the view that it is not a fit case where the petitioner could invoke the writ jurisdiction. Here is a case where admittedly there was a marriage between the spouses, and they have been living together for a short time. He is actually in his own house where his father is also living. Now she comes with the false allegation of illegal confinement which is contrary to the real situation. Apart from that, he is willing to live with her provided she comes and joins with him. All would clearly indicate the strained relationship in the matrimony. So long as the allegation made in the affidavit that he is in the illegal confinement of the sixth respondent is found to be false, no question of any more for consideration would arise. Under the circumstances, this petition requires an order of dismissal, and accordingly it is dismissed.