KANNAMMA Vs. SUPERINTENDENT OF POLICE THIRUVALLUR

JUDGEMENT

(1.) THE grievance ventilated by the petitioner is that her sister Pattani, wife of Anjapuli and her husband Anjapuli were taken by the respondent-police on 14.9.2010, but they have not yet been produced before any Court of law and both of them are in illegal custody. Hence, this application has been brought forth by the petitioner.

(2.) IN answer to the above, it is contended by the learned counsel for the State that the detenue Pattani was arrested in connection with Crime No.800 of 2010 by C2 Periyapalayam police station for the offence under Section 379 of the INdian Penal code and the detenu Anjapuli was arrested in connection with Crime No.794 of 2010 by C2 Periyapalayam Police Station for the offences under Sections 341, 506(2) and 307 of the INdian Penal Code and both of them were remanded to judicial custody by the learned Judicial Magistrate, Uthukottai. IN such circumstances, the request of the petitioner does not require any consideration and the habeas corpus petition is dismissed.