MUTHUMARI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This habeas corpus petition has been filed by the Petitioner seeking direction to the respondents 1 and 2 to produce her minor son Vikram,aged about 17 years before this Court and hand over the custody to her.

(2.) It is the case of the Petitioner that she is doing agricultural work and she is having three sons. The detenu vikram has just completed his +2 course and during the COVID-19 pandemic, he was in the house. He was unable to join the college. Whileso, the third respondent, who is the neighbour of the Petitioner kidnapped the detenu in the month of July 2020 and since then, he is in the illegal custody of the third respondent.

(3.) When the matter is taken up for hearing today, the Petitioner as well as the detenu appeared before this Court through video-conferencing from the Additional Public Prosecutor's Office. On enquiry, the detenu has denied the allegations made by the Petitioner and he would state that he is ready to go with his mother, the Petitioner herein. In-turn, she has also accepted the same.