P JEYAKODI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed by the petitioner seeking for the production of his son by name Ganeshkumar, aged about 19 years, before this Court and set him at liberty, alleging that the detenu is under the illegal custody of the third respondent.

(2.) Today, the detenu-Ganeshkumar, aged about 19 years, has been produced by the second respondent-Police before us. On enquiry, we understand that the detenu was not under illegal detention of anyone, much less the third respondent. The detenu has stated that he would like to go along with his father/the petitioner herein. However, the petitioner is not present before this Court.

(3.) On his version, we find that he is not under the illegal custody of anyone, much less the third respondent. Therefore, the detenu-Ganeshkumar is set at liberty to go according to his wish.