GUNASEKARAN Vs. SUPERINTENDENT OF POLICE, KARUR DISTRICT

JUDGEMENT

(1.) The petitioner is the father of the child Santhosh, aged 2. years. The wife of the petitioner died on 1.6.2011. After that, according to the petitioner, the detenu child was kept only by him. Now, the 5th respondent who is only the grand father of the child has taken away the child and he has illegally detained the child.

(2.) With these allegations he has preferred a complaint to the police and since no action has been taken, the petitioner has come up with this Habes Corpus Petition seeking a direction to the respondents 1 and 2 to produce the child before this Court and to handover the child to his custody.

(3.) When this Habeas Corpus Petition came up before this Court on 2.12.2011, the fifth respondent was present and he produced the child also before this Court. However, the petitioner was not present. The Learned Counsel for the petitioner submitted that the petitioner would be present before this Court on the adjourned date. Accordingly, the matter was adjourned and it is listed today for hearing.