JYOTHI S BABU Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE mother of minor Deepa filed Habeas Corpus Petition in H.C.P. No. 55 of 2011 seeking production of the minor girl before the Court and for handing over the custody of the minor to her. THE said minor Deepa was produced before this Court on 8.1.2011 and during enquiry in the Court, she said she was not willing to go with her mother, namely the petitioner and this Court directed minor Deepa be kept in Government Children?s Home, Purasaiwalkam High Road, Kelleys, Chennai till she attains majority. THEreafter, her mother Jyothi has filed the present miscellaneous petition (M.P. No. 1 of 2011 in H.C. No. 55 of 2011) seeking for restoration of the custody of the minor girl with her.

(2.) THE mother of minor Ishwarya, namely A. Ruby filed Habeas Corpus Petition in H.C.P. No. 1033 of 2010 seeking production of minor Ishwarya in the Court and for handing over the custody of minor Ishwarya to her. Minor Ishwarya was produced before this Court on 22.7.2010 and during enquiry minor Ishwarya said she was not willing to go with her mother, namely the petitioner. Consequently, this Court directed minor Ishwarya to be kept in Government?s Home, Purasaiwalkam High Road, Kelleys, Chennai till she attains majority. THEreafter, her mother Ruby has filed the present miscellaneous petition (M.P. No. 1 of 2011 in H.C.P. No. 1033 of 2010) seeking visitation rights during the minor?s stay at the said home.

(3.) IN the Habeas Corpus Petitions also where the production of a minor is sought for and on being produced, in the event of the minor not willing to go with the parents/lawful guardians, this Court sends the minor to Children?s Homes. The petitions now filed seek for restoration as well as visitation rights of the minors who have been ordered to be kept in Homes.