AYYAMMAL Vs. COMMISSIONER OF POLICE, MADURAI CITY

JUDGEMENT

(1.) The petitioner is the mother of one Eswaran, aged 27 years. According to her, he was taken to illegal custody by the fourth respondent and he was not set at liberty from 02.12.2011 on wards. With this allegation, the petitioner has come up with this Habeas Corpus Petition seeking a direction to the respondents to produce him before this Court and to set him at liberty. There is no representation on behalf of the petitioner.

(2.) Today, it is submitted by the learned Additional Public Prosecutor that the fourth respondent did not take him into illegal custody. As a matter of fact, he was taken into custody by the Theppakulam Crime Police in Crime Nos. 1500 of 2011 and 1504 of 2011 and subsequently on production before the learned Jurisdictional Magistrate, he has been remanded to custody. The said statement is recorded. In view of the same, since there is no illegal custody, the Habeas Corpus Petition is dismissed.