SANGILIMUTHU Vs. SUPERINTENDENT OF POLICE PUDUKKOTTAI

JUDGEMENT

(1.) THE petitioner is the husband of the detenue Radha, aged about 25 years.

(2.) THE Habeas Corpus Petition is filed to produce the detenue on the ground that the third respondent has kidnapped her. At the instance of the police, the detenue has been produced before this Court. It is informed by the learned Additional Public Prosecutor that the third respondent has surrendered before the Magistrate concerned and he has been remanded and criminal actions are being taken against him for kidnapping.

(3.) RECORDING the said statement of the detenue, the Habeas Corpus Petition stands disposed of.