A JEEVAMATHI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) H.C.P. (MD) No. 505 of 2010 had been filed, praying that this Court may be pleased to direct the respondents 1 and 2 therein, to produce the detune, namely Yuvaraj, son of the petitioner, before this Court, and to set him at liberty.

(2.) H.C.P. (MD) No. 607 of 2010 had been filed, praying that this Court may be pleased to direct the first respondent therein to produce the detune, namely Sittu Kala, aged 23 years, daughter of the petitioner, said to be in the illegal custody of Respondent Nos.2 to 4, before this Court and to set her at liberty.

(3.) H.C.P. (MD) No. 639 of 2010 had been filed praying that this Court may be pleased to direct the first and the second respondents to produce Raju, aged about 32 years, the husband of the petitioner, from the illegal custody of respondents 3 to 5 therein, before this Court, and to set him at liberty.