M. VAIRAMUTU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed praying that this Court may be pleased to direct the respondents 1 to 3 to produce the detenue, namely, Saraswathi, daughter of the fourth respondent, aged about 24 years, before this Court and to set her at liberty.

(2.) IT has been stated that the detenue is in the illegal custody of the fourth respondent, who is the father of the detenue. It has been further stated that the petitioner is running a chicken shop in the name and style of "Vairam Broilers ", at R.C.Street, Sethunarayanapuram Village, Watrap Taluk, Virudhunagar District. The fourth respondent is a retired Bank Manager and he is a close relative of the petitioner.

(3.) TODAY , when the matter was listed for hearing, the Sub Inspector of Police (Law and Order), T.Kallupatti Police Station, had produced the detenue, before this Court. While so, the learned counsel appearing on behalf of the petitioner had requested this Court to hear the matter, at 2.15 p.m., stating that the petitioner was on the way to the Court and that he would reach the Court in the meanwhile. However, when the matter was taken up for further hearing, at 2.15 p.m, the petitioner did not appear before this Court.