K.S.VENKATESAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This Habeas Corpus Petition is filed, seeking for a direction to the respondents 1 to 6 to produce the petitioner's wife and two sons viz., Mrs. Astalakshmi, aged about 34 years K.V. Srinivasan and K.V. Sriarivandan, aged 13 and 7 respectively before this Hon'ble Court on the day fixed by this court. In the petition, it is averred that the petitioner got married to Mrs. Astalakshmi / detenue, D/o. Mr. C.S. Ranganathan on 01.05.2000. Out of wedlock, they were blessed with two male children, namely, Master K.V. Srinivasan now aged about 13 years and Master K.V. Sriarivandan, aged about 7 years. It is also stated that in the year 2012, due to misunderstanding that preponderated between the petitioner and his wife, the detenue filed a divorce petition before Family Court.

(2.) It is further averred in the petition that on account of frequent interference by the second respondent into their family life, the petitioner lodged a complaint with the first respondent. Since no effective action was taken on the said complaint, he approached this Court by way of filing Crl.O.P. 30878 of 2012, praying for registration of a case against the second respondent and this Court directed the first respondent to consider the complaint of petitioner dated 01.11.2012 and investigate the same in accordance with law.

(3.) It is alleged that since the petitioner does not know the whereabouts of his wife and children and there is also possibility of being kidnapped by the second respondent, the petitioner is before this Court seeking for the above direction, after making necessary complaint.