K. BALAMURUGAN Vs. SUPERINTENDENT OF POLICE, DINDIGUL

JUDGEMENT

(1.) IT is often said that a child is a "national asset". In this era, one cannot even imagine that a child could be treated as a property of the parents so as to market the child for monetary considerations. Anyone, who likes to read this order anymore, should prepare first of all himself to avoid shedding tears, as the allegations are heartrending. In short, a male child has been transferred to several hands, like a saleable commodity allegedly for monetary considerations.

(2.) THIS Habeas Corpus Petition, under Article 226 of the Constitution of India, has been filed by the petitioner seeking a Writ of Habeas Corpus to direct the respondents 1 and 2 to produce his male child, aged about one year, before this Court and hand over his custody to the petitioner.

(3.) THE petitioner has further alleged that in this regard, he made a complaint to the second respondent police. He has further stated that the second respondent enquired the respondents 3 to 6 in respect of the child. The third respondent told the petitioner that if only he could repay the money, she would get back the child. Thereafter, according to the petitioner, he came to know that the third respondent is a broker, involving in child trafficking. He learnt that the third respondent is in the habit of luring the pregnant women, who come to the hospital for delivery by paying amounts to meet out the delivery expenses and after the child is delivered, to snatch away the child and to sell the child to some other persons for higher amount.