D. PHILIP RAJ Vs. COMMISSIONER OF POLICE, CHENNAI

JUDGEMENT

(1.) This Habeas Corpus Petition is filed by the petitioner to direct the second respondent to produce his wife Indhumathi, D/o.Santhanam before this Court and set her at liberty.

(2.) The petitioner lodged a complaint stating that he married one Indhumathi/detenue herein on 21/10/2022 and thereafter, they also registered their marriage. Since they both belong to different communities, their marriage was not accepted by the detenue's family. Both the petitioner and the detenue started their matrimonial life and living happily from 21/10/2022. On 7/11/2022, the parents of the detenue took her on the pretext that within two days she will join the petitioner as they had some formalities of signing of documents to be completed. Thereafter, the petitioner's wife/detenue was in touch with him. Suddenly on 14/11/2022, the detenue's mobile was switched off and the petitioner was unable to contact her. When the petitioner approached the detenue's parents and family members, they were not willing to allow the detenu to join him and kept her in confinement. Hence, the petitioner filed the above petition. Along with the present petition, the petitioner annexed whatsapp messages, educational certificate and aadhaar card of his wife/detenue herein.

(3.) Heard the learned counsel appearing for the petitioner and Mr.R.Muniyapparaj, learned Additional Public Prosecutor appearing for the respondents 1 and 2.