J. HADHIYA FATHIMA Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed this habeas corpus petition praying for a direction to the first respondent to produce the minor children viz., H.Sasnihara, aged 8 years and H.Fathima Nachiye, aged 7 years, daughters of Rafique Syed Hariza Ali Hussain and set them at liberty.

(2.) HEARD Mr.M.Vivekanandan, learned counsel for the petitioner, Mr.M.Maharaja, learned Additional Public Prosecutor for the first respondent and Mr.V.Chandrasekar, learned counsel for respondents 2 and 3.

(3.) LEARNED counsel for respondents 2 and 3 has produced the detenues/minor children before this Court. Learned counsel for the petitioner would submit that on her own volition, the second respondent has entrusted the custody of the children to the petitioner/paternal grandmother and since then, the petitioner is looking after the children with love and affection and it is very difficult to part with them.