M. NANDHADEVI Vs. STATE

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed, to direct respondents 1 and 2, to produce the detenu, minor Parthiban, aged about 7 years, son of Muruganandam, before this Court and hand over his custody, to the petitioner.

(2.) THE matter was referred for mediation, to the Tamil Nadu Mediation and Conciliation Centre, High Court, Madras, by the order of this Court, dated 9.7.2013.

(3.) AS the parties have arrived at a settlement in terms of the Mediation Agreement, dated 30.07.2013, this Habeas Corpus Petition is listed for passing orders, in terms of the said Mediation Agreement.