G. RENUKADEVI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner, who is mother of the detenue, has moved this petition for a direction to the respondents to produce the body of the detenu by name Kundavi, aged 3= years before this Court, set her at liberty and entrust her to the lawful custody of the petitioner, who is the mother of the detenue.

(2.) The facts pleaded by the petitioner / mother of detenue in the affidavit filed in support of the petition are as under:

(3.) The 3rd respondent has filed a counter, refuting all allegations made by the petitioner, besides stating as under: