G. RAMADURAI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS petition has been filed by the father to produce his son Master R.Rudhran, aged about 7 years before this Court who is in the illegal custody of the third respondent herein, who is none other than the wife of the petitioner and set him at liberty to pursue his education at Indu International School, Erode. The respondents 4 to 6 are close relatives of the third respondent.

(2.) TODAY the detenu/minor has been produced by the third respondent before this Court. The third respondent is represented by a learned counsel. The petitioner is also present before this Court.

(3.) IN the interest and welfare of the minor child Master R.Rudhran, it is not advisable to put him in a residential school as suggested for by the petitioner and since, already the eldest girl child is with the third respondent and studying III Standard and since the third respondent is an Assistant Professor and getting a reasonable salary, when the mother of the minor child is very much available and interested to take the minor child Master R.Rudhran to her custody and willing to get admission for her son in a school at Ariyalur itself and since the petitioner is also residing at Ariyalur, we are inclined to pass the following order: -