A MUTHU Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner as well as the learned Additional Public Prosecutor appearing for the respondents 1 and 2 and the learned counsel appearing for the third respondent.

(2.) This Habeas Corpus Petition has been filed by the petitioner, under Article 226 of the Constitution of India, seeking an order directing the respondents to produce his minor children namely Shenpagapriya, aged 9 years and Hariharan, aged 7 years, before this Court, from the illegal custody of the third respondent, who is none other than the maternal grandfather of the alleged detenues and set them at liberty.

(3.) Pursuant to the directions issued by this Court, the respondents 1 and 2 secured the presence of the alleged detenues/minor children of the petitioner. The third respondent/ maternal grandfather of the alleged detenues is also present before this Court. However, the petitioner, who is the father of the alleged detenues is not present for the reasons best known to him.