M. SHAHAR BANU Vs. M. UMAR AND ANOTHER

JUDGEMENT

(1.) THIS petition is filed by the wife of the first respondent for issue of habeas corpus directing the respondents to produce the petitioner's two sons Mohammed Udumani, aged about 4 and Mohammed Bilal, aged about 2. The second respondent is the Inspector of Police, All women Police Station, North Madras.

(2.) THE averments in the affidavit filed in supports of the petition are as follows:

(3.) THE matter was heard at some length on 7.3.1994. Certain queries were put by the Court to counsel appearing for the petitioner. He prayed for an adjournment in order to give a satisfactory answer to the Court and the mutter was adjourned to 21.3.1994. When the matter again came before Court on 21.3.1994, the counsel on record was changed and a Senior Counsel appeared for the petitioner. An Additional affidavit was filed by the petitioner along with a typed set of papers.