SUBASHINI DHINAGARAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner herein is the mother of two minor boys, namely, Rakshan, aged about 6 years and Thalapathy, aged about 4 years. According to the petitioner, the father / third respondent is illegally having custody of the children and refusing to permit the petitioner to visit the children and hence, present Habeas Corpus Petition is filed.

(2.) As on date, the third respondent / husband is in custody of the children. Both the petitioner and the third respondent as well as the minor children are present before us. We are of the view that the matrimonial dispute between them to be resolved if they are subjected to mediation. Accordingly, the matter was referred to Mediation and Conciliation Centre attached to this Court on 21/3/2025. However, it is reported that the mediation failed.

(3.) We heard the learned counsel appearing appearing for both the petitioner as well as the third respondent.