N BABU GANESH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner by name Babu Ganesh, has filed this petition seeking direction to respondents 2 and 3 to produce the detenue Shiji KK, his wife, aged about 27 years; minor daughter Nithyasree, aged about 2 = years and minor son Rithuvaranar, aged about 6 months, forthwith before this Court and set them at liberty.

(2.) PURSUANT to the direction of this Court, learned Public Prosecutor appearing for the Government of Pondicherry has brought to our notice that the detenue Shiji K. K. , appeared before the Sub-Inspector of Police, Palloor Police Station and made a statement to the effect that she and her children left her husband in Chennai on her own and there was no inducement or confinement at the instance of any one. She also stated that her husband Babu Ganesh is not a study minded person and always creating problem in the house and in order to relax herself for a few days with her family members, she left from her husband's house. The Sub-Inspector of Police, Palloor Police Station has informed the Public Prosecutor that the above statement of Shiji K. K. was informed to the complainant / petitioner herein, over phone and produced xerox copy of the statement of Shiji K. K.

(3.) IN the light of the statement of the detenue, as rightly pointed out by the learned Public Prosecutor, it is purely a dispute between the petitioner and the detenue, who are none else than husband and wife, we are of the view that no further adjudication is required in this petition.