S SATHANA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner by name S. Sathana has filed this Petition for production of her 3 = months old male baby by name Justin, said to be in the illegal custody of respondents-4 and 5, and to hand over the child to her.

(2.) SUBSEQUENT to filing of this Petition, the petitioner's husband by name B. Senthilnathan has been impleaded as 6th respondent. On our direction, the baby was brought before this Court. According to the petitioner/mother, the baby is five months old. Considering the age of the baby, we entrust the custody to the petitioner, she being the mother; and in our presence, the 6th respondent/father of the child handed over the child to the petitioner. The 6th respondent is free to meet his child at any time.

(3.) NO further adjudication is required in this Habeas Corpus petition, accordingly, the same is closed.