BABULAL BOHRA Vs. COMMISSIONER OF POLICE CHENNAI

JUDGEMENT

(1.) The petitioner has filed this petition seeking direction to respondents 1 to 3 for production of his son Pannalal Bohra, who according to him is illegally detained by the third respondent, and set him at liberty.

(2.) Heard learned counsel for the petitioner as well as learned Government Advocate for the respondents.

(3.) Pursuant to the direction of this Court, the third respondent has filed a counter affidavit stating that the petitioner's son Pannalal Bohra was married to one Chandrakala on 28.02.2002 and they were living at No.8, P.V. Koil Street, Royapuram, Chennai-600 013 as joint family and the said Pannalal Bohra developed difference of opinion against his wife over dowry and other family matters and in July, 2005, he filed a petition for separation before the Family Court, Chennai. Whileso, on 6.02.2006 at about 7.00 hours, the petitioner along with his family members and relatives, trespassed into the residential premises of Rajendrakumar, father of Chandrakala (daughter-inlaw of the petitioner) at 2-A/11, Thanikachalam Street, Perambur, Chennai-11 and threatened Rajendrakumar, his wife Lalitha and their other family members with dire consequences and assaulted them with hands and legs with an intention to get the consent for divorce from Chandrakala forcibly. In this connection, the mother Lalitha gave a report, on the strength of which, the Sub Inspector of Police, Law and Order, registered a case in K-9, Thiru-Vi-Ka Nagar Police Station Crime No.248/06 under Sections 147, 148, 448, 336, 427, 352, 323, 354, 355, 204(b) and 506(ii) IPC at 8.00 hours on 6.02.2006.