SUBRAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, by name subramani has filed this petition seeking direction to the first respondent for production of his daughter-in-law, by name Sangidha who has been illegally detained and confined in the house of respondents 2 and 3 at Door No. 5. 6. 321 K. S. Nagar, alamedu, Pallipalayam, Thiruchengodu Taluk, Namakkal District.

(2.) PURSUANT to our direction, the detenue Sangidha appeared before us. According to her, she is aged about 24 years. She also informed that she married one Nagaraj in the year 1999 and she is having two children. On our further enquiry, she expressed that she had some misunderstanding with her husband and at this moment, she is not willing to live with her husband and according to her, she is residing with her brother, the third respondent herein. She also informed us that the second respondent is a friend of her brother/third respondent. It is also brought to our notice that she filed O. P. No. 100 of 2006 on the file of the Sub Court , Namakkal for divorce and the same is pending.