B.VIJAYALAKSHMI Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Habeas Corpus Petition is filed to produce the husband of the petitioner, by name B.Babu and set him at liberty.

(2.) The detenu was in possession of a Tailoring Shop at Kasukadai Bazaar, Virudhunagar District. The shop was owned by Vishvakarma Union Sabha. He was forcibly evicted by the Office Bearers of the Sabha, the respondents 5 to 7 herein. The detenu was attacked by the Office Bearers and the same resulted in registering a case in Crime No.208 of 2016 by the second respondent. The petitioner alleged that the respondents 5 to 7 confined her husband with a view to make him to withdraw the complaint.

(3.) The police produced the detenu before us, pursuant to the order dated 03 June, 2016. The detenu informed us that he was attacked by the respondents 5 to 7 and forcibly evicted from the premises. The building was, subsequently, demolished by the respondents 5 to 7 and they are in the process of constructing a new building.