M.NAGARAJ Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Habeas Corpus Petition is filed by the adoptive father of the minor, by name Manya, alleging that she is illegally detained by the eighth respondent.

(2.) The marriage of the petitioner was solemnized with Tmt.Tamilselvi in 2000. Since the couple had no issues, they have decided to adopt the daughter of Thiru.Sanjaikumar, who is none other than the brother of the petitioner. The child was given in adoption to the petitioner by executing a document on 03 June, 2015. The child was entrusted to the petitioner and his wife immediately after the execution of the adoption deed.

(3.) According to the petitioner, at about 07.00 a.m., on 01.05.2016, respondents 4 to 7 trespassed into his house along with few others and forcibly took the child in a vehicle bearing Registration No.TN -60 -C -6509. The petitioner preferred a complaint before the Kallikudi Police Station. Since there was no follow -up action taken by the police to secure the child, the petitioner has come up with this Habeas Corpus Petition.