M.S. SIVARAMAN Vs. STATE

JUDGEMENT

(1.) The petitioner has come up with this Habeas Corpus Petition alleging that his wife Mrs. Shanmugapriya was abducted by the respondents 3 to 5 on 05.09.2016 and he made a complaint to the police in connection with the same on 05.09.2016 itself, but, so far, no action has been taken. This Habeas Corpus Petition was filed on 06.09.2016.

(2.) In the affidavit filed in support of the petition, the petitioner Mr. M.S. Sivaraman has stated that the marriage between him and the detenu-Shanmugapriya was performed on 18.06.2016 and after the marriage, they were living together as husband and wife for about three months. He has further stated that on 05.09.2016 the respondents 3 to 5 abducted her. In support of the affidavit, the petitioner has produced a copy of the birth certificate of the detenu and a document issued by the Canara Bank to prove the identity of the petitioner. He has also filed a copy of the complaint allegedly made by him to the police on 05.09.2016 and a xerox copy of a marriage photograph, which reflects the petitioner and the detenu in garlands.

(3.) When this Habeas Corpus Petition came up for admission this morning, the learned counsel for the petitioner Mr. J. Sivaram represented that he did not press for any order in this Habeas Corpus Petition. The learned Additional Public Prosecutor submitted that the detenu was being produced by the second respondent. Therefore, we allowed the second respondent to produce the detenu before us. Accordingly, the detenu appeared before us.