MURUGAN Vs. STATE

JUDGEMENT

(1.) The trial Court should not pass orders on hypothetical consideration. Supposition and presumption should not be basis for passing judicial orders.

(2.) Judicial discretion must be exercised based on sound reasoning. Judicial orders should not be based on air. Judicial orders should not be based on apprehension, fear, astrology and assumption.

(3.) Now, in this revision, a father, whose daughter is kept in Home, other words, who has been remanded to Home, seeks her release.