SARIDHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THERE is no appearance on behalf of the petitioner.

(2.) THIS habeas corpus petition is filed to direct the respondents to produce body of the petitioner's husband, namely, Dhanapal before this Court and set him at liberty.

(3.) THE detenu is the husband of the petitioner. Even though the petitioner complaints that the detenu is under the illegal custody of the 3rd respondent and seeks habeas corpus, the detenu, who appeared before us denies such an allegation and submits that he had, on his own volition, left to Bangalore, seeking employment. He further submits that he wants to join with his wife, namely, the petitioner.