K RAJA Vs. STATE

JUDGEMENT

(1.) THE Petitioner has filed this Habeas Corpus Petition to direct the First Respondent to produce his Fiancee, viz. , Diveena before this court and set her at liberty.

(2.) HEARD, Mr. V. M. Vivekanandan, the learned counsel for the Petitioner and Mr. Babu Muthu Meeran, the learned Additional Public prosecutor for the First Respondent.