THILAKAVATHY Vs. STATE

JUDGEMENT

(1.) THE grievance ventilated by the petitioner herein is that she is the wife of the alleged detenu who is aged about 26 years, that her husband was taken into custody by the Inspector of Police, Periyapalayam Police Station, the first respondent herein on 16.6.2008, that from the said date onwards, his whereabouts are not known nor he has been produced before any Court of law. Under such circumstances, she was compelled to approach this Court for the issuance of a habeas corpus.

(2.) IN answer to the above contention, learned Additional Public Prosecutor appearing for the State, on instructions, from the first respondent herein who is present before this Court viz., INspector of Police, Periyapalayam Police Station, would submit that on 16.6.2008 at about 15 hours, the alleged detenu viz., Mullaivendan has snatched 3" sovereigns from the aunt of the complainant, that a complaint has been registered on the same day at 16 hours, that a case has been registered against the detenu in Crime No.451 of 2008 for the offence under Section 392 and after the case was registered, at the time of investigation, he was arrested on 19.6.2008 and he will be produced before the Judicial Magistrate, Uttukottai on this day i.e.,20.6.2008. Under such circumstances, the above petition has got to be dismissed.