E SURESH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is a petition filed by the petitioner praying for the issuance of a Writ of Habeas Corpus to direct the respondents herein to produce the detenue herein, viz., K.Gomathi, wife of the petitioner and daughter of the 2nd respondent herein, before this Court and set her at liberty forth with.

(2.) HEARD the learned counsel for the petitioner and the learned Additional Public Prosecutor and perused the materials available on record.