MANIAMMAL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS habeas corpus petition is thoroughly vexatious in the considered opinion of the Court. The petitioner herein has filed this petition seeking writ of habeas corpus for the production of her two daughter-in-laws, namely Radha and Muthumari, aged 30 and 35 years respectively and also her two grand daughters, namely Nandhini and Meenakshi, aged 12 and 10 years respectively before this court.

(2.) THE gist of the case of the petitioner, as could be seen from the averments, is that all the four were taken away by the third respondent, but they were not sent back and they were under illegal custody of the third respondent and under these circumstances, the petitioner was compelled to file this petition before this court.