DASI GOPI Vs. STATE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, the petitioners have brought forth these petitions for issuance of a writ of habeas corpus.

(2.) THE Court heard the learned Counsel for the petitioners and also the learned Additional Public Prosecutor for the State.

(3.) IN answer to the above, it is contended by the learned Additional Public Prosecutor that on the complaint of the second respondent, a case came to be registered in Crime No.1474 of 2008 and the victims are these children and the said Bhavani that pursuant to the orders passed by the 2nd respondent, both the children and Bhavani are actually in the custody of the third respondent that not even any application is made for the custody of the children and Bhavani, and there is no impediment in making an application before the second respondent for the custody of the children and Bhavani.