PADMAPRIYA Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed by the Petitioner to direct the Respondents 1 & 2 to produce the person and body of the Petitioner's minor son A.Hithesh aged about 1= years and her husband Amudhasagar, aged 34 years before this Court and hand over the custody of them to her.

(2.) Heard the Learned counsel for the Petitioner, Learned Additional Public Prosecutor appearing for the Respondents 1 and 2 and the Learned counsel for the Third Respondent.

(3.) According to the Petitioner/Wife, she got married with her husband namely, Amudhasagar (detenue) on 14.02.2013 at N.N.Mahal, Harur and that the marriage was an arranged one. As a matter of fact, the said marriage was solemnized as per Hindu rites and customs. As a result of wedlock, two children were born. One minor A.Hithesh, who is aged about 1= years and minor A.Sasthika, aged about four years.