THIRU. JOHAN NAYAK Vs. STATE AND OTHERS

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed by the petitioner/husband and father of the detenus seeking direction for the production of the petitioner's wife, Philomina, and their three daughters, namely, (i) Ankita, aged about 12 years; (ii) Geetha, aged about 9 years; (iii) Sangeetha, aged about 6 years and their one son, Pitharo, aged about 3 years.

(2.) During the course of hearing, an interim order was passed on 21.06.2018, which reads thus:-

(3.) Today, when the case is called, an additional affidavit has been filed by the petitioner herein, in which, it is stated that the school fees for his first daughter, Ankita, at Vasavi International School, Puducherry, has been paid on 02.07.2018 and she is attending the school from Udhavi Karangal Samooga Thodar Kalvi Iyakkal for Girls, T.N.Palayam, Puducherry. 3. 1. It is submitted by the learned counsel appearing for the petitioner that the distance between the said Home and the school is too far off and hence, she may be accommodated at St. Francis Assisi Orphanage, Kurusukuppam, Puducherry, which will be helpful for her to continue the studies without any hindrance. It is also stated that the said St. Francis Assisi Orphanage, Kurusukuppam, Puducherry, is situated within the radius of 500 mts from the school and therefore, that would help her to continue the studies without any break.