SARAVANAN Vs. SUPERINTENDENT OF POLICE AND OTHERS

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Additional Public Prosecutor appearing for Respondents 1 and 2.

(2.) Today, the Petitioner's wife Loganayagi, aged about 29 years is produced from the house of one Parimalam, who is the friend of the Detenue, residing at Chennai.

(3.) This Court has examined the Petitioner's wife Loganaygi, who informed that based on the difference of opinion with her husband viz., the Petitioner and because of her husband's scolding, she left the matrimonial husband's home and went to the house of her friend Parimalam in Chennai. She also stated that she joined as Noon Meal Organizer at Panchayat Primary School, Kumarapalayam, Erode District, six months back, on a monthly salary of Rs. 8,000/- (Rupees Eight Thousand only). Admittedly, the Petitioner and the said Loganayagi have a son, by name, T.S.Rohithraja, aged about 9 years, studying 4th standard at Kongu Matriculation School, Chennimalai, Erode District.