CHELLAPPA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Habeas Corpus is Petition filed by one Chellappa, alleging that her only sister, who got married to the third respondent on 17.09.2013 was abducted by the third and fourth respondents on 02.01.2018.

(2.) The petition details the matrimonial discard between the third respondent and the petitioner's sister.

(3.) The fourth respondent is stated to be a Pastor, who allegedly contacted the petitioner as well as his father and he has offered his well wishes to settle the matter between the husband and wife (the third respondent and the detenu).