S. JOTHI LOGANATHAN Vs. DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) Petitioner, caretaker of the detenue Meenakshi Priyadharshini, aged about 18 years, has filed the present petition to cause production of the detenue, who is said to be in the illegal custody of the 3rd respondent, before this Court and to set her at liberty.

(2.) Detenue Meenakshi Priaydharshini is present before us today. So also the petitioner.

(3.) We have heard learned counsel for the petitioner ; learned Additional Public Prosecutor appearing for the 1st respondent and Mr.T. Mohan, learned counsel appearing for the 2nd respondent.