C. BOOPTHYRAJ Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Additional Public Prosecutor for the Respondent.

(2.) Today, the Minor Child of the Petitioner, viz., B.Viswak Adhith, aged 9 years, is produced by the Respondent Police from the custody of mother, viz., Mythili (Petitioner's Wife). This Court interacted with the Petitioner's wife, Mrs.Mythili, aged about 32 years, who had stated that the Petitioner is her husband and her marriage took place with him in March, 2008 and the minor son, viz., B.Viswak Adhith was born on 10.12.2008 and stated that the said minor son is studying in 4th Standard at Spring Mount Public School, Thiurpur. Furthermore, she is now living separately from her husband ever since March, 2018 in her mother's house and the present residential address is No.46/47, Ala Apartments, Mangalam Road, Thiruppur.

(3.) The Petitioner's wife, viz., Mythili has no objection for the Petitioner to visit her child, viz., B.Viswak Adhith at her mother's aforesaid place on every Sunday, every week, in the month and she and her mother will not be a hindrance to him.