C VASUDEVAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) INVOKING the Writ Jurisdiction of this court, one C.Vasudevan has broughtforth this petition for the production of his wife, viz., Surya, aged about 21 years, who is said to be in the illegal custody of her father, the third respondent herein.

(2.) THIS court heard the learned counsel for the petitioner and also the respondents. Affidavit filed in support of the petition and the earlier order passed by this court on 09.12.2009 are perused.

(3.) THE detenue submitted that on the very evening of the day when the order was passed, i.e., 09.12.2009, the third respondent, her father went to the petitioner's brother's shop and questioned about the petitioner's conduct.