RAMAN Vs. STATE

JUDGEMENT

(1.) INVOKING the Writ jurisdiction of this Court, the petitioner, namely, Raman, has filed this petition for issuance of a Writ of Habeas Corpus for production of his son, namely, Sakthi @ Sakthivel, aged about 25 years.

(2.) PERUSED the affidavit filed in support of the petition and heard the learned counsel for the petitioner. The case of the petitioner is that his son Sakthi @ Sakthivel, aged about 25 years, was taken by the 3rd and 4th respondents on 28.11.2009 for interrogation, but he did not come back that when he approached the 3rd and 4th respondents on 02.12.2009, he was informed that he was actually in their custody and after enquiry, he will be released but they did not do so that thereafter, a telegram was sent to the respondents on 05.12.2009 and no action was taken and that under such circumstances, he was constrained to file this petition.