M PERIYASAMY Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) SEEKING a writ of habeas corpus one Mr.Periyasamy has brought forth this petition for the production of his wife, son and doughter.

(2.) THE Court heard the learned Counsel for the petitioner and the affidavit in support of the petition is also perused.

(3.) AT this juncture, the learned Counsel on a query, would answer that the said petition was dismissed for non-prosecution that there was a panchayat convened that they were living together, and thereafter, she left the matrimonial home.