E SHANKAR Vs. STATE

JUDGEMENT

(1.) HABEAS Corpus Petition under Article 226 of the Constitution of India, praying for issuance of a Writ of HABEAS Corpus, to direct the respondents to produce the body or person of petitioners' daughter, namely Babu Gayathiri, aged about 1 year, before this Court and pass an order to set her at liberty.) This Petition for HABEAS Corpus has been filed to produce the Baby Gayathiri, the petitioners' adopted daughter, aged about one year (approximately ten months) and to set her at liberty.

(2.) ACCORDING to the petitioners, the detenue Baby Gayathiri was adopted by a valid Adoption Deed from her biological parents on 3.7.2009 copy of the said Adoption Deed has also been produced in the typed set of papers filed along with the Habeas Corpus Petition. It is stated that the name of the biological parents of the Baby Gayathiri is T.Balasundaram and B.Vijaya, who are also present in Court in support of the stand taken by the petitioners.

(3.) WE have heard the learned counsel appearing for the parties and noticed the submissions.