(1.) INVOKING the Writ jurisdiction of this Court, the petitioner, namely, Suresh, has filed this petition for issuance of a Writ of Habeas Corpus for production of his wife Geetha and his minor daughter.
(2.) THE affidavit filed in support of the petition is perused. THE Court heard the learned counsel for the petitioner. On issue of summons, the 2nd respondent-the Inspector of Police, Thudiyalur Police Station, has produced the detenue before this Court on the previous hearing and since the learned counsel for the petitioner was not available, then the matter is posted today.
(3.) THE said statement of the alleged detenue is recorded. It is clear that the allegation put forth by the petitioner that she was either abducted or kidnapped by the parents was nothing but falsehood. It is brought to the notice of the Court that the marriage between the petitioner and the said Geetha was under the prohibitory relationship that under such circumstances, a suit has been filed by her before the Family Court, Chennai, on 03.08.2009, which is numbered as O.S.No.135 of 2009, for a declaration that the marriage itself is void and that the matter is posted to 04.11.2009 for the appearance of the petitioner herein.