LAWS(MAD)-2009-12-511

INDHIRANI Vs. STATE OF TAMIL NADU

Decided On December 23, 2009
INDHIRANI Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) SEEKING a writ of habeas corpus, the petitioner has brought forth this petition for production of her husband, viz., Jayaramareddy, aged about 55 years.

(2.) AS per the orders of this Court, the 1st respondent is present in Court along with the general diary of that particular police station.