J JAYANTHI Vs. UNION TERRITORY OF PONDICHERRY

JUDGEMENT

(1.) INVOKING the Writ jurisdiction of this Court, the petitioner, namely, Jayanthi, has filed this petition for issuance of a Writ of Habeas Corpus for production of her husband, namely, Swaminathan, aged about 40 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 her husband Swaminathan, aged about 40 years, was originally working in Oxford College of Business Management at Bangalore as Librarian and thereafter, they came back to Tamil Nadu that on 09.09.2009 he left home for joining duty at Sri Sathya Sai Medical College and Research Institute at Tiruporur but he did not join so that he was found missing from 09.09.2009 onwards and she gave a complaint to the 4th respondent police on 13.09.2009 that a case came to be registered in Crime No,251 of 2009 for man missing' but he has not been secured that under such circumstances, she has forced to file this petition.