LAWRENCE DHASEN Vs. STATE

JUDGEMENT

(1.) This petition has been filed by the husband of the detenue seeking for release of the detenue, who is now detained before the 3rd respondent Government Home for Woman.

(2.) The 1st respondent registered an FIR in Crime No. 40 of 2019 for the offences under Sections 3(2)(a), 4(1), 5(1)(a), 6(1) and 7(1) of Immoral Traffic Prevention Act, 1956. The petitioner is the husband of the 4th respondent, namely Santhi, who was produced before the IV Metropolitan Magistrate Court, Saidapet, Chennai showing her as a victim and she was detained in the home.

(3.) The learned counsel for the petitioner submitted that the petitioner filed a petition in Crl. M.P. No. Not Known of 2019 before the Court below, seeking for the release of the petitioner's wife and the same is kept pending on the ground that the P.O. report is yet to be filed before the Court. Aggrieved by the same, the present petition has been filed before this Court.