S.PANDISELVI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner, who is the mother of the detenues, viz., S.Pavithra, aged 8 years and Nelwina, aged 7 years, is before this Court with this Habeas Corpus Petition to direct the respondents 1 to 3 to produce the detenues before this Court.

(2.) Today, when the matter is taken up for hearing, the detenues were produced before this Court. The fourth respondent, who is the father of the detenues and husband of the petitioner herein, was also present.

(3.) On enquiry, the petitioner and the fourth respondent would state that they are relatives even prior to the marriage. The petitioner would submit that out of the wedlock, the detenues were born to them. Both the petitioner and the fourth respondent are making allegations against each other. The petitioner stated that the fourth respondent is a Doctor and she joined a law course at Tirupati, which is a correspondence course and that the fourth respondent has also joined the law course in order to ensure that he competes with the petitioner.