K.SARAVANAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come up with this Habeas Corpus Petition seeking a direction to the first and second respondents to produce the detenue namely, Amudha, D/o.Rajendran, aged about 43 years, mother of the petitioner from the illegal custody of the 3rd respondent before this Court and set her at liberty.

(2.) Heard Mr.R.Srinivasan, learned counsel appearing for the petitioner and Mr.S.Chandrasekar, learned Additional Public Prosecutor appearing for the respondents 1 and 2.

(3.) The detenue is one Amudha, D/o Rajendran aged about 43 years. The petitioner is her son. There was frequent quarrel between his mother and father. The mother applied for divorce before the Sub- Court, Thuraiyur and obtained a decree of divorce also. At present, his mother is living with her father i.e his grandfather, namely, Rajendran at Nagalapuram Village. The petitioner is living along with his father. Though the petitioner tried many times to talk with his mother, he failed in all his attempts. He also got an information that the third respondent, who is having good acquittance with his mother, had abducted her and hence, he filed this Habeas Corpus Petition.