B.A.PURUSHOTHAMAN Vs. THE INSPECTOR OF POLICE

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 third respondent Government Home for Woman.

(2.) The first respondent registered an FIR in Crime No.9 of 2019 for an offence under Sections 3(1) , 2(a) , 4(1) and 5(1) (a) of Immoral Traffic Prevention Act . The petitioner's wife namely Radha was before the learned Judicial Magistrate No.I, Poonamallee, showing her as a victim and she was detained in the home on 07.01.2019.

(3.) The learned counsel for the petitioner submitted that the petitioner filed a petition before the Court below seeking for the release of his 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.