B NALINI @ BAKKIYAM Vs. SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Writ of Habeas Corpus has been filed to direct the fifth respondent viz., Kirubalaiya Home, Korukanmedu, Thavalakuppam, Puducherry, to produce the daughter of petitioner viz., Kavya @ Beatrice, aged 17 years, before this Court.

(2.) The learned Counsel for the petitioner would submit that the petitioner is the mother of the detenue, minor Kavya @ Beatrice, born on 20.09.2001. He would submit that in respect of an allegation that the detenue was subjected to physical abuse, a case was registered by the 2nd respondent Police in Cr.No.76 of 2017, on the file of the Special Court. He would submit that earlier, the petitioner has filed HCP.No.388 of 2018 before this Court and this Court, by order dated, 13.03.2018, had closed the case, on the followings grounds:-

(3.) The learned Counsel for the Petitioner would submit that at the time of the earlier HCP, investigation was pending and thereby, this Court was pleased to pass such an order. He would submit that pursuant to the earlier order, the girl was accommodated in the 5th respondent Home.