F.SHAKILA BANU Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has filed this Hebeas Corpus Petition seeking direction to the respondents to produce the petitioner's husband namely Mr. Mohamed Feroz S/o. Abdul Shukoor, under Trial prisoner, now confined in Central Prison-2, Puzhal, Chennai before this Court and to release him on leave for a period of five days in accordance with law.

(2.) Heard the learned counsel for the petitioner and learned Additional Senior panel counsel for the first respondent as well as the learned Additional Public Prosecutor for the second respondent.

(3.) The petitioner is the wife of the under trial prisoner Mr. Mohamed Feroz. Her husband was arrested by the first respondent in connection with the case in F. NO. ECIR/CEZO/13/2017 and remanded to judicial custody. After filing the charge sheet, the case is now pending in C. C. No. 2 of 2018, before the XII Additional Sessions Judge, CBI Cases, Chennai for trial. 3. Whileso, the grand mother of the prisoner Ms. Zubeth beevi, aged 74 died on 15. 12. 2019 at 4. 50 pm due to illness and the funeral of the grand mother aforesaid is to be conducted on 16. 12. 2019 (today) at 6. 00 P. M. and hence the petitioner has come forward with this petition seeking for the aforesaid relief.