K. SUMATHI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Habeaus Corpus Petition has been filed to produce the body of the detenue, who is the minor daughter of the petitioner.

(2.) This petition was filed on the ground that the daughter of the petitioner was illegally taken away by the fourth respondent and she is being kept in his illegal custody.

(3.) When the matter came up before this Court on 06.09.2019, this Court ordered notice to the respondent police and directed them to produce the detenue before this Court.