Madras High Court
K.Ravi Kumar vs State Represented By on 30 July, 2021
Bench: P.N.Prakash, R.Pongiappan
HCP No.1147 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.07.2021
Coram
The Honourable Mr. Justice P.N.PRAKASH
and
The Honourable Mr. Justice R.PONGIAPPAN
H.C.P.No.1147 of 2021
K.Ravi Kumar .. Petitioner
Vs.
1.State represented by
Commissioner of Police,
Office of the Commissioner of Police,
No.132, Commissioner Office Building,
EVK Sampath Road, Vepery, Periyamet,
Chennai – 600 007.
2.The Deputy Commissioner of Police,
Arul Nagar, Mangalapuram,
Madhavaram Milk Colony,
Chennai – 600 118.
3.The Assistant Commissioner of Police,
E-5, Ennore Police Station,
1st Floor, Tsunami Quarters Opposite,
Lift Ghate, Ennore, Chennai 600 057.
4.The Inspector of Police,
E-5, Ennore Police Station,
1st Floor, Tsunami Quarters Opposite,
Lift Ghate, Ennore, Chennai 600 057. .. Respondents
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https://www.mhc.tn.gov.in/judis/
HCP No.1147 of 2021
Petition filed under Article 226 of the Constitution of India to issue a
writ of Habeas Corpus directing the 4th respondent to produce the body of
the petitioner's wife viz., E.Ranjeetha, aged about 29 years, before this
Court and set her at liberty.
For Petitioner : Ms.D.Ranjana
For Respondents : Mr.R.Muniyapparaj
Govt. Advocate (Crl.Side)
ORDER
[Order of the Court was made by P.N.PRAKASH, J.] This habeas corpus petition has been filed seeking to direct the 4th respondent to produce the body of the petitioner's wife viz., E.Ranjeetha, aged about 29 years, before this Court and set her at liberty.
2. It is the case of the petitioner that his wife Ranjeetha, aged about 29 years, went missing from 24.04.2021 and that the police are not taking effective steps to secure her.
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3. Today, A.Adhikesavan, Head Constable 36007, E-5, Ennore Police Station, Chennai, is present before this Court.
4. On instructions, the learned Government Advocate (Crl.Side) submitted that on a complaint given by one Sasikumar, brother of the detenue, a case in Ennore Police Station Crime No.214 of 2021 was registered on 25.04.2021 for 'woman missing' and the enquires conducted by the police revealed that the detenue Ranjeetha has eloped with one Aravind. He further submitted that the police have also received an unsigned letter purported to have been sent by Ranjeetha stating that on account of marital discord, she left the company of the petitioner on her own and she is not in the illegal custody of anyone.
5. In such view of the matter, this habeas corpus petition stands closed with a direction to the Assistant Commissioner of Police, Ennore, to monitor the investigation in Ennore Police Station Crime No.214 of 2021 and keep the petitioner informed of the developments, if any. As and when Page 3 of 6 https://www.mhc.tn.gov.in/judis/ HCP No.1147 of 2021 the detenue Ranjeetha, aged about 29 years, is secured, she shall be produced before the Judicial Magistrate Court No.I, Thiruvotriyur, under intimation to the petitioner. On such production, the learned Magistrate shall pass appropriate orders with regard to custody in accordance with law.
(P.N.P.,J.) (R.P.A.,J.) 30.07.2021 nsd Page 4 of 6 https://www.mhc.tn.gov.in/judis/ HCP No.1147 of 2021 To
1.The Judicial Magistrate No.I, Thiruvotriyur.
2.Commissioner of Police, Office of the Commissioner of Police, No.132, Commissioner Office Building, EVK Sampath Road, Vepery, Periyamet, Chennai – 600 007.
3.The Deputy Commissioner of Police, Arul Nagar, Mangalapuram, Madhavaram Milk Colony, Chennai – 600 118.
4.The Assistant Commissioner of Police, E-5, Ennore Police Station, 1st Floor, Tsunami Quarters Opposite, Lift Ghate, Ennore, Chennai 600 057.
5.The Inspector of Police, E-5, Ennore Police Station, 1st Floor, Tsunami Quarters Opposite, Lift Ghate, Ennore, Chennai 600 057.
6.The Public Prosecutor, Madras High Court, Chennai – 600 104.
Page 5 of 6https://www.mhc.tn.gov.in/judis/ HCP No.1147 of 2021 P.N.PRAKASH,J.
and R.PONGIAPPAN,J.
nsd H.C.P.No.1147 of 2021 30.07.2021 Page 6 of 6 https://www.mhc.tn.gov.in/judis/