Madras High Court
Pushpaleela vs The Director General Of Police on 3 January, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan, S.Srimathy
H.C.P(MD)No.1581 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.01.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
and
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
H.C.P(MD)No.1581 of 2024
Pushpaleela ... Petitioner /
Wife of detenue
Vs.
1.The Director General of Police,
Kamarajar Salai,
Mylapore, Chennai – 600 004.
2.The Superintendent of Police,
Tirunelveli District,
Tirunelveli.
3.The Inspector of Police,
Manur Police Station,
Tirunelveli District.
4.The Station Master,
Khammam Railway Station,
Southern Railway,
Khammam,
Telengana State.
5.The Inspector of Police,
Khammam Police Station,
Khammam District, Telengana State. ... Respondents
1/4
https://www.mhc.tn.gov.in/judis
H.C.P(MD)No.1581 of 2024
Prayer: Writ Petition filed under Article 226 of Constitution of India, to issue a
Writ of Habeas Corpus, directing the respondents to produce the body or person
of the detenue, namely, Sankaran, S/o.Arumugam, aged about 80 years, and
produce him before this Court.
For Petitioner : Mr.A.Rajaram
For Respondents : Mr.E.Antony Sahaya Prabahar
Additional Public Prosecutor
ORDER
Heard both sides.
2.The petitioner's husband who is aged about 80 years is said to be missing since 04.05.2024. The couple were returning from North India. The petitioner's husband is said to have got down at Khammam railway station in Telungana State and he has not seen ever since.
3.In this regard, the fifth respondent has already registered a case in Crime No.172 of 2024. The petitioner has also given a complaint before the second respondent.
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4.Since it does not appear to be a case of illegal custody but only a man missing case, this petition may not be maintainable. But having regard to the special facts and circumstances obtaining in this case, we direct the second respondent to extend all possible assistance to the petitioner to enable her to trace her missing husband. The second respondent can very well contact his counter part in Telungana State and do the needful.
5.With the aforesaid direction, this Habeas Corpus Petition is disposed of.
[G.R.S., J.] [S.S.Y., J.]
03.01.2025
NCC : Yes / No
Internet : Yes / No
Index : Yes / No
MGA
To
1.The Director General of Police, Kamarajar Salai, Mylapore, Chennai – 600 004.
2.The Superintendent of Police, Tirunelveli District, Tirunelveli.
3.The Inspector of Police, Manur Police Station, Tirunelveli District.
3/4https://www.mhc.tn.gov.in/judis H.C.P(MD)No.1581 of 2024 G.R.SWAMINATHAN, J and S.SRIMATHY, J.
MGA
4.The Station Master, Khammam Railway Station, Southern Railway, Khammam, Telengana State.
5.The Inspector of Police, Khammam Police Station, Khammam District, Telengana State.
6.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
H.C.P(MD)No.1581 of 202403.01.2025 4/4 https://www.mhc.tn.gov.in/judis