Madras High Court
Nambu Selvi vs The State Of Tamil Nadu on 26 September, 2025
Author: C.V.Karthikeyan
Bench: C.V. Karthikeyan, R.Vijayakumar
HCP(MD) NO. 1187 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 26-09-2025
CORAM
THE HONOURABLE MR JUSTICE C.V. KARTHIKEYAN
AND
THE HONOURABLE MR JUSTICE R.VIJAYAKUMAR
HCP(MD) NO. 1187 of 2025
Nambu Selvi
W/o.Selvam, 375, Kamaraj Nagar, Rameswaram Taluk,
Rameswaram, Ramanathapuram District.
Petitioner(s)
Vs
1. The State of Tamil Nadu
Rep by, The Superintendent of Police, Ramanathapuram District.
2. The Deputy Superintendent of Police,
Rameswaram,
Ramanathapuram District.
3.The Inspector of Police,
Rameswaram Town Police Station,
Ramanathapuram District.
Respondent(s)
For Petitioner(s):
M/s.M.P.Balaganesh
For Respondent(s):
Mr.A.Thiruvadi Kumar
Additional Public Prosecutor
Prayer: Habeas Corpus Petition is filed under Article 226 of the Constitution of India o direct the
respondents to produce the body or person of the detenue namely Karan Kumar, S/o.Selvam, aged
about 14 years, who is the son of the petitioner, before this Hon'ble High Court and consequently
hand over the custody to the petitioner.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/10/2025 02:40:05 pm )
ORDER
(Order of the Court was made by the Hon'ble C.V.KARTHIKEYAN J.)
This Habeas Corpus Petition has been filed by the petitioner seeking
production of her son who is aged 14 years and has been missing on and from
30.08.2025. The young child has been studying 7th Standard at Rameshwaram. In this
connection, complaint has been lodged and a case in Crime No.165 of 2025 has been
registered by the third respondent under the caption ''boy missing''.
2. Today, the boy has been secured and produced before us. He stated that he
voluntarily went away from his residence and after being secured he had gone to his
normal place of residence to be with his mother.
3. We would place a request to the learned Additional Public Prosecutor to
have a word with the school authorities to ensure that the boy continues with his
studies and if he is interested in any extracurricular activities, to encourage him in
those particular fields.
4. Since the boy has been secured and custody has been handed over to the
mother, who is also present, we close this Habeas Corpus Petition.
(C.V.KARTHIKEYAN J.) (R.VIJAYAKUMAR J.)
08.10.2025
CM
https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/10/2025 02:40:05 pm )
To
1. The Superintendent of Police,
Ramanathapuram District.
2. The Deputy Superintendent of Police
Rameswaram,
Ramanathapuram District.
3. The Inspector of Police
Rameswaram Town Police Station,
Ramanathapuram District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/10/2025 02:40:05 pm )
C.V.KARTHIKEYAN., J.
AND R.VIJAYAKUMAR., J.
HCP(MD) NO. 1187 of 2025 08.10.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/10/2025 02:40:05 pm )