Madras High Court
Chitra vs The State Rep. By The on 21 August, 2023
Author: M.Sundar
Bench: M.Sundar
H.C.P.No.899 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.08.2023
CORAM
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MR.JUSTICE R.SAKTHIVEL
H.C.P.No.899 of 2023
Chitra .. Petitioner
Vs.
1. The State rep. by the
The Superintendent of Police
Salem District
Salem
2. The Inspector of Police
Ethappur Police Station
Salem District
3. Marimuthu
4. Arumugam
5. Arul
6. Ajithkumar
7. Akash .. Respondents
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https://www.mhc.tn.gov.in/judis
H.C.P.No.899 of 2023
Petition filed under Article 226 of the Constitution of India praying
for issuance of a writ of habeas corpus directing the respondents 1 and 2 to
produce the petitioner's minor daughter S.Dharshini, daughter of
Senthilkumar, aged about 16 years from the illegal custody of the
respondents 3 to 7 before this Court and handover her custody to the
petitioner herein.
For Petitioner : Mr.E.Kannadasan
For Respondents : Mr.E.Raj Thilak
Addl. Public Prosecutor
ORDER
[Order of the Court was made by M.SUNDAR, J.,] This order will now dispose of the captioned 'Habeas Corpus Petition' ['HCP' for the sake of brevity and convenience ].
2. Short facts are that the petitioner's daughter one xxxx [we are making the name of petitioner's daughter and we shall be referring to her as 'absentee' for the sake of convenience and clarity] who is a minor is missing from 01.04.2023; that a complaint has been lodged with the jurisdictional police; that the jurisdictional police has taken the same on file as FIR No.116 of 2023 (girl missing); that the petitioner apprehending that Page Nos.2/5 https://www.mhc.tn.gov.in/judis H.C.P.No.899 of 2023 absentee may have been illegally detained by private respondents 3 to 7 presented the captioned HCP in this Court on 22.05.2023; that a Hon'ble Vacation Court Bench issued notice and the matter is before us today.
3. Today, Mr.E.Kannadasan, learned counsel on record for the petitioner, absentee, Mr.E.Raj Thilak, learned Additional Public Prosecutor (instructed by Mr.S.Gunasekaran, Sub-Inspector of Police, Ethappur Police Station) for Respondents 1 and 2 (official respondents) are before us.
4. To be noted, the presence of respondents 3 to 7 are really not necessary for disposal of captioned HCP as the absentee has since been produced before the jurisdictional Judicial Magistrate [to be noted, jurisdictional Judicial Magistrate is Judicial Magistrate I, Attur, Salem District]. The Judicial Magistrate has recorded the statement of the absentee and the absentee is now with the petitioner (absentee's mother). The statement recorded by the jurisdictional Judicial Magistrate has been placed before us. We find that the absentee has expressed willingness to go with her mother (to be noted, the statement has been recorded on 18.08.2023) and the absentee continues to be with her mother. Petitioner and absentee who are in Court also reiterate the statement given by the Page Nos.3/5 https://www.mhc.tn.gov.in/judis H.C.P.No.899 of 2023 absentee and confirm the position that the absentee is with the mother. This is the reason why we recorded that the presence of Respondents 3 to 7 is really not necessary for disposal of captioned HCP.
5. Recording the aforementioned obtaining position, captioned HCP is disposed of as closed albeit preserving all the rights and contentions of the petitioner, Respondents 3 to 7 and the absentee as regards investigation if any and / or connected/collateral proceedings (if any) before any other Court/s/Forum/Fora/Authority/Authorities.
Captioned HCP is disposed of as closed albeit with the aforementioned observations and preservation of rights in the aforesaid manner.
(M.S.,J.) (R.S.V.,J.)
21.08.2023
gpa
To
1. The Superintendent of Police
Salem District
Salem
2. The Inspector of Police
Ethappur Police Station
Salem District
3. The Public Prosecutor
Madras High Court
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https://www.mhc.tn.gov.in/judis
H.C.P.No.899 of 2023
M.SUNDAR, J.,
and
R.SAKTHIVEL, J.,
gpa
H.C.P.No.899 of 2023
21.08.2023
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