Madras High Court
C.Ramadass vs The District Superintendent Of Police on 25 October, 2018
Author: C.T.Selvam
Bench: C.T.Selvam, M.Nirmal Kumar
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.10.2018
CORAM:
THE HONOURABLE MR.JUSTICE C.T.SELVAM
and
THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR
HCP. No.1869 of 2018
C.Ramadass
... Petitioner
-Vs-
1. The District Superintendent of Police,
Villupuram District,
Villupuram.
2. The Inspector of Police,
Manalurpettai Police Station,
Villupuram District.
3. A.Settu @ Iyyappan
... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Habeas Corpus, directing the 2nd respondent to produce the detenu
Minor.R.Rajalakshmi, female 17 years, from the illegal custody of 3rd
respondent and handover to the petitioner and pass such further or any other
orders as this Honble Court.
For Petitioner : Mr.H.Rajesh
For Respondent : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
***
http://www.judis.nic.in
2
ORDER
[Order of the Court by C.T.SELVAM, J] Petitioner, who is the father of the detenue viz., R.Rajalakshmi, aged 17 years sought production of his daughter.
2. Heard learned counsel for petitioner as also learned Additional Public Prosecutor for respondents.
3. The detenu has been produced by the second respondent. Recording the position that the detenue, who is present along with the mother and father, is now safe at the parental home and a case in Crime No.452 of 2018 for offences u/s Girl Missing @ 366(A) IPC @ 147, 366(A), 109 IPC r/w 4 of POCSO Act registered by the second respondent on the file of Manalurpettai Police Station, this Habeas Corpus Petition shall stand closed.
[C.T.S., J] [M.N.K., J]
25.10.2018
kmi
To:
1. The District Superintendent of Police, Villupuram District, Villupuram.
2. The Inspector of Police, Manalurpettai Police Station, Villupuram District.
3.The Public Prosecutor, High Court, Madras.
http://www.judis.nic.in 3 C.T.SELVAM, J and M.NIRMAL KUMAR, J kmi HCP. No.1869 of 2018 25.10.2018 http://www.judis.nic.in