Madras High Court
S.Suji vs The Superintendent Of Police on 10 July, 2023
Author: M.S. Ramesh
Bench: M.S. Ramesh, M.Nirmal Kumar
HcP (MD)No.764 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 10.07.2023
CORAM
THE HONOURABLE MR.JUSTICE M.S. RAMESH
AND
THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR
HCP(MD).No.764 of 2023
S.Suji : Petitioner
Vs
1.The Superintendent of Police,
Kanyakumari District
at Nagercoil.
2.The Inspector of Police,
Marthandam Police Station,
Kanyakumari District
3.Vijinkumar : Respondents
Prayer : Habeas Corpus Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Habeas Corpus to direct the 1st
and 2nd respondents to produce the person or body of the detenue Sherin
Teffya aged 18 years daughter of Martin Jebalal before this Court and set her
at liberty.
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https://www.mhc.tn.gov.in/judis
HcP (MD)No.764 of 2023
For Petitioner : Mr.S.C.Herold Singh
For Respondents : Mr.RMS.Sethuraman for R1 & R2
Additional Public Prosecutor
ORDER
(Order of the Court was made by M.S.RAMESH,J.) When the petitioner's daughter, viz., Sherin Teffya, aged 18 years went missing from her house from 12.06.2023, she had given a complaint to the 2nd respondent, for which, a CSR was issued. In this background, the present Habeas Corpus Petition has been filed.
2.After notice was ordered by this Court, the 2nd respondent had produced the detenue before us. It is submitted by the learned Additional Public Prosecutor that the detenue was in the custody of the third respondent and a complaint was given by the wife of the third respondent, based on which, a case has been registered in Crime No.18/2023. The third respondent was also arrested on 07.07.2023 in connection with the said case.
3.We spoke to the detenue, who expressed that the third respondent had cheated her by not disclosing the marriage or children he had. Now that she 2/4 https://www.mhc.tn.gov.in/judis HcP (MD)No.764 of 2023 has realized that the third respondent had deceived her and that she does not intend to live with him and has chosen to live with her mother and pursue her studies in UG Optometry. Insofar as the complaint against the third respondent is concerned, the same is under investigation and the second respondent herein shall pursue the investigation and file a final report as expeditiously as possible. Since the detenue is a major, who opted now to stay with her mother, no further orders are required to be passed in this petition.
Accordingly, this Habeas Corpus Petition is closed.
[M.S.R.,J] [M.N.K.,J]
10.07.2023
Index : Yes / No
Internet : Yes
RR
To
1.The Superintendent of Police,
Kanyakumari District
at Nagercoil.
2.The Inspector of Police,
Marthandam Police Station,
Kanyakumari District
3.The Additional Public Prosecutor Madurai Bench of Madras High Court, Madurai.
3/4https://www.mhc.tn.gov.in/judis HcP (MD)No.764 of 2023 M.S. RAMESH, J.
AND M.NIRMAL KUMAR, J.
RR HCP(MD).No.764 of 2023 10.07.2023 4/4 https://www.mhc.tn.gov.in/judis