Madras High Court
B.Prakash vs The Assistant Commissioner Of Police on 16 February, 2021
Bench: P.N.Prakash, V.Sivagnanam
HCP No.252 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.02.2021
Coram
The Honourable Mr. Justice P.N.PRAKASH
and
The Honourable Mr. Justice V.SIVAGNANAM
H.C.P. No.252 of 2021
B.Prakash .. Petitioner
Vs.
1.The Assistant Commissioner of Police,
Ambattur, Chennai – 600 053.
2.The Inspector of Police,
T-10, Thirumullaivoyal Police Station,
Ambattur, Chennai – 600 053. .. Respondents
Petition filed under Article 226 of the Constitution of India praying to
issue a writ of Habeas Corpus directing the second respondent herein to
secure and produce the detenue P.Priya, aged about 24 years,
W/o.B.Prakash, before this Court and set her at liberty.
For Petitioner : Mr.S.Murugeswari
For Respondents : Mr.R.Prathap Kumar
Additional Public Prosecutor
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https://www.mhc.tn.gov.in/judis/
HCP No.252 of 2021
ORDER
[Order of the Court was made by P.N.PRAKASH, J.] This habeas corpus petition has been filed seeking to direct the second respondent herein to secure and produce the detenue P.Priya, aged about 24 years, W/o.B.Prakash, before this Court and set her at liberty.
2. It is the case of the petitioner that his wife P.Priya, aged about 24 years, went missing from 13.01.2021 and that the police are not taking effective steps to secure her.
3. Today, Mr.D.Seethalakshmi, Sub-Inspector of Police, T-10, Thirumullaivoyal Police Station, Ambattur, Chennai, is present.
4. On instructions, the learned Additional Public Prosecutor submitted that on a complaint given by the petitioner, a case in Thirumulaivoyal Police Station Crime No.33 of 2021 for 'woman missing' was registered and during the course of investigation, it came to light that Priya has eloped with one Sasikumar.
In view of the above, this habeas corpus petition is closed with a Page 2 of 4 https://www.mhc.tn.gov.in/judis/ HCP No.252 of 2021 direction to the Assistant Commissioner of Police, Avadi, to monitor the investigation in Thirumulaivoyal Police Station Crime No.33 of 2021 and keep the petitioner informed of the developments, if any. As and when the detenue Priya, aged about 24 years, is secured, she may be produced before the Judicial Magistrate Court, Ambattur, under intimation to the petitioner.
(P.N.P.,J.) (V.S.G.,J.) 16.02.2021 Index: Yes/No nsd To
1.The Judicial Magistrate, Ambattur.
2.The Assistant Commissioner of Police, Avadi.
3.The Assistant Commissioner of Police, Ambattur, Chennai – 600 053.
4.The Inspector of Police, T-10, Thirumullaivoyal Police Station, Ambattur, Chennai – 600 053.
5.The Public Prosecutor, Madras High Court, Chennai – 600 104.
Page 3 of 4https://www.mhc.tn.gov.in/judis/ HCP No.252 of 2021 P.N.PRAKASH, J.
and V.SIVAGNANAM, J.
nsd H.C.P. No.252 of 2021 16.02.2021 Page 4 of 4 https://www.mhc.tn.gov.in/judis/