Madras High Court
P.Murugan vs The Superintendent Of Police on 30 March, 2022
Author: R.Subramanian
Bench: R.Subramanian, N.Sathish Kumar
H.C.P(MD)No.468 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 30.03.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
H.C.P(MD)No.468 of 2022
P.Murugan ... Petitioner
vs.
1.The Superintendent of Police,
Tenkasi District,
Tenkasi.
2.The Inspector of Police,
Kadayam Police Station,
Tenkasi District.
3.Sakthi Kumar ... Respondents
Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Habeas Corpus, directing the respondents to produce body or person
of detenue / minor daughter of the petitioner namely, Dhanalakshmi,
Daughter of Murugan aged about 17 years, before this Court and hand over
custody to the petitioner.
For Petitioner : Mr.N.Mohideen Basha
For R1 & R2 : Mr.T.Senthil Kumar
Additional Public Prosecutor
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H.C.P(MD)No.468 of 2022
ORDER
R.SUBRAMANIAN, J.
AND N.SATHISH KUMAR, J.
The petitioner seeks production of her minor daughter Dhanalakshmi aged about 17 years. The petitioner suspects the 3rd respondent of having kidnapped the minor girl. A girl missing complaint in Crime No.88/2022 has been registered with the 2nd respondent / Police.
Complaining inaction on the part of the police, the petitioner has come up with this Habeas Corpus Petition.
2. Mr.T.Senthil Kumar, learned Additional Public Prosecutor, upon instructions, would submit that it is a case of elopement and there is a love affair between the 3rd respondent and the alleged detenue. He would also submit that the detenue has been traced to Koyambedu where the relatives of the 3rd respondent are residing.
3. In view of the above, we close this Habeas Corpus Petition with a direction to the jurisdictional Police to secure the detenue and produce her before the Jurisdictional Magistrate and proceed in accordance with law.
(R.S.M., J.) (N.S.K., J.)
30.03.2022
Index : Yes / No
bala
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https://www.mhc.tn.gov.in/judis H.C.P(MD)No.468 of 2022 To
1.The Superintendent of Police, Tenkasi District, Tenkasi.
2.The Inspector of Police, Kadayam Police Station, Tenkasi District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Page 3/4https://www.mhc.tn.gov.in/judis H.C.P(MD)No.468 of 2022 R.SUBRAMANIAN, J.
AND N.SATHISH KUMAR, J.
bala ORDER MADE IN H.C.P(MD)No.468 of 2022 DATED : 30.03.2022 Page 4/4 https://www.mhc.tn.gov.in/judis