Arumugam vs The Superintendent Of Police on 19 April, 2022

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Madras High Court

Arumugam vs The Superintendent Of Police on 19 April, 2022

Author: R.Subramanian

Bench: R.Subramanian, N.Sathish Kumar

                                                                             H.C.P.(MD) No.582 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED :19.04.2022

                                                     CORAM:

                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                     and
                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                              H.C.P.(MD) No.582 of 2022

                 Arumugam                                           ... Petitioner

                                                        -vs-

                 1.The Superintendent of Police,
                   Virudhunagar,
                   Virudhunagar District.

                 2.The Inspector of Police,
                   Aruppukottai Taluk Police Station,
                   Virudhunagar District.

                 3.Saravanakumar                                    ... Respondents


                 PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a

                 writ of habeas corpus, to directo the respondents 1 and 2 to produce the person or

                 body of the petitioner's Minor daughter the detenue namely Saradhadevi,

                 D/o.Arumugam, aged about 16 years before this Court and handed over the

                 custody to the petitioner.

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https://www.mhc.tn.gov.in/judis
                                                                                 H.C.P.(MD) No.582 of 2022


                                  For Petitioner    : Mr.S.Poornachandran
                                  For R1 & R2       : Mr.T.Senthil Kumar
                                                      Additional Public Prosecutor

                                                         ORDER

R.SUBRAMANIAN,J AND N.SATHISH KUMAR,J The petitioner seeks production of the person of his minor daughter Saradhadevi, aged about 16 years.

2. According to the petitioner, his minor daughter was kidnapped by the third respondent, who is none other than the husband of the elder daughter of the petitioner.

3. Mr.T.Senthil Kumar, learned Additional Public Prosecutor, upon instructions, would submit that the detenue has eloped with the third respondent and the police have launched the search to trace the detenue and the third respondent. Already a case was registered under 'girl missing' and once the detenue and the third respondent are secured, proper alteration will made in the FIR.

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https://www.mhc.tn.gov.in/judis H.C.P.(MD) No.582 of 2022

4.Recording the statement made by the learned Additional Public Prosecutor, this Habeas Corpus Petition is dismissed since it is not a case of illegal detention. The jurisdiction police is directed to proceed with the investigation to its logical conclusion.





                 Index : No                                 [R.S.M.,J.]      [N.S.K.,J.]
                 Internet : Yes                                   19.04.2022
                 am


                 To:

1.The Superintendent of Police, Virudhunagar, Virudhunagar District.

2.The Inspector of Police, Aruppukottai Taluk Police Station, Virudhunagar District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis H.C.P.(MD) No.582 of 2022 R.SUBRAMANIAN, J.

and N.SATHISH KUMAR, J.

am ORDER MADE IN H.C.P.(MD) No.582 of 2022 19.04.2022 4/4 https://www.mhc.tn.gov.in/judis

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