Madras High Court
Sudarshan vs State Of Tamilnadu Rep By on 7 January, 2021
Bench: P.N.Prakash, V.Sivagnanam
HCP No. 2069 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.01.2021
Coram
The Hon'ble Mr. Justice P.N.PRAKASH
and
The Hon'ble Mr. Justice V.SIVAGNANAM
H.C.P. No. 2069 of 2020
Sudarshan .. Petitioner
Vs.
State of Tamilnadu rep by
1.The Commissioner of Police,
Greater Chennai Commissionerate,
Vepery, Chennai – 600 007.
2.The Deputy Commissioner of Police,
H-5, New Washermenpet Police Station Campus,
Chennai 600 081.
3.The Assistant Commissioner of Police,
N-1, Royapuram Police Station Campus,
Royapuram, Chennai - 600 013.
4.The Inspector of Police (L&O),
N-1, Royapuram Police Station,
Royapuram, Chennai - 600 013.
5.The Inspector of Police,
W-15 All Woman Police Station,
Royapuram, Chennai – 600 013.
6.The Inspector of Police,
Robertsonpet Police Station,
Kolar Gold Fields, Kolar – 563117,
Karnataka.
7.Sudha .. Respondents
Page 1 of 5
https://www.mhc.tn.gov.in/judis/
HCP No. 2069 of 2020
Petition filed under Article 226 of the Constitution of India
praying to issue a writ of habeas corpus directing the respondents to
produce the petitioner's children (i) Parishith, S/o.Sudarshan, aged
about 11 years and (ii) Rohan, S/o.Sudarshan, aged about 8 years and
hand over the custody to the petitioner herein.
For Petitioner .. Mr.C.Mohanakrishnan
For Respondents .. Mr.R.Prathap Kumar
Addl. Public Prosecutor
for R1 to R5
Ms.S.Mahalakshmi for R7
ORDER
[Order of the Court was made by P.N.PRAKASH, J.] Seeking a direction to issue a writ of habeas corpus to the respondents to produce the petitioner's children and to hand over the custody to the petitioner herein, the present habeas corpus petition has been filed.
2. It is the case of the petitioner that his two children (i) Parishith, S/o.Sudarshan, aged about 11 years and (ii) Rohan, S/o.Sudarshan, aged about 8 years are in the illegal custody of the seventh respondent and that the police are not taking any effective steps to secure them.
Page 2 of 5https://www.mhc.tn.gov.in/judis/ HCP No. 2069 of 2020
3. Today, Ms.R.Manimekalai, Inspector of Police, W15 All Women Police Station, Royapuram, is present. The police have produced Sudha, the seventh respondent herein and the two children.
4. When enquired, Sudha has stated that she is living at No.1170, 5th Cross Road, Pipe Line, Robertsonpet, K.G.F(Kolar Gold Field), Bangalore, Karnataka – 563 122 along with the two children and that she is not in the illegal custody of any one.
5. In view of the above, this habeas corpus petition is closed with liberty to the petitioner to workout the remedy in the manner known to law.
(P.N.P.,J.) (V.S.G.,J.) 07.01.2021 Index: Yes/No ssm To
1.The Commissioner of Police, Greater Chennai Commissionerate, Vepery, Chennai – 600 007.
2.The Deputy Commissioner of Police, Page 3 of 5 https://www.mhc.tn.gov.in/judis/ HCP No. 2069 of 2020 H-5, New Washermenpet Police Station Campus, Chennai 600 081.
3.The Assistant Commissioner of Police, N-1, Royapuram Police Station Campus, Royapuram, Chennai - 600 013.
4.The Inspector of Police (L&O), N-1, Royapuram Police Station, Royapuram, Chennai - 600 013.
5.The Inspector of Police, W-15 All Woman Police Station, Royapuram, Chennai – 600 013.
6.The Inspector of Police, Robertsonpet Police Station, Kolar Gold Fields, Kolar – 563117, Karnataka.
7.The Public Prosecutor, High Court, Madras.
Page 4 of 5https://www.mhc.tn.gov.in/judis/ HCP No. 2069 of 2020 P.N.PRAKASH, J.
and V.SIVAGNANAM, J.
ssm H.C.P. No. 2069 of 2020 07.01.2021 Page 5 of 5 https://www.mhc.tn.gov.in/judis/