Madras High Court
K.R. Hari Narayanan vs The Superintendent Of Police on 26 October, 2016
Author: M.Jaichandren
Bench: M.Jaichandren, S.Baskaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 26.10.2016 CORAM THE HONOURABLE MR.JUSTICE M.JAICHANDREN and THE HONOURABLE MR.JUSTICE S.BASKARAN H.C.P.No.2311 of 2016 K.R. Hari Narayanan ...Petitioner Vs. 1.The Superintendent of Police Vellore District. 2.The State represented by the Inspector of Police Walajapet Police Station Vellore District. 3.G.J.Radha Maheswari ..Respondents Prayer: Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Habeas Corpus directing the third respondent to produce the petitioner's son Master K.H.Sree Senan, aged about 7 years, before this Court and to set him at liberty. For Petitioner : M/s.T. Ravi For Respondents : Mr.V.M.R.Rajentren, Additional Public Prosecutor - - - - ORDER
[Order of the Court was made by M.JAICHANDREN, J.] The petitioner, who is the father of the detenu, has stated that he had married the third respondent, on 30.8.2007. Due to certain misunderstanding that had occurred between the petitioner and the third respondent, the third respondent had left the matrimonial home. The third respondent had taken the child of the petitioner, namely, K.H. Sree Senan, aged about 7 years, on 24.8.2016, from the custody of the petitioner. Hence, the petitioner has preferred the present Habeas Corpus Petition, before this Court.
2. The main contention of the learned counsel appearing on behalf of the petitioner is that the detenu, namely, K.H. Sree Senan, is suffering from certain mental illness. The third respondent is not in a position to take care of him by giving proper treatment to his mental illness. In such circumstances, the third respondent shall be directed to hand over the custody of the child to the petitioner.
3. We have heard the learned counsel appearing on behalf of the petitioner, as well as the learned Additional Public Prosecutor appearing on behalf of the first and the second respondents and also perused the materials available on record.
4. We do not find any reason to come to a conclusion that the detenu, namely, K.H. Sree Senan, is in the illegal custody of the third respondent, who is his mother. Hence, we are inclined to dismiss the Habeas Corpus Petition and accordingly, the same is dismissed.
[M.J. J.] [S.B.J.,]
26.10.2016
Index : Yes/No
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To
1.The Superintendent of Police
Vellore District.
2.The State represented by
the Inspector of Police
Walajapet Police Station
Vellore District.
3.The Public Prosecutor, High Court, Madras.
M.JAICHANDREN J.
AND
S.BASKARAN, J.
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H.C.P.No.2311 of 2016
26.10.2016
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