Madras High Court
Alamelu vs The Inspector Of Police on 8 January, 2019
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.01.2019
CORAM
THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH
Crl.O.P.No.411 of 2019
and Crl.M.P.No.290 of 2019
Alamelu ... Petitioner
Vs.
1.The Inspector of Police,
Kodambakkam Police Station,
Chennai.
2.The Chief Probation Superintendent,
The office of Chief Probation Office,
CMDA Tower-II, 2nd Floor,
Egmore,Chennai.
3.The Superintendent,
Government Home for Woman,
Mylapore, Chennai-600 004.
4.Latha ... Respondents
PRAYER: Criminal Original Petition is filed under Section 482 of the Code of
Criminal Procedure, to direct the 2nd respondent to file a report pertaining
to the detention of the detenue by name Latha @ Swedha and in pursuance
direct the IV Metropolitan Magistrate, Saidapet, Chennai to dispose of
unnumbered Crl.M.P.No. in Crime No.941 of 2018 as expeditiously.
For Petitioner : Mr.N.Edwin Jeyakumar
For R1 to R3 : Mr.M.Mohamed Riyaz,
Additional Public Prosecutor.
http://www.judis.nic.in
2
ORDER
This petition has been filed by the mother of the detenue seeking for release of the detenue, who is now detained before the 3rd respondent Government Home for Woman.
2 The first respondent registered an FIR in Crime No.941 of 2018 for the offences under Section 3(2)(a), 4(1) and 5(1)(a) of Immoral Traffic Prevention Act. The petitioner's daughter namely Latha @ Swedha was produced before the IV Metropolitan Magistrate Court, Saidapet showing her as a victim and she was detained in the home on 24.12.2018.
3 The learned counsel for the petitioner submitted that the petitioner filed a petition before the Court below seeking for the release of her daughter and the same is kept pending on the ground that the P.O report is yet to be filed before the Court. Aggrieved by the same, the present petition has been filed before this Court.
4 The learned counsel for the petitioner brought to the notice of this Court the earlier order passed by this Court in Crl.O.P.Nos.29428 & 30712 of 2018, dated 18.12.2018 and 02.01.2019, wherein this Court has dealt with an issue of similar nature. http://www.judis.nic.in 3 5 Taking into consideration the earlier order passed by this Court and also the facts and circumstances of this case, this Court is inclined to direct the 3rd respondent to immediately release the 4th respondent from the Government Home for woman, Mylapore. The petitioner before taking her daughter namely the 4th respondent from the home, shall produce necessary evidence to show her relationship with the 4th respondent. The 4th respondent on being released from the home, shall stay at Chennai and report before the IV Metropolitan Magistrate, Saidapet, once in a week on Monday at 10.30 a.m., till the P.O report is submitted before the Court.
6 This Criminal Original Petition is disposed of, with the above direction. Consequently, the connected miscellaneous petition is also closed.
08.01.2019 Note: Issue order copy on 08.01.2019 Index: Yes/No Internet: Yes/No rpl To
1.The IV Metropolitan Magistrate, Saidapet, Chennai.
http://www.judis.nic.in 4 N.ANAND VENKATESH,J.
rpl
2.The Inspector of Police, Kodambakkam Police Station, Chennai.
3.The Chief Probation Superintendent, The office of Chief Probation Office, CMDA Tower-II, 2nd Floor, Egmore,Chennai.
4.The Superintendent, Government Home for Woman, Mylapore, Chennai-600 004.
5.The Public Prosecutor, High Court, Madras.
Crl.O.P.No.411 of 2019
08.01.2019 http://www.judis.nic.in