Madras High Court
Pradeep vs State Of Tamilnadu on 26 September, 2025
Bench: C.V.Karthikeyan, R.Vijayakumar
H.C.P(MD)No.1065 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 26.09.2025
CORAM:
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
and
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
H.C.P.(MD) No.1065 of 2025
Pradeep ... Petitioner
Vs
1.State of Tamilnadu
Rep. by the Superintendent of Police,
Trichy District,
Trichy.
2.State of Tamil,
Rep. by the Inspector of Police,
Manapparai Police Station,
Trichy District.
In Crime No.482 of 2025. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India,
to issue a Writ of Habeas Corpus, directing the first and second
respondents to produce the body of person of the petitioner's wife namely
Amirthavalli, W/o.Pradeep, aged about 32 years and set to her liberty.
For Petitioner : Mr.M.Prabhu
For R1 & R2 : Mr.A.Thiruvadi Kumar
Additional Public Prosecutor
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H.C.P(MD)No.1065 of 2025
ORDER
(Order of the Court was made by C.V.KARTHIKEYAN,J.) This petition has been filed complaining that the wife of the petitioner had been missing from 25.07.2025.
2. In this case, the petitioner had lodged a complaint with the second respondent / Inspector of Police, Manapparai Police Station at Trichy District and FIR in Cr.No.482 of 2025 had been registered under the caption 'woman missing'.
3. The matter came up earlier before this Court on 18.09.2025, wherein status report had been filed by the respondent. We had extracted the relevant status report, which we would again extract hereunder:-
“It is also pertinent to note that the missing woman had earlier preferred a complaint on 22.04.2025 before the Manapparai All Women Police Station stating about her husband's harassment. CSR No. 220/2025 was issued by the Inspector of Police, All Women Police Station, Manapparai. On 24.04.2025 she appeared at the All Women Police Station Manapparai and on the assurance 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/09/2025 04:19:52 pm ) H.C.P(MD)No.1065 of 2025 given by her husband that he will not harass her anymore and believing him she went to her husband's matrimonial house. Further on 28.4.2025 she again appeared at the All Women Police Station and made complaints against her husband. Later they approached the Court for further steps.”
4. We had listed the matter on 13.10.2025, however, a mention has been made by the learned Additional Public Prosecutor that detenu had been secured and therefore, the matter had been listed as Additional List.
5. We enquired with the detenu, who is aged about 23 years and she stated that she is facing difficulties from the petitioner herein/husband necessitating her to leave the marital home and to lodge a complaint against him for harassment. Her mother is also present before this Court and the detenu is firm in her position that she would only stay with her mother. However, she has a grievance that her two young children are with the petitioner herein.
6. While closing the Habeas Corpus Petition, we would further place a direction to the Principal District Judge, Trichy to reach 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/09/2025 04:19:52 pm ) H.C.P(MD)No.1065 of 2025 out to the detenu / Amirthavalli in respect of whom the second respondent / Inspector of Police, Manapparai Police Station had registered a FIR in Cr.No.482 of 2025 on 130.07.2025 and examine whether she requires Legal Aid relating to the issue of custody of children and if so, guide her to take appropriate steps. We would place a request to the Principal District Judge, Trichy, if possible to ensure that a lady Advocate's assistance is requisitimed in this regard.
7. In view of the above, this Habeas Corpus Petition is closed.
(C.V.K., J.) (R.V., J.)
26.09.2025
Index : Yes / No
Internet : Yes / No
NCC : Yes / No
am
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H.C.P(MD)No.1065 of 2025
To
1.The Superintendent of Police,
Trichy District,
Trichy.
2.The Inspector of Police,
Manapparai Police Station,
Trichy District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Copy To The Principal District Judge, Trichy.
5/6https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/09/2025 04:19:52 pm ) H.C.P(MD)No.1065 of 2025 C.V.KARTHIKEYAN, J.
and R.VIJAYAKUMAR, J.
am ORDER MADE IN H.C.P.(MD) No.1065 of 2025 26.09.2025 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/09/2025 04:19:52 pm )