Madras High Court
Sangapillai vs The Superintendent Of Police on 8 March, 2022
Author: R.Subramanian
Bench: R.Subramanian, N.Sathish Kumar
H.C.P.(MD) No.246 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.03.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
H.C.P.(MD) No.246 of 2022
Sangapillai ... Petitioner/Husband of the detenue
Vs.
1.The Superintendent of Police,
Karur District,
Karur.
2.The Inspector of Police,
Sinthamanipatti Police Station,
Karur District.
3.Arjunan ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India,
to issue a Writ of Habeas Corpus directing the respondents 1 & 2 to
produce the body or detenue namely Revathi, W/o.Sangapillai, aged
about 34 years before this Honourable Court and set her at liberty.
For Petitioner : Mr.C.Mayilvahana Rajendran
For R-1 & R-2 : Mr.A.Thiruvadi Kumar,
Additional Public Prosecutor
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https://www.mhc.tn.gov.in/judis
H.C.P.(MD) No.246 of 2022
ORDER
R.SUBRAMANIAN, J.
AND N.SATHISH KUMAR, J.
The petitioner seeks production of the person of his wife Revathi, aged about 34 years.
2. According to the petitioner, his wife Revathi has stood as a guarantor for the borrowing by her friend who is also named Revathi.
Suspecting that the third respondent who is the lender would have kidnapped his wife, the petitioner had launched this proceedings.
3. Mr.A.Thiruvadi Kumar, learned Additional Public Prosecutor appearing for the State, upon instructions, would submit that it is a case of elopement. The third respondent has nothing to do with the cause.
The detenue had eloped with one Selva of Pudukottai and the CCTV footage also shows that the detenue is going along with said Selva.
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4. From the above facts, it is clear that it is a case of elopement and there is no illegal detention involved. Hence, this Habeas Corpus Petition is dismissed. The respondent police are directed to pursue the case registered by them in Crime No.28 of 2022 to its logical conclusion.
[R.S.M., J.] & [N.S.K., J.]
08.03.2022
Index : Yes / No
Internet : Yes / No
pm
To:
1.The Superintendent of Police, Karur District, Karur.
2.The Inspector of Police, Sinthamanipatti Police Station, Karur District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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AND N.SATHISH KUMAR, J.
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