Madras High Court
V.R.Rajasekaran vs State Of Tamil Nadu Represented By on 26 February, 2021
Bench: P.N.Prakash, V.Sivagnanam
HCP No.324 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.02.2021
Coram
The Honourable Mr. Justice P.N.PRAKASH
and
The Honourable Mr. Justice V.SIVAGNANAM
H.C.P. No.324 of 2021
V.R.Rajasekaran .. Petitioner
Vs.
1.State of Tamil Nadu represented by
The Commissioner of Police,
Egmore, Chennai – 600 008.
2.The Inspector of Police,
K-2, Ayyanavaram Police Station,
Chennai – 600 023.
3.R.Kavitha Rani .. Respondents
Petition filed under Article 226 of the Constitution of India praying to
issue a writ of Habeas Corpus directing the second respondent to produce
the petitioner's minor child V.R.Harini Vidhyadharani, aged about 14 years,
before this Court from the custody of the third respondent and hand over to
the petitioner.
Page 1 of 4
https://www.mhc.tn.gov.in/judis/
HCP No.324 of 2021
For Petitioner : Mr.K.Srinivasa Murthy
For Respondents : Mr.R.Prathap Kumar
Additional Public Prosecutor
ORDER
[Order of the Court was made by V.SIVAGNANAM, J.] This habeas corpus petition has been filed seeking to direct the second respondent to produce the petitioner's minor child V.R.Harini Vidhyadharani, aged about 14 years, before this Court from the custody of the third respondent and hand over to the petitioner.
2. It is the case of the petitioner that his daughter V.R.Harini Vidhyadharani, aged about 14 years, is in the illegal custody of the third respondent and that the police are not taking effective steps to secure her.
3. Heard Mr.K.Srinivasa Murthy, learned counsel for the petitioner and Mr.R.Prathap Kumar, learned Additional Public Prosecutor appearing for the first and second respondents and perused the records.
4. It is seen that pursuant to the order dated 03.09.2014 in Page 2 of 4 https://www.mhc.tn.gov.in/judis/ HCP No.324 of 2021 O.P.No.334 of 2014 passed by the III Additional Family Court, Chennai, V.R.Harini Vidhyadharani is in the custody of the third respondent, who is none other that the mother of V.R.Harini Vidhyadharani.
5. The learned counsel for the petitioner submitted that the third respondent has taken way V.R.Harini Vidhyadharani from school without the knowledge of the petitioner.
6. This Court contacted the third respondent in Mobile No.8807178937 and the call was attended by the mother of the third respondent, who stated that since V.R.Harini Vidhyadharani was unwell, she was brought home from hostel and that she is continuing with her studies.
In view of the above, we do not find that the child V.R.Harini Vidhyadharani is in the illegal custody of the third respondent for issuance of writ of habeas corpus. Hence, this habeas corpus petition is closed.
(P.N.P.,J.) (V.S.G.,J.) 26.02.2021 nsd Page 3 of 4 https://www.mhc.tn.gov.in/judis/ HCP No.324 of 2021 P.N.PRAKASH, J.
and V.SIVAGNANAM, J.
nsd To
1.The Commissioner of Police, Egmore, Chennai – 600 008.
2.The Inspector of Police, K-2, Ayyanavaram Police Station, Chennai – 600 023.
3.The Public Prosecutor, Madras High Court, Chennai – 600 104.
H.C.P. No.324 of 2021
26.02.2021 Page 4 of 4 https://www.mhc.tn.gov.in/judis/