Madras High Court
Sandeep Rajendran vs The Commissioner Of Police on 30 October, 2025
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
HCP No. 745 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30-10-2025
CORAM
THE HONOURABLE MR JUSTICE N. SATHISH KUMAR
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
H.C.P No. 745 of 2025
1. Sandeep Rajendran
S/O. Rajendran, 7 D, Tall Block, Fomra
Hues, Subha Giri Nagar, Porur Link
Road, Vanagaram, Chennai 600 095. ...Petitioner
Vs
1. The Commissioner of Police
Greater Chennai, The Officer of the
Commissioner of Police,
Veppery, Chennai 600 007.
2.The State Rep by The Inspector of Police
All Women Police Station, Maduravoyal,
Chennai 600 095
3.Lathika Nair
D/o.R.M.D. Pillai
4.R.M.D. Pillai
S/o. Raghavan Pillai,
5.Rukmini Pillai
E/o. R.M.D. Pillai, Respondents 3 TO 5 are
residing at 1-I, Tall Block, Fomra Hues, Subha
Giri Nagar, Vanagaram, Chennai 600 095
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:37:01 pm )
HCP No. 745 of 2025
6.Viswanathan Vijayan
S/o. Viswananthan,
7.Pushpa Nair
W/o. Viswanathan Vijayan, Respondent 6 and 7
are residing at 2 I,Tall Block, Fomra Hues, Subha
Giri Nagar, Porur Link Road, Vanagaram,
Chennai 600 095. ...Respondent
PRAYER
The Habeas Corpus Petition is filed under Article 226 of the Constitution of
India for the issuance of a Writ of Habeas Corpus to direct the respondent 1 and
2 to produce the petitioner's minor child Saanvika.S, aged about 2 years and 10
rd
months from the custody of the 3 respondent before this Court and handover
to the petitioner.
For Petitioner(s): Mr. T.Balaji
For Respondent(s): Mr.A.Damodaran
Additional Public Prosecutor
Assisted by
Ms.M.M.Arifa Thasneem
for R1 and R2
M/s.Geeta Ramaseshan
For R3 to R7
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.) The present Habeas Corpus Petition has been filed to direct respondent Nos.1 and 2 to produce the petitioner's minor child Saanvika.S, aged about 2 years and 10 months from the custody of the 3rd respondent before this Court and handover to the petitioner.
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2. By consent of both parties, this Court, vide order dated 17.06.2025, had referred this matter to the Tamil Nadu Mediation and Conciliation Centre, High Court of Madras. Before the Mediation Centre, the parties have arrived at an amicable arrangement and have entered into a settlement agreement with regard to the visitation rights of their minor child. Accordingly, this Court granted visitation rights to the petitioner/father to meet the child on every Wednesday, Saturday and Sunday between 04.00 p.m. and 06.00 p.m. As per the arrangement reached between the parties, the said terms shall continue to be in force.
3. Since this Court had already granted visitation rights to the petitioner/ father of the minor child, we are of the considered view that there is no unlawful custody involved in the present case. Accordingly, the Habeas Corpus Petition stands closed. However, if the petitioner intends to agitate his rights further, it is open to him to work out his remedy before the Civil Court concerned.
(N.SATHISH KUMAR J.) (M.JOTHIRAMAN J.) 30-10-2025 ASI https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:37:01 pm ) HCP No. 745 of 2025 To
1.The Commissioner of Police Greater Chennai, The Officer of the Commissioner of Police, Veppery, Chennai 600 007.
2. The Inspector of Police All Women Police Station, Maduravoyal, Chennai 600 095.
3. The Public Prosecutor, High Court of Madras, Chennai.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:37:01 pm ) HCP No. 745 of 2025 N. SATHISH KUMAR, J.
AND M. JOTHIRAMAN, J.
ASI H.C.P No. 745 of 2025 30-10-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:37:01 pm )