Madras High Court
Sunraj vs Commissioner Of Police on 29 September, 2023
Author: M.Sundar
Bench: M.Sundar
HCP No.1898 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.09.2023
CORAM
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MR.JUSTICE R.SAKTHIVEL
H.C.P.No.1898 of 2023
Sunraj .. Petitioner
Vs.
1.Commissioner of Police,
Salem City, Salem.
2.The Inspector of Police,
Kitchipalayam Police Station,
Salem District.
3.Thirumaniselvi ..Respondents
Petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of habeas corpus directing the
respondents to produce the body of the petitioner's wife Kalpana,
aged 21 years before this Court from the illegal custody of the third
respondent and set her at liberty.
For Petitioner : Mr.M.Karthik
for Mr.J.Titus Enock
For Respondents : Mr.E.Raj Thilak
Additional Public Prosecutor
assisted by
Mr.C.Aravind for R1 & R2
https://www.mhc.tn.gov.in/judis
Page Nos.1/6
HCP No.1898 of 2023
ORDER
[Order of the Court was made by M.SUNDAR, J.,] This order will now dispose of the captioned 'Habeas Corpus Petition' [hereinafter 'HCP' for the sake of brevity, convenience and clarity].
2. Central theme of the captioned HCP is, petitioner's wife one 'Mrs.Kalpana, aged 21 years' [hereinafter 'absentee' for the sake of brevity] is missing from 31.08.2023, a complaint in this regard has been lodged by the petitioner with jurisdictional police (Kitchipalayam Police Station, Salem District) on 01.09.2023, the same has been taken on record as Crime No.720 of 2023 dated 01.09.2023 on the file of jurisdictional police station (to be noted, SHO {Station House Officer} of jurisdictional police station is second respondent in captioned HCP) and the absentee has not been located as yet. Fearing illegal detention of absentee qua third respondent, captioned HCP has been filed in this Court on 19.09.2023.
3. Issue notice.
https://www.mhc.tn.gov.in/judis Page Nos.2/6 HCP No.1898 of 2023
4. Mr.E.Raj Thilak, learned State Additional Public Prosecutor assisted by Mr.C.Aravind, learned counsel, accepts notice on behalf of Respondents 1 and 2 (official respondents) and submits on instructions (instructed by Mr.G.Suresh, Special Sub Inspector of Police, B5 Kitchipalayam Police Station, Salem City) that pursuant to the aforementioned complaint dated 01.09.2023 (Crime No.720 of 2023), investigation was kick started, a special team has been formed and investigation thus far does not show any trappings of illegal custody or unlawful detention and the jurisdictional police is hopeful of locating the absentee in three weeks from today i.e., by 20.10.2023.
5. Let the investigation proceed in accordance with law uninfluenced by this order and let the investigation be carried to its logical end. We make it clear that all the rights of third respondent, petitioner, absentee, anyone concerned with this case are preserved and this is more so as captioned HCP is being disposed of in the Admission Board when private respondent is not before this Court.
6. On the absentee being located, let the absentee be produced before the jurisdictional Magistrate to record absentee's statement and statements of all concerned with prior intimation to https://www.mhc.tn.gov.in/judis Page Nos.3/6 HCP No.1898 of 2023 the petitioner (absentee's husband). We are informed that the jurisdictional Magistrate is Judicial Magistrate II, Salem. Registry is directed to communicate forthwith a copy of this order to learned Judicial Magistrate II, Salem.
7. If there is undue delay or if there is any other development, we make it clear that all the rights and contentions of the petitioner, absentee or anyone concerned for the absentee and third respondent are preserved and left open for being raised in collateral or similar proceedings. Further we make it clear that it is open to the petitioner to come back to this Court not only with a similar but even same prayer if the need arises / if there are other developments. All the rights of all concerned are preserved.
8. Captioned HCP is disposed of with the aforementioned observations / directives.
(M.S.,J.) (R.S.V.,J.) 29.09.2023 Index : Yes / No Neutral Citation : Yes / No mmi To
1.The Commissioner of Police, Salem City, Salem.
https://www.mhc.tn.gov.in/judis Page Nos.4/6 HCP No.1898 of 2023
2.The Inspector of Police, Kitchipalayam Police Station, Salem District.
3.The Judicial Magistrate II, Salem.
4.The Public Prosecutor High Court, Madras.
https://www.mhc.tn.gov.in/judis Page Nos.5/6 HCP No.1898 of 2023 M.SUNDAR, J., and R.SAKTHIVEL, J., mmi H.C.P.No.1898 of 2023 29.09.2023 https://www.mhc.tn.gov.in/judis Page Nos.6/6