Madras High Court
S.Selvaraj vs The Superintendent Of Police on 2 May, 2018
Author: S.Ramathilagam
Bench: S.M.Subramaniam, S.Ramathilagam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 02.05.2018 CORAM THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM and THE HONOURABLE MRS.JUSTICE S.RAMATHILAGAM H.C.P.No.2134 of 2017 S.Selvaraj .. Petitioner vs. 1.The Superintendent of Police, Namakkal. 2.The Inspector of Police, Puduchatram Police Station, Namakkal District. .. Respondents Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Habeas Corpus, directing the respondents to produce the person of Jeyakumar, aged about 25 years, S/o.S.Selvaraj before this Hon'ble Court and set him at liberty. For petitioner : M/s.I.Abrar MD Abdullah For Respondents : M/s.Hari Hara Arun Soma Sankar.G Government Advocate ORDER
(Order of the Court was made by S.M.SUBRAMANIAM.,J) The relief sought for in this Habeas Corpus Petition is for a direction to direct the respondents to produce the person of Mr.Jeyakumar, aged about 25 years, son of the petitioner Mr.S.Selvaraj, before this Court and to set him at liberty.
2. The learned Government Advocate appearing on behalf of the respondents produced the confession statement recorded before the Inspector of Police, Puduchatram Police Station, Namakkal District.
3. On a perusal of the entire confession statement, it is categorically admitted that the detenu Mr.Jeyakumar and one minor girl, viz., Priya married and thereafter, the Police arrested the detenu, Mr.Jeyakumar on the ground that the minor girl was kidnapped and remanded him to judicial custody.
4. In view of the fact that a criminal case of kidnapping has been already registered under girl missing and subsequently, the case was altered into Sections 366(A) IPC and 5(1) 6 POCSO ACT against the detenu Mr.Jeyakumar and he was remanded to judicial custody. Hence, now the case has been registered and altered, no further adjudication is required in this Habeas Corpus Petition.
5.Accordingly, this Habeas Corpus Petition is closed. No costs.
[S.M.S.,J.] [S.R.T.., J.]
02.05.2018
kak/vsm
To
1.The Superintendent of Police,
Namakkal.
2.The Inspector of Police,
Puduchatram Police Station,
Namakkal District.
3.The Public Prosecutor
High Court, Madras.
S.M.SUBRAMANIAM, J.,
AND
S.RAMATHILAGAM, J.
kak/vsm
H.C.P.No.2134/2017
02.05.2018