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Judgment
P. Sathasivam, J.—The petitioner by name Babu Ganesh, has filed this petition seeking direction to respondents 2 and 3 to produce the
detenue Shiji KK, his wife, aged about 27 years; minor daughter Nithyasree, aged about 2 = years and minor son Rithuvaranar, aged about 6
months, forthwith before this Court and set them at liberty.
Pursuant to the direction of this Court, learned Public Prosecutor appearing for the Government of Pondicherry has brought to our notice that
the detenue Shiji K.K., appeared before the Sub-Inspector of Police, Palloor Police Station and made a statement to the effect that she and her
children left her husband in Chennai on her own and there was no inducement or confinement at the instance of any one. She also stated that her
husband Babu Ganesh is not a study minded person and always creating problem in the house and in order to relax herself for a few days with her
family members, she left from her husband''s house. The Sub-Inspector of Police, Palloor Police Station has informed the Public Prosecutor that
the above statement of Shiji K.K. was informed to the complainant / petitioner herein, over phone and produced xerox copy of the statement of
Shiji K.K.
In the light of the statement of the detenue, as rightly pointed out by the learned Public Prosecutor, it is purely a dispute between the petitioner
and the detenue, who are none else than husband and wife, we are of the view that no further adjudication is required in this petition.
The learned Counsel for the petitioner seeks permission to see his children. Respondents 2 and 3 and the detenue Shiji K.K. are directed to
permit the petitioner to see his children, as and when he visits. It is also stated by the counsel for petitioner that petitioner''s minor daughter
Nithyasree is to be given medical treatment for her heart ailment. The detenue, being a mother and respondents 2 and 3 are parents of the detenue,
undoubtedly they have to take care of petitioner''s minor daughter and if the petitioner offers any assistance either from himself or from any Social
Organisation, the same has to be utilised for the welfare of the minor child.
With the above observation, this petition is closed.