S. Karuppan vs The Superintendent of Police, The superintendent of Police, The Inspector of Police and The Inspector of Police

M. Chockalingam, J.—This Habeas Corpus Petition is brought forth by one S. Karuppan alleging that his wife Mrs. Alamelu, aged 38 years, who is the first detenue and his minor daughter Moliya, aged about 12 years were taken to police custody. When a complaint was given, no answer is forthcoming. Hence, the petitioner went to the fourth respondent-police station on 31.7.2010 and enquired about the detenus, but he could not get proper answer. Under such circumstances, he has filed the present habeas corpus petition.

In reply, it is contended by the learned Counsel appearing for the State that the wife of the petitioner is involved in pick-pocket case and a case was registered by Perambalur police station against her in Crime No. 768 of 2009 and a case was registered against the minor daughter in Crime No. 768 of 2009 and both were remanded by the Judicial Magistrate, Perambalur on 5.8.2010 and thus, they are in judicial remand.

In view of the answer given by the learned Counsel appearing for the State and recorded above, the request of the petitioner for production of the detenus would not arise. Accordingly, the habeas corpus petition is disposed of.