A. Jeevamathi vs The Superintendent of Police, Pudukottai, Pudukottai District, The Inspector of Police, Ganesh Nagar Police Station, Pudukottai District, Rajagopal, Karpagavinayaga Finance, Akbar Road, Anna Valaivu, Tiruvarambur, Trichy District, 3, Kanthan and K. Panumathi <BR>Amutha Vs State, Raju @ Yuvaraj, Narmatha and Jeevamathi <BR>Sathiyavani Vs State and Others

M. Jaichandren, J.—H.C.P. (MD) No. 505 of 2010 had been filed, praying that this Court may be pleased to direct the respondents 1 and 2 therein, to produce the detune, namely Yuvaraj, son of the petitioner, before this Court, and to set him at liberty.

H.C.P. (MD) No. 607 of 2010 had been filed, praying that this Court may be pleased to direct the first respondent therein to produce the detune, namely Sittu Kala, aged 23 years, daughter of the petitioner, said to be in the illegal custody of Respondent Nos.2 to 4, before this Court and to set her at liberty.

H.C.P. (MD) No. 639 of 2010 had been filed praying that this Court may be pleased to direct the first and the second respondents to produce Raju, aged about 32 years, the husband of the petitioner, from the illegal custody of respondents 3 to 5 therein, before this Court, and to set him at liberty.

Since, common issues have arisen for the decision of this Court in these Habeas Corpus Petitions, they are taken up together for passing a common order.

Learned Additional Public Prosecutor, appearing on behalf of the respondent-Police, in the above Habeas Corpus Petitions, had stated that the detune Raju @ Yuvaraj, husband of the petitioner, in H.C.P. (MD) No. 639 of 2010, had eloped with the detune, Sittu Kala, the daughter of one Amutha, the petitioner in H.C.P. (MD) No. 607 of 2010. He had placed before this Court a letter, dated 18.06.2010, said to have been written by the detune, Sittu Kala, addressed to her father, namely, Rajagopal, who is the third respondent in H.C.P. (MD) No. 505 of 2010, wherein she has stated that she had eloped with the detune-Yuvaraj and got married. He had also submitted that a case had been registered in Crime No. 375 of 2010, on the file of the Ganesh Nagar Police Station, Pudukottai District, u/s 363, of the Indian Penal Code, and that further investigation is being carried on.

In view of the said statements made by the learned Additional Public Prosecutor, since, no further orders are necessary, the Habeas Corpus Petitions are closed. However, it is made clear that the respondent-Police shall continue with the investigation, in respect of Crime No. 375 of 2010 and to take appropriate steps, as expeditiously as possible, as per law.