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Judgment
11 paragraphs · 223 wordsM. Chockalingam, J.—This Habeas Corpus Petition is brought forth by one Murali for production of his wife Anandhi @ Loganayagi and
minor children Bhuvana and Durga.
The Petitioner is present. He is heard. According to him, he married his sister''s daughter Loganayagi, as a result of which two children were
born. She was found missing from 9.8.2010. Hence, he gave a complaint on 28.8.2010 and the same was registered by the Respondent-police in
Crime No. 245 of 2010, but she has not been secured and hence, this petition has been brought forth by the Petitioner.
The detenue and the minor children were secured from Madurai. The Court heard the detenue. According to her, she could not tolerate the
torture that is met by her and hence, she left the place and she is staying in Madurai along with the children. She is also a major having two
children. The statement of the detenue Loganayagi is recorded. Her mother is also present before this Court.
The Petitioner, who is present before this Court, was informed of the activities and he was advised not to do the same. He also gave assurance
that he would lead the life peacefully. Both of them have to lead the life peacefully. Recording the statement made by the Petitioner, the habeas
corpus petition is disposed of.