JAMILAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HABEAS corpus petition filed under Article 226 of the Constitution of India praying for a writ of habeas corpus directing the respondents to produce the petitioner's wife Preethi, aged 21 years, before this Court and set her at liberty. Invoking the writ jurisdiction of this Court, the petitioner one Jamilan has filed this petition for issuance of a writ of habeas corpus.

(2.) THE affidavit in support of the petition is perused. THE Court heard the learned Counsel for the petitioner, learned Additional Public Prosecutor and also the learned Counsel for the third respondent.

(3.) IN the last hearing, the third respondent, when he made appearance, made a request to the Court that she is writing MBBS examination, and he could be permitted to produce the said Preethi before the Court after 18.6.2009. Accordingly, the matter is scheduled this day. All are present.