JENIFFAR Vs. STATE

JUDGEMENT

(1.) SEEKING a Writ of Habeas Corpus for production of her husband, one Mrs.Jeniffer has filed this petition.

(2.) THE Court heard the learned counsel on either side and looked into the averments made in the affidavit filed in support of the petition.

(3.) THIS Court considered the request made by the respondent/husband earlier that out of a sum of Rs.5 lakhs, a sum of Rs.2,00,000/- would be initially deposited before 3.9.2009 and the rest of the amount would be deposited within a stipulated time. Accordingly, the first part of the amount of Rs.2,00,000/- was deposited and the deposit voucher drawn on Indian Overseas Bank dated 31.10.2009 in No,222731 was handed over to the learned counsel for the petitioner. Today, the learned counsel for the petitioner has handed over the deposit voucher drawn on Indian Overseas Bank dated 14.12.2009 in No,222848 for the remaining amount of Rs.3,00,000/- to the learned counsel for the petitioner in the names of both the petitioner and her child which was born in the month of September, 2009. The learned counsel appearing for the parties agreed that as per the understanding between them, they will file a petition for divorce on mutual consent and necessary steps will be taken by both the parties to file the said petition before the Family Court within a week or two.