[Cites 2, Cited by 0]
Madras High Court
Kilaru Bhagyalakshmi vs The Commissioner Of Police on 15 April, 2026
Author: Anita Sumanth
Bench: Anita Sumanth
H.C.P.No.568 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.04.2026
CORAM :
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
and
THE HONOURABLE MR.JUSTICE SUNDER MOHAN
H.C.P.No.568 of 2026
Mrs.Kilaru Bhagyalakshmi, F/54
W/o. Mr.Kilaru Kiran Kumar,
No.48A1/629, Raja Raja Nagar 1st Street,
Moulivakkam, Porur,
Chennai – 600 116. .. Petitioner
vs
1.The Commissioner of Greater Chennai,
O/o. The Commissioner of Greater Chennai,
Commissioner Office Building,
No.132, EVK Sampath Road,
Vepery, Chennai – 07.
2.The Assistant Commissioner of Police (AC)
O/o. The Assistant Commissioner of Police (AC)
Vadapalani Range, R8 Police Station,
1st Floor, Arcot Road, Vadapalani,
Chennai – 26.
3.The Inspector of Police,
O/o. The Inspector of Police,
R8 Police Station, 1st Floor,
Arcot Road, Vadapalani,
Chennai – 26.
4.Mr.Ranga Babu .. Respondents
Prayer : Petition filed under Article 226 of the Constitution of India
praying to issue a writ of habeas corpus directing the respondents to
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H.C.P.No.568 of 2026
produce the petitioner’s husband Kilaru Kiran Kumar, aged about 55
years, son of Kilaru Vikram, who is under the illegal custody of the4th
respondent before this Court and set him at liberty.
For Petitioner : Mr.T.Gowthaman, Senior Counsel
for Ms.B.Srujana
For Respondents : Mr.R.Muniyapparaj
Additional Public Prosecutor
assisted by
Mr.N.Narkeeran for R1 to R3
Mr.S.Manuraj
for Mr.Arvind Srevatsa for R4
ORDER
(Made by Dr. ANITA SUMANTH, J.)
Pleadings are complete.
2. The parties are before the Original Side of this Court in
O.P.Sr.No.45155 of 2026 which is a petition filed under Clause 17 of the
Letters Patent Act for appointment of guardian for the person and
property of Kilaru Kiran Kumar (detenu).
3. The petitioners in that Original Petition will ensure that the
assessment of the detenu is made by a competent medical practitioner as
required and furnished before that Court in order that the Original
Petition may be numbered and brought for hearing expeditiously. That
would take care of the aspect of guardianship of the detenu.
4. At the moment, we have given to understand that R4 has
identified a studio apartment close to his place of residence and has
undertaken the medical and other care of detenu. This arrangement shall
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continue for the present. He has also confirmed that there are closed
circuit television cameras in that facility. The footage from the CCTV
shall be preserved until furthers orders of the Court.
5. As the petitioner wishes to set up the same arrangement in her
own residence, let her identify necessary resources / facilities to enable
this Court to take a view on this aspect on the next date of hearing.
6. A complete statement of assets and liabilities of the detenu, shall
be filed before this Court within a week from today.
7. R4 states that he has contacted the chartered accountant of
detenu. The returns of income filed by the detenu under the Income Tax
Act, 1961 for the previous five assessment years with complete
annexures, duly authenticated by the Chartered Accountant, shall be filed
within a week from today.
8. List on 02.06.2026. It is made clear that full liberty is available
to the petitioner and older daughter of the detenu to visit the detenu,
though after informing R4, as the detenu is presently in his care.
[A.S.M, J.] [S.M, J.]
15.04.2026
ssm
Note : (i) Issue Today
(ii) Registry to circulate the statement of assets and liabilities
once filed, to Chambers.
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To
1.The Commissioner of Greater Chennai,
O/o. The Commissioner of Greater Chennai,
Commissioner Office Building,
No.132, EVK Sampath Road,
Vepery, Chennai – 07.
2.The Assistant Commissioner of Police (AC)
O/o. The Assistant Commissioner of Police (AC)
Vadapalani Range, R8 Police Station,
1st Floor, Arcot Road, Vadapalani,
Chennai – 26.
3.The Inspector of Police,
O/o. The Inspector of Police,
R8 Police Station, 1st Floor,
Arcot Road, Vadapalani,
Chennai – 26.
4.The Public Prosecutor,
High Court, Madras.
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DR. ANITA SUMANTH,J.
and
SUNDER MOHAN,J.
ssm
15.04.2026
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