[Cites 1, Cited by 0]
Madras High Court
Meenakshi @ Meena (F/41) vs The Deputy Superintendent Of Police on 9 March, 2026
Author: Anita Sumanth
Bench: Anita Sumanth
H.C.P.No.407 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.03.2026
CORAM :
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
and
THE HONOURABLE MR.JUSTICE SUNDER MOHAN
H.C.P.No.407 of 2026
Meenakshi @ Meena (F/41)
W/o. Sampath,
Annai Sathya Street,
Chinniyampettai Village and Post,
Thandarampet Taluk,
Tiruvannamalai.
.. Petitioner
vs
1.The Deputy Superintendent of Police,
Tiruvannamalai District.
2.The State Represented by Inspector of Police
Thanipadi Police Station,
Tiruvannamalai District.
(Crime No.47 /2026)
.. Respondents
Prayer : Petition filed under Article 226 of the Constitution of India
praying to issue a writ of habeas corpus directing the 2 nd respondent
police to produce the body of the detenue, petitioner’s daughter
Manimegalai, aged about 19 years, D/o. Meenakshi @ Meena before this
Court and set her at liberty.
1/4
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H.C.P.No.407 of 2026
For Petitioner : Mr.Sanjay Davidson
for Ms.S.Valarmathi
For Respondents : Mr.R.Muniyapparaj
Additional Public Prosecutor
assisted by
Mr.Sylvester John
ORDER
(Made by Dr. ANITA SUMANTH, J.)
This matter had come up for admission on 05.03.2026, when we
passed the following order:-
“Mr.R.Muniyapparaj, learned Additional
Public Prosecutor assisted by Mr.M.Sylvester John,
learned counsel accepts notice for the respondents.
2. He has instructions to state that the detenue,
Manimegalai, aged 19 years had left her house on
account of her dissatisfation with the proposal for an
arranged marriage, and the police are in the process
of locating her as they have information to the effect
that the detenue is in and around Chengalpet.
3. List on 16.03.2026.”
2. A mention is made in the forenoon by Mr.Muniyapparaj to the
effect that they have secured the detenue, Manimegalai d/o. Meenakshi
and hence we directed listing of the matter in a special list today, under
the caption ‘for production of detenue’ at 12 noon.
3. When the matter is called, Mr.Muniyapparaj has produced the
detenue / Manimegalai along with one Deva.
4. We have conversed with the detenue. Her age is 19 years (D.O.B
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21.03.2006). She states that she proposes to return to her parent’s house
in Tiruvannamalai. This is recorded.
5. The detenue was found in the company of one Deva, whose date
of birth is 16.06.2008. Though they appear to have been in an intimate
relationship over the past few months, neither of them display any interest
in pursuing the same. We record this position.
6. Nothing further survives in this matter for adjudication and
recording the aforesaid, this habeas corpus petition is closed. No costs.
[A.S.M, J.] [S.M, J.]
09.03.2026
Index:Yes/No
Neutral Citation:Yes/No
ssm
To
1.The Deputy Superintendent of Police,
Tiruvannamalai District.
2.The Inspector of Police
Thanipadi Police Station,
Tiruvannamalai District.
3.The Public Prosecutor,
High Court, Madras.
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DR. ANITA SUMANTH,J.
and
SUNDER MOHAN,J.
ssm
09.03.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 12:05:45 pm )
