A Habeas Corpus plea was filed in Madras HC by one friend of detenu alleging that the detenu was in illegal custody of his wife. The counsel for the petitioner stated that the petitioner’s friend has been in illegal custody of the wife and that she has been treating him as if he was a drunkard.
The Counsel for the respondent, on the other hand, denied the allegations. They further stated that the petitioner used to drink with the detenu. To ensure the detenu’s well being, the wife had put him in an authorized de-addiction center.
Upon perusal of the statements made by both the parties, the court while considering the fact that the condition of detenu is precarious as the life is in danger, appointed an advocate commissioner to ascertain the facts. The advocate-commissioner is supposed to file a report after an enquiry with the respondent and detenu. It was stated that the report must also include enquiry from the rehabilitation center.
Case Details
Coram- Justice M.M.SUNDRESH, and Justice D.KRISHNAKUMAR
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