Facts
The petitioner sought a writ of habeas corpus, alleging that her mother, Chinnaponnu, aged about 40, had gone to work on 17 May 2026 and had not returned, and that the third respondent was illegally detaining her.
Source reference: p.2, para. 2The petitioner had complained to the police on 19 June 2026
Source reference: p.2, para. 2At the hearing, the State produced Chinnaponnu’s written statement dated 17 July 2026 and an order in a related criminal original petition.
Source reference: pp. 2, 7, paras. 3–4In her statement, she said she had left her matrimonial home voluntarily because of a dispute with her husband; she also alleged that he had assaulted her and threatened to eliminate her.
Source reference: pp. 2, 7, paras. 3–4She denied being unlawfully detained
Source reference: pp. 2, 7, paras. 3–4The third respondent’s counsel denied having anything to do with her and submitted that he had been impleaded with an ulterior motive
Source reference: p.7, para. 5Issues
1. Whether Chinnaponnu was being illegally detained so as to warrant a writ of habeas corpus
Source reference: pp. 2, 7, paras. 2–4, 62. Whether the petition should be dismissed with exemplary costs in light of the material
Source reference: no citationLaw Applied
writ of habeas corpus
Source reference: p.2, para. 2Habeas corpus is unwarranted where an adult woman confirms she left voluntarily and is not detained.
Source reference: no citationReasoning
In her statement, she said she had left her matrimonial home voluntarily because of a dispute with her husband
Source reference: pp. 2, 7, paras. 3–4She denied being unlawfully detained
Source reference: pp. 2, 7, paras. 3–4Holding
Habeas corpus is unwarranted where an adult woman confirms she left voluntarily and is not detained.
Original Court PDF
OyammalvsThe State of Tamilnadu
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