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Supreme Court has set aside a Madras High Court which refused the request of the wife of a murder-convict to stay with her in-laws.
The bench, taking into consideration 'the safety and well-being of the detenue', directed her to be housed in a home at Madras Christian Council of Social Service. The court further directed that nobody shall be permitted to see the detenue during this period.
On 29th April, although the woman reiterated her intention to stay with in-laws, the High Court ordered her to continue her stay in Madras Christian Council of Social Service. Against these orders, Ansar Nisha approached the Apex Court.
The bench comprising CJI Ranjan Gogoi and Justice Aniruddha Bose, said:
"We do not see how the High Court could have passed impugned interim order directing the appellant to be housed in the home at Madras Christian Council of Social Service… She being a major would have a right to choose to stay in the house of her husband along with the relatives of the husband."
Thus the bench then set aside the High Court order and directed her to be released from home at Madras Christian Council of Social Service.
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