NANJAMMA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Under this petition, the petitioner seeks issuance of appropriate orders, directions or writ in the nature of habeas corpus directing the respondents to produce Sri Santhosa, son of the petitioner.

(2.) The petitioner is residing with her husband and her son aged 36 years, namely Santhosa. Her son left the house on 12.1.2019 to Kerala in a car bearing registration No.KL-72-A-6763. However, he had not returned home. The petitioner and her husband searched for him and could not find him and the petitioner lodged a complaint on 27.2.2019. On the same day, the respondent No.3 registered FIR in Crime No.16/2019 and issued look out notice for the son of the petitioner. The custody of the son of the petitioner is not stated in the petition.

(3.) The learned counsel for the petitioner submits that basis for filing the present writ petition is that the respondent No.3 has registered FIR in Crime No.16/2019.