T P BALASUNDARAN Vs. P SANDEEP

JUDGEMENT

(1.) This judgment must be read in continuation of various orders passed by us in the matter resting with the order dt.18.10.2010.

(2.) This petition for issue of a writ of Habeas Corpus was filed by the petitioner complaining that his minor daughter Sangeetha @ Silpa, a girl aged below 16 years (date of birth 1.9.1994) is missing from 17.5.2010. He apprehended that his daughter, referred to as the alleged detenue hereafter, is in the illegal custody and confinement of the first respondent.

(3.) This petition was filed on 10.8.2010. It was admitted on the same day. The alleged detenue was traced and produced before this Court on 16.8.2010. Orders have been passed from time to time. Arrangements were made for custody of the alleged detenue with her parents. But such arrangements did not work. The girl, who was returned to the custody of the petitioner, was taken to Salem and from there she was allegedly found to be missing. Subsequently as per orders passed by this Court the alleged detenue has been produced before this Court.