SATHYANESAN Vs. SUB INSPECTOR OF POLICE,

JUDGEMENT

(1.) This judgment must be read in continuation of our earlier orders passed in this case resting with the order dated 20.07.2010.

(2.) The petitioner has come to this Court with this petition for issue of a writ of habeas corpus to search for, trace and produce his daughter Kesiya, a young woman, aged about 18 years (date of birth - 05.05.1992).

(3.) According to the petitioner, his daughter - the alleged detenue, was allegedly being detained by the 3rd respondent illegally. She was being illegally detained from 23.06.2010. The police traced the alleged detenue Kesiya and produced her before the learned Magistrate on 01.07.2010. The learned Magistrate directed the alleged detenue to be produced before Court and accordingly the alleged detenue was produced before this Court on 02.07.2010. From that date onwards, the alleged detenue is residing along with her parents as agreed by all concerned. The alleged detenue sought further time to take a decision and accordingly when the case came up for hearing on 20.07.2010, the case was posted to this date to enable the alleged detenue to take a decision.