SUNDARAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) 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 Swapna, aged above 20 years (date of birth - 04.08.1990). According to the petitioner, his daughter Swapna, the alleged detenue, was missing from 26.10.2010. THE petitioner apprehended that his daughter, the alleged detenue, was under the illegal confinement and detention of the 5th respondent. A crime was registered by the police. But the police did not succeed in tracing the alleged detenue. It is, in these circumstances, that the petitioner came to this Court with this petition on 02.11.2010.

(2.) THE petition was admitted on 03.11.2010. Notice was ordered to the respondents. THE matter was adjourned to this date.

(3.) THE petitioner is not present before Court today and the inference is irresistible that the petitioner does not any more want to prosecute this Writ Petition. No explanation is offered as to why the petitioner, who was available before the learned Magistrate on 03.11.2010, has not come to Court today.