TELMA ANTONY Vs. THE SUPERINTENDENT OF POLICE,

JUDGEMENT

(1.) THE petitioner has come to Court complaining that her daughter Samantha Maria, a girl aged 18 years (born on 20.12.1991), is missing. She was missing from 10.04.2010. Police investigation did not help the petitioner to trace her daughter and it was, in these circumstances, that she came to Court with this petition on 19.04.2010.

(2.) WHEN this petition came up for admission on 20.04.2010, notice was issued to the 3rd respondent. Respondent Nos. 1 and 2 were directed to investigate the matter and file a report within two weeks. When this petition came up for admission hearing on 20.05.2010, the learned Government Pleader reported that the alleged detenue was produced before the Magistrate and after confirming that the alleged detenue is not under any illegal confinement, the Magistrate had permitted her to leave the court. As the petitioner complained that she had obtained no opportunity to meet her daughter after 10.04.2010 and apprehended that her daughter is under confinement, we directed the alleged detenue through the learned Government Pleader to appear before this Court today.

(3.) AS the alleged detenue comes from her alleged detention, we thought it proper to allow the alleged detenue to remain alone without opportunity for the said Jackson and others to influence her. We permitted the petitioner to interact with her daughter in the Chamber.