SUCY JOY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This judgment must be read in continuation of the earlier orders passed by this Court resting with the order dated 13.07.2010.

(2.) The petitioner had come to this Court for issue of a writ of habeas corpus to search for, trace and produce her minor daughter Jeena Joy, aged less than 18 years (date of birth 28.09.1992), hereinafter referred to as `the alleged detenue', who was allegedly missing from 30.03.2010. Though a complaint was allegedly made to the police, the police did not take any useful action and it is, in these circumstances, that the petitioner came to this Court with this petition on 01.06.2010.

(3.) The petition was admitted on 02.06.2010. The case was posted to 10.06.2010. On the submissions of the learned Government Pleader, the case was taken up for consideration on 04.06.2010. On that day, the alleged detenue was produced before Court.