ABHILASH T M Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) PETITIONER has approached this Court seeking a writ of Habeas Corpus for production of his father P.C.Mohanan and to take appropriate action on the petition submitted by the petitioner.

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner's father is a businessman who is operating private buses and one of the vehicles was in the name of the 5th respondent. The father of the petitioner is found missing from 19.3.2011 onwards. To the knowledge of the petitioner, there was some financial dispute between the father of the petitioner and the 5th respondent who was involved in the business of the father of the petitioner. Respondents 5 and 6 are highly influential persons. On 19.3.2011 when the father of the petitioner was found missing he immediately submitted a petition before the Sub Inspector of Police. On the subsequent conduct of respondents 5 and 6 the petitioner believes that they have got active involvement in the missing of the father of the petitioner. Since respondents 5 and 6 are influential persons, police is not taking any action.