GIRIJA UNNIKRISHNAN MANNADIAR Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS writ petition under Article 226 is instituted by the petitioner, who alleges that her son Praveen was abducted and is presently kept under the illegal detention of respondents 8 to 10.

(2.) ON considering this writ petition for admission, we directed N.Suresh, the learned Government Pleader, who took notice on behalf of the police officers, to seek instructions from the concerned among the police officers as to the correctness of the allegations in the writ petition. We issued notice on admission by special messenger to respondents 8 to 11, who were directed to produce Praveen, the petitioner's son, before this court today.

(3.) HAVING considered the submissions addressed at the Bar, we feel that this is not a case where there is a warrant for issuing a writ of Habeas Corpus accepting the allegation of the petitioner that her son is illegally detained by respondents 8 to 11. The probabilities appear to be that the petitioner's son and the 8th respondent eloped together on their own. Whatever that be, as the petitioner ( a widow) and the 9th respondent ( a deserted wife) are entitled to have their children traced out by the police, we direct the 5th respondent to personally supervise the investigation of crime No.1368/2012 of Kasaba police station and Crime No.2315/2012 of Town North Police Station. If necessary, special investigation team should be constituted by the 5th respondent. The above team for investigation should ensure that the investigation is conducted vigorously and sincerely and Praveen and the 8th respondent are traced out at the earliest.