APPACHAN N.C Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ON considering this writ petition filed by the father of a girl, an unmarried girl by name Cincy N.R., complaining that the 4th respondent abducted his daughter and the Police are not taking any action, we passed the following order on 21.02.2013;

(2.) TODAY , the 3rd respondent, Sri.Jose Thomas, is present before us and he told us that the Police is not leaving any stone unturned in tracing out the detenue.

(3.) SRI .Salil Narayanan K.A., the learned counsel for the petitioner, submitted that if the Police are sincere, they should not have any difficulty for tracing out the detenue and the 4th respondent. He requested that the 1st respondent, the District Police Chief, be directed to personally take over the investigation.