SAINABA Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioner seeking direction to the respondents in respect of Ext.P1 complaint filed by the petitioner under Article 226 of Constitution of India.

(2.) IT is alleged in the petition that the petitioner is a senior citizen having eight children. One of the son by name Junaid was missing for the last several years. In 1998, he left the family in search of job. Thereafter, he was not seen and his whereabouts were not known as well. Several persons informed the petitioner that they saw her son at different places. Recently, one Niyas informed the petitioner that he is in Thodupuzha. So she filed Ext.P1 complaint before the third respondent for tracing out her son but they have not taken any steps on the petition so far. So the petitioner had no other remedy to approach this Court seeking the following relief:

(3.) WHEN the application came up for hearing today, the counsel for the petitioner submitted that now they have registered the crime and so a direction may be given to the Investigating Officer to expedite investigation to trace out her missing son. The learned Government Pleader submitted that they are taking all steps to trace out the missing son of the petitioner.