ASSAN M T Vs. SECRETARY

JUDGEMENT

(1.) THIS is a petition of Habeas Corpus alleging that police has illegally taken custody of petitioner's younger son Rafeeq. A statement was filed on behalf of the respondents that he was not arrested by the police and no case has been registered against the alleged detenue. In the above circumstances, if the petitioner file a complaint before the police, case should be registered for man missing. Police shall conduct proper investigation. With the above observations this writ petition is disposed of.