SURENDRAN Vs. SUB INSPECTOR OF POLICE,

JUDGEMENT

(1.) THE petitioner has come to this Court with this petition for issue of a writ of habeas corpus to search for, trace and produce his daughter Surya, a girl aged about 18 years - she having been born on 31.5.1991. The petitioner complained that his daughter was missing from 21.8.2009. It was the grievance of the petitioner that the 4th respondent Afsal was illegally detaining his daughter. A crime was registered by the police as Crime No. 503/09 of Parippally Police Station under the caption 'woman missing'. No positive action was taken and it was in these circumstances that the petitioner came to this Court with this petition.

(2.) THIS petition was filed on 25.8.2009. The same was admitted on 26.8.2009 and the case was posted to 31.8.2009.

(3.) TODAY , when the case is called, the petitioner and his wife are present. The alleged detenue Surya is also present along with them. The learned Government Pleader reports that the alleged detenue and the 4th respondent were traced at Chennai and were produced before the J.F.M.C., Paravur. The learned Magistrate had allowed the alleged detenue to go along with the petitioner. Accordingly, the alleged detenue is now residing with the petitioner and has been brought to court along with the petitioner.