P AMARAVATHI Vs. STATE

JUDGEMENT

(1.) Invoking the writ jurisdiction of this Court, one Amaravathi has brought forth this petition seeking a writ of habeas corpus alleging that her daughter Soundammal Sofia aged 17, who completed +1 at Sri Kalaivani Vidhyalaya Matric Higher Secondary School at Karaikudi, was found missing from 23.5.2010; that she came to know her daughter has actually been taken away by the third respondent with the assistance of his friends; that immediately she preferred a complaint to the second respondent police the very day; that since no steps were taken, she lodged a complaint through registered post to the respondents 1 and 2 again on 2.6.2010, but of no avail, and hence she has filed this petition before this Court.

(2.) When the matter was taken up for enquiry this day, it was represented by the learned Additional Public Prosecutor that the alleged detenue is secured and she is to be produced before the Court. Accordingly, she is also produced.

(3.) According to the learned Additional Public Prosecutor on instructions by the second respondent police, originally a complaint was given on 23.5.2010, and it was treated as petition enquiry, and she was actually secured and handed over to the mother, the petitioner herein; but again she was found missing, and thereafter, a complaint was given, and a case came to be registered in Crime No.8 of 2010 under Sec.366-A of IPC, and now it is also pending investigation. The alleged detenue along with the third respondent surrendered before the Judicial Magistrate this morning. Accordingly, she is also produced before the Court.