(1.) <DJG>M.CHOCKALINGAM, J.</DJG> Invoking the writ jurisdiction of this Court, one Mr.Dayalan has brought forth this petition seeking a writ of habeas corpus for the production of his daughter aged 18.
(2.) The averments made in the affidavit in support of the petition, are looked into. The Court heard the learned Counsel for the petitioner.
(3.) The gist of the case of the petitioner is that his daughter was actually missing from 25.9.2010 onwards; that a complaint was given to the first respondent, and a case was actually registered for girl missing; but, she has not yet been secured, and under the circumstances, this petition is filed.