P KALAISELVI Vs. STATE

JUDGEMENT

(1.) Invoking the writ jurisdiction of this Court, one Kalaiselvi has brought forth this petition alleging that her daughter Pushpa aged 20, was doing her III Year B.Tech course in Sathya Bama University; that when she went to the College on 23.9.2010, she did not return; that she has suspected the second respondent, and hence she gave a complaint to the first respondent police; that a case was registered for girl missing, but she has not yet been secured, and hence this petition is filed.

(2.) The Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor for the State.

(3.) From the averments made, it would be quite clear that a case has actually been registered in Crime No.903 of 2010 for girl missing, and the investigation is on. In such circumstances, this Court is of the considered opinion that the petition need not be kept pending. But, at the same time, it would suffice to issue a direction to the first respondent police to investigate the case properly and effectively and secure and produce her before the jurisdictional Magistrate. Accordingly, a direction is issued, and this petition is disposed of.