M K MANICKAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner one Mr.M.K.Manickam seeks a writ of habeus Corpus for the production of his daughter M.Vidya.

(2.) THE case of the petitioner is that the second daughter of the petitioner by name M.Vidya was doing her B.C.A. (I year) in Sri Sakthi Kailash Women Arts and Science College. On 22.09.2009, as usual she went to the College, but she did not return home. After making a thorough enquiry, he went to the respondent police and gave a complaint. A case was registered on his complaint in Crime No.204 of 2009 for women missing. Though a case was registered on 02.11.2009, she has not yet been secured. Under such circumstances, this petition is filed.

(3.) WHEN enquired, the girl would submit that she was born on 24.10.1990 and due to family quarrel she left the house on her own accord. According to her, now she is staying with one Navaneethakrishnan, who is working in a company at Thirupur and they have decided to marry each other. She further submitted that she is not willing to go with her father.