S DEIVANAYAGAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) INVOKING writ jurisdiction of this Court, one Mr.S.Deivanayagam sought for a writ of habeas corpus, directing respondents 1 and 2 to produce the detenue D. Renuka, aged 17 years before this Court, who has been illegally detained by the third respondent and set her at liberty.

(2.) AFFIDAVIT filed in support of the habeas corpus petition is perused. This Court heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for respondents 1 and 2.

(3.) THEREAFTER, he made all his attempts to kidnap her. From 14.2.2010, she was found missing and the petitioner also gave a complaint to the second respondent-police, but no steps have been taken. He apprehends that the detenue is in the illegal detention of the third respondent. Under the circumstances, it has become necessary to file this habeas corpus petition.