K ROSE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) ON "Being Mentioned" by the learned counsel for the State, this matter is taken up this day. The detenue is produced before this Court. Learned counsel appearing for the petitioner is also present.

(2.) AS could be seen from the averments made in the affidavit, the daughter of the petitioner, aged 20 years, is found missing from 1.4.2010, but she has not been secured by the respondent-police. Hence, he is compelled to file the present habeas corpus petition.