JOTHILAKSHMI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Invoking the writ jurisdiction of this Court, one Mrs.Jothilakshmi has brought forth this petition for a writ of habeas corpus.

(2.) The case of the petitioner in short is that her husband is working in P.W.D. on temporary basis; that her daughter Kayalvizhi, the alleged detenue, was doing XII Standard in a private tutorial college at Chinnamanoor; that she left for the college in the morning hours of 24.12.2009, but did not come back; that on enquiry, the petitioner came to know that she was actually kidnapped by one Sakthivelu; that actually a complaint was given to the first respondent police; that a case was also registered under Sec.366-A of IPC; but no steps have been taken to trace her, and under the circumstances, she was compelled to file this petition before this Court.

(3.) On the earlier occasion, the Court issued a direction to the Superintendent of Police concerned to monitor the investigation. But nothing was forthcoming. Under the circumstances, the Court required the Inspector General of Police (South) to file a report as to the stage of the investigation and also the action taken in that regard.