S KAIRUNNISA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) INVOKING writ jurisdiction of this Court, one Kairunnisa has brought forth this habeas corpus petition stating that her daughter by name S. Parveen, aged about 17 years, was found missing from 19.1.2010. She did not come from the Company on 19.1.2010, where she was working. A complaint was given to the respondent-police, specifically stating that she was being kidnapped by one Gopi. Though a case was registered by the respondent-police, she has not yet been traced.

(2.) WHEN the matter was taken up for enquiry on 4.3.2010, it was represented by the learned counsel appearing for the State that a case in Crime No.132 of 2010 was registered for "Girl Missing" under Section 366 A of the Indian Penal Code and investigation is on.