T JEGATHEESAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner one Mr.Jagatheesan has brought forth this petition for a writ of habeas corpus alleging that his daughter Soundarya aged 15, was doing X Standard that she went to school on 6.2.2010, but did not come back that after making a search, he gave a complaint to the second respondent police on 22.2.2010 that a case has also been registered for girl missing, but she was not secured, and hence he was compelled to move before this Court.

(2.) ON the last occasion, the learned Additional Public Prosecutor sought for an adjournment representing that she would be secured and produced before the Court.

(3.) THE statement of the girl is recorded. It would be quite clear that she is a minor, and she is also willing to go with the father. Under the circumstances, it would be fit and proper that the custody has got to be handed over to the petitioner herein. Accordingly, it is ordered, and this habeas corpus petition is disposed of.