SASIKALA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS petition is filed by the petitioner seeking a writ of Habeas Corpus alleging that her husband Ravi and her sister's husband Raja were taken by the respondent police on 1.3.2010 and neither a case was registered nor they were sent out and their whereabouts are not known. Hence, the petitioner is compelled to file this Habeas Corpus Petition.

(2.) THE status report was filed by the State.