M GANESAN Vs. STATE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, one Ganesan aged 55, has brought forth this petition alleging that his daughter aged 22, was found missing from 28.8.2009 that a complaint was given on 29.8.2009, the next day, but no steps have been taken by the first respondent police and under the circumstances, this petition is filed.

(2.) ON the last occasion, the petitioner was directed to produce the proof for lodging the complaint on 29.8.2009.