R USHAKUMARI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) INVOKING writ jurisdiction of this Court, one Ushakumari has brought forth this habeas corpus petition for the production of her brother R. Raju, aged about 42 years before this Court and set him at liberty.

(2.) AFFIDAVIT filed in support of the petition is perused. This Court heard the learned counsel appearing on either side.

(3.) LEARNED counsel appearing for the State submits that on the complaint given by the petitioner, a case in Crime No.6 of 2010 was registered for "Man missing" and it is under investigation.