K VENKATESAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, one Mr.K.Venkatesan has brought forth this petition for the production of his minor daughter Suriya aged 17.

(2.) THE affidavit in support of the petition is perused. THE Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor for the first respondent.