MAHALAKSHMI Vs. DISTRICT COLLECTOR, VIRUDHUNAGAR

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The writ petitioner is the defacto complainant in Crime No.663 of 2020 registered on the file of the Rajapalayam South police station. The petitioner brought to the notice of the fourth respondent vide complaint dated 02.11.2020 that her niece Minor J was missing from the previous day. Steps were taken by the investigation officer to secure the minor. At this stage on 27.11.2020, the writ petitioner appeared before the fourth respondent along with the kidnapped minor. It was revealed that J was on friendly terms with one Muthukumar. Muthukumar came to be arrested in some case. Without being aware of the same, J called on his mobile phone. His friend Sundar @ Sundareswaran attended the call. He enticed J and kidnapped her. Sundar had physical intimacy with J several times from 02.11.2020 to 24.11.2020. After coming to know of her whereabouts, the petitioner brought her back and produced her before the police.

(3.) J's father Kaliyappan had died in the year 2012 and her mother is mentally unstable. J was with her aunt and uncle but she was not willing to go with them. Therefore, she was admitted to a social welfare home. Since J had become pregnant, the petitioner wants this Court to direct the official respondents to terminate her pregnancy.