MAHESWARI Vs. STATE

JUDGEMENT

(1.) MAHESWARI, the alleged victim concerned, in Crime No.186 of 1991 on Kanchipuram Taluk Police Station has filed this petition under Sec.482, Criminal Procedure Code, praying to call for the order passed on 26.2.1991 by the learned Judicial Magistrate No.II, Kancheepuram, directing the petitioner to be detained in the Reception Home at Mylapore, Madras.

(2.) KRISHNAN, the father of the petitioner Maheswari, gave the complaint on 23.2.1991 at 10.00 A.M. to the Sub-Inspector, Kancheepuram Taluk Police Station, and has also produced his daughter Maheswari and Gunaseelan, son of Anthony. The allegations in the statement are briefly as follows: As per school certificate, the date of birth of Maheswari was 7.5.1975. She was studying in X Standard. She was missing from 22.1.1991. Gunaseelan was kidnapped by giving false promises. He searched in various places but could not trace her. Then he learnt that Maheswari and Gunaseelan were at Arappakkan Village, Arakkonam Taluk. He went there along with his brother's son-in-law Murugan on 23.2.1991. They were there He had taken them and is producing them in the police station.

(3.) IN view of the above, the order of the Judicial Magistrate No.II, Kancheepuram, dated 26.21991, directing that the petitioner is to be detained in the Reception Home at Mylapore is wrong and the same is liable to be set aside and accordingly set aside. The petition is ordered accordingly.