S ESAKKI Vs. STATE AND ORS

JUDGEMENT

(1.) The father of the detenue has come before this Court praying for a direction to the respondents 1 and 2 to produce the body of the petitioner's daughter by name E.Indirani, aged about 22 years and set her at liberty.

(2.) According to the petitioner, his daughter E.Indirani was given in marriage to one S.Avudaiappan hailing from Mudukku Theru, Cheranmahadevi. After their marriage, they have been living together joyfully to the appreciation of every one. During the year 2012, the detenue wanted to go for an employment and the petitioner's family have agreed for the same, as a result of which, she had been put into a service at a post, namely, "Transaction Assistant" in H.D.F.C. Bank at Vannarpettai, Tirunelveli, where the third respondent was in employment as Micro Finance Manager. His daughter is a day scholar, as far as her job is concerned and she had the habit of going office by bus and returning home after business hours. At that point of time, one fine morning, the detenue has informed to her husband stating that as and when she goes to bank, very often the third respondent used to tease her by way of sending some message over a mobile phone and further stated that in view of the third respondent's such behaviour, virtually she was put under sexual harassment. After that, the husband of the detenue checked the mobile phone of the detenue occasionally and he came to know that there had been lot of unwarranted messages sent by the third respondent.

(3.) While so, on 13.06.2013, the detenue who had gone to bank, did not return back even after sunset. Immediately, the petitioner and others had gone to bank and searched her whereabouts. Since they could not yield any information about the detenue, finally, they had gone to the bank and asked the third respondent about her vicinity. The third respondent started shouting on them and gave only evading replies. All those have given a room that he is the only person, who put the detenue under his hands. Having no other remedy, the husband of the detenue has gone to the second respondent police station and gave a complaint. A case has been registered in Crime No.192 of 2013 under Section 363 IPC.