GEETHA Vs. SUPERINTENDENT OF POLICE TIRUPATHUR

JUDGEMENT

(1.) This order will now dispose of captioned 'Habeas Corpus Petition' (hereinafter 'HCP' for the sake of convenience and clarity).

(2.) The crux and gravamen of the captioned HCP is petitioner's daughter XXX (We are masking the name of the petitioner's daughter and we shall be referring to her as 'absentee' for the sake of convenience and clarity and for obvious reasons) is missing from 7/3/2023.

(3.) Mr.D.Thirumoorthy, learned counsel for petitioner who is before us submits that a complaint was lodged with the jurisdictional police (third respondent) and that led to registration of 'First Information Report' (FIR) being FIR No.62 dtd. 14/3/2023 for an alleged offence under Sec. 363 of 'The Indian Penal Code (45 of 1860)' [hereinafter 'IPC' for the sake of convenience and clarity]. Learned counsel also submits that it may well be possible that the absentee is in illegal custody of the fourth respondent.