S. UMA Vs. SUPERINTENDENT OF POLICE CUDDALORE

JUDGEMENT

(1.) Captioned 'Habeas Corpus Petition' (hereinafter 'HCP' for the sake of convenience and clarity) has been filed saying that the petitioner's daughter 'XXX' (We are masking the name of the petitioner's daughter and she shall be referred to as 'absentee' for the sake of brevity, convenience and clarity) is missing from 6/3/2023.

(2.) Mr.N.Suriyamuthu, learned counsel on record for the petitioner submits that the petitioner has lodged a complaint with the jurisdictional police (second respondent) on 7/3/2023 and the same has been taken on file vide Crime No.89 of 2023.

(3.) We find that there is no averment in the support affidavit about any illegal detention. We also notice that no private individual or private entity has been arrayed as co-respondent.