PANNEERSELVAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner / father of the detenue has filed this petition seeking for a direction to the respondents to produce his daughter, namely, Subbulakshmi, aged about 17 years before this Court and set her at liberty.

(2.) Heard Mr.A.Mohan, learned counsel appearing for the petitioner, Mr.M.Maharaja, learned Additional Public Prosecutor appearing for the first respondent and Mr.S.Saravanakumar, learned counsel appearing for respondents 2 and 4. Though notice was served on respondents 3 and 5 and their names are also printed in the cause list, none appeared for them and 6th respondent is not a necessary party in this case.

(3.) This Court, by an order dated 16.06.2014, has passed the following order:-