T.CONSANTIN Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The father of the alleged missing person Arockiya Yasini is the petitioner in this Habeas Corpus Petition. The petitioner has alleged that the third respondent, in whose concern, his daughter was employed, could have induced her to go with him and that his daughter probably might be in the illegal custody of the third respondent.

(2.) The daughter of the petitioner is, admittedly, a post -graduate and she has acquired M.B.A., qualification.

(3.) From the averments made in the supporting affidavit and also in the complaint lodged with the police, it seems, the daughter of the petitioner was persuaded by her parents not to continue her employment in the third respondent's concern and they also refused to send her to go for taking up the employment in the said concern even after repeated attempts were made by the third respondent to make the daughter of the petitioner to come and join duty. Under the said circumstances alone, the daughter of the petitioner viz., Arockiya Yasini, aged about 25 years, seems to have left the parental home and the same was the cause of lodging of the complaint and the consequential filing of the present Habeas Corpus Petition.