K. NARAYANAPPA Vs. THE STATE AND ORS.

JUDGEMENT

(1.) Facts as deduced from the supporting affidavit are that 18.01.2015, around 7.00pm, about five persons were consuming liquour adjacent to his house, the petitioner asked them to leave the place, for which they threatened him. Thereafter, at 11.45 pm, when he woke up, his daughter Lakshmi was missing. A search was made. He received a telephone call from Tiruppur stating that his daughter was at Tiruppur Railway Station. Police Constable viz., Ms.Latha, belonging to Tiruppur Railway Police, gave the petitioner two mobile numbers and informed him to contact. When he called up those numbers, the reply was that no one in the name Lakshmi was detained.

(2.) According to the petitioner, there was a longstanding dispute between him, and one Muniappa, the 3rd respondent. He alleged that Devayya, father of 3rd respondent kidnapped his daughter, in the month of October 2014. She was detained at Bangalore. When the petitioner approached this Court for a direction, his daughter was produced before the learned Judicial Magistrate No.II, Hosur.

(3.) The petitioner has further alleged that Santhosh, Sub Inspector of Police, Mathigiri Police Station, Krishnagiri District, respondent No.4, has a grudge against him, for the reason that the petitioner had lodged a complaint against him for taking the petitioner's son's vehicle. He has made further allegation that Muniappa, the 3rd respondent herein, alongwith the official respondents 4 to 6 have kidnapped his daughter, and illegally detained her in some unknown place. Respondents 4 to 6 are police officials. According to him, though a complaint dated 23.01.2015 was given to the Inspector of Police, Mathigiri Police Station, Krishnagiri District, no action was taken, and hence the present Habeas Corpus Petition.