M.ROSILY Vs. THE DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The wife of the missing person is the petitioner in the Habeas Corpus Petition. After lodging a complaint with the third respondent regarding the missing of her husband Lukas, aged about 58 years, she knocked at the doors of this Court with the Habeas Corpus Petition alleging inaction on the part of the police and expressing apprehension that the fourth respondent might have abducted and kept Lukas at an unknown place.

(2.) Today Lukas, S/o.Joseph, aged about 58 years, on his own volition, appeared in this Court along with the petitioner.

(3.) The learned Additional Public Prosecutor, on instructions from the third respondent, states that Lukas had gone to Kudagu District of Karnataka along with the fourth respondent Swamidass to work as a wood cutter and pursuant to the steps taken by the police to trace them, the fourth respondent Swamidass himself brought Lukas to Thiruvattar Police Station, pursuant to which, the petitioner was invited to the Police Station and Lukas was sent along with her.