M SUBRAMANIAM Vs. STATE OF TAMIL NADU AND ORS ; DIRECTOR GENERAL OF POLICE, MYLAPORE, CHENNAI; JOINT DIRECTOR, CENTRAL BUREAU OF INVESTIGATION (CBI); SUPERINTENDENT OF POLICE, CUDDALORE

JUDGEMENT

(1.) The petitioner, a daily wage earner, whose daughter went missing along with one of her friends from 08.06.2014 and who were later rescued, after allegedly being sexually exploited, has come up with the above writ petition, seeking various reliefs such as transfer of the investigation from the local police to the Central Bureau of Investigation and the enforcement of the various provisions of the Protection of Children from Sexual Offences Act and the Rules thereunder.

(2.) Heard Ms.U.Nirmala Rani, learned counsel for the petitioner and Mr.P.H.Arvindh Pandian, learned Additional Advocate General, assisted by Mr.R.Vijayakumar, learned Additional Government Pleader, for the respondents.

(3.) The petitioner is a poor daily wage earner, residing in Thittakudi, in Cuddalore District. He has two sons and two daughters. One of his daughters by name Kalaiselvi, studying in Standard IX in Government Higher Secondary School, Thittakudi, went missing from 08.06.2014 along with her friend by name Swetha.