AMSAVENI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed to direct the respondents to produce the petitioner 's 18 years old daughter namely 'Pon Tejaswini ', before this Court and set her at liberty.

(2.) The petitioner is the mother of the detenue. The allegation is that the 3rd respondent who is already a married man, kidnapped the detenue who is aged 18 years and detained her under illegal custody. Based on the complaint lodged by the petitioner, the 2nd respondent police registered an FIR for 'Woman Missing ' in Crime No.531 of 2025 on 29/11/2025. However, the 2nd respondent police did not take any effective steps to trace the daughter of the petitioner. Hence, this present petition has been filed.

(3.) The learned counsel for the petitioner submitted that the 3rd respondent, who is a married man, has detained the daughter of the petitioner under illegal custody. Hence, this Court may direct the respondents 1 and 2/Police, to trace out the whereabouts of the daughter of the petitioner as expeditiously as possible.