K SUNDARAMURTHY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner by name Sundaramurthy has filed the above petition for direction to respondents-1 to 3 to produce her minor daughter by name sivagangai, set her at liberty and restore her to his custody.

(2.) IN the affidavit filed in support of the above petition, the petitioner has stated that the third respondent herein, viz. , Murugan, son of saminathan of the same village, kidnapped his daughter Sivagangai on 29. 10. 2005 and kept her in his illegal custody at an unknown place. He gave a complaint to the Sub Inspector of Police, Sathur Dam Police Station, in Crime no. 462 of 2005 and the same is pending. In such circumstances, having left with no other efficacious remedy, he has filed the present petition, invoking the jurisdiction under Article 226 of the Constitution of India.

(3.) PURSUANT to the direction of this Court, the third respondent as well as the detenue Sivagangai appeared before this Court.