GOVINDAN Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioner, by name Govindan, has filed this petition seeking direction to respondents 1 to 3 to produce his brother Pugazandi, who is illegally detained by respondents 4 to 7, before this Court and set him at liberty.

(2.) The petitioner has also filed Miscellaneous Petition No. 1 of 2006 seeking direction to the third respondent, the Inspector General of Police, Pondicherry, to direct the Police Station under his control to issue receipts for all complaints received by the Station House Officers of all Police Stations in his limit.

(3.) Heard the learned Counsel for the petitioner, the learned Public Prosecutor, Pondicherry and the learned Counsel appearing for the sixth respondent.