V MUTHUKUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner is son of one Velayutham. He is a resident of mazhavarayanpatti, Vamban Post, Alangudi Taluk, Pudukkottai District. He preferred a complaint before the 1st respondent on 30. 09. 2007 stating that he was previously working as a coolie in a Coffee Estate in Kudagu District, karnataka State, that he worked there for the past three years and that thereafter came back to his native place and residing there. He has further stated in the complaint that on 25. 05. 2007 at about 6. 00 p. m. respondents 3 to 6 came to Keezhathur where his father was living and represented him that his son (the petitioner) was now in the estate in Karnataka State and asked him to come over there for work, convinced him and took him to Karnataka State, that when he came to the above said Keezhathur village he learnt that his father was taken away by respondents 3 to 6, that he smelt rat they kept his father as a bonded labourer, that he also came to know that his father is no more and that the police may take steps to trace the whereabouts of his father.

(2.) LEARNED counsel for the petitioner would submit that the petitioner is a very poor man and the action on the part of respondents 3 to 6 has put him in a very pathetic condition and therefore the Court may come to his rescue to trace his father.

(3.) IT appears that only for the purpose of employment, the father of the petitioner had gone to Karnataka State. There might be some request on the part of respondents 3 to 6. But, it could not be understood that the father of the petitioner was kidnapped or was employed in the Estate as a bonded labourer.