P M VEERAMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, the petitioner one Veeramuthu has filed this petition alleging that his own daughter aged 14, who was doing her SSLC in the year 2004, was found missing on 23.12.2004; that a complaint was given to the third respondent police on 30.12.2004; that a case came to be registered in Crime No.1226 of 2005; that since she has not been traced, originally a petition in HCP No.275 of 2005 was filed; that pending that petition, the Court ordered transfer of investigation to the CB CID, but of no avail, and then, the Court came to the rescue by passing another order on 11.12.2006, transferring the investigation of the case from CB CID to the CBI, who is the fourth respondent herein, and it also closed the said HCP by issuing a direction to the CBI to keep the investigation pending till the girl is secured, and till the time, the petitioner should be kept informed of the progress of the investigation once in two months. Now, the petitioner, who was actually informed about the progress, has brought forth HCP No.587 of 2008, which is the instant one, since his daughter was not secured.

(2.) THE affidavit in support of the petition is perused. THE Court heard the learned Additional Public Prosecutor for the State and also the learned Special Public Prosecutor for the CBI.