P SUBRAMANIYAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is an application for issuance of writ of Habeas Corpus petition to produce the daughter of the petitioner aged about 21 years.

(2.) THE case of the petitioner is that the detenue was kidnapped by the third respondent and a case was registered in Crime No.149 of 2008 for the alleged offence under Section 363 IPC. He has also been arrested and produced before the concerned Court and subsequently he was also released on bail.

(3.) LEARNED counsel for the third respondent would submit that a counter affidavit has been filed by the third respondent and the case registered against the third respondent is still pending.