R MUTHUGUNA Vs. STATE

JUDGEMENT

(1.) THIS is a petition for issuance of a writ of habeas corpus filed by one Muthuguna seeking production of her daughter Ranjitha alleging that she is aged 17 years that she was found missing from 30.10.2008 that she lodged a complaint before the first respondent on 3.11.2008 but, no action has been taken yet, and under the circumstances, she has brought forth this petition.

(2.) WHEN the matter was taken up in the last hearing, notice was taken by the Additional Public Prosecutor for the respondent No.1.