SEERANGAN Vs. STATE AND OTHER

JUDGEMENT

(1.) The petitioner/Seerangan, residing at Kuppadasan Valavu, Bodinaikkanpatty, PO, Edappadi, Salem District has filed the Writ of Habeas Corpus Petition, directing the first respondent namely, the Inspector of Police, Edappadi Police Station, Salem District to produce the body of her daughter S.Ramya aged 21 years before this Court.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) appearing on behalf of the first respondent.

(3.) In the affidavit filed along with the petition, the petitioner/Seerangan has stated that her daughter S.Ramya, aged 21 years was studying in II Year M.Sc., in JKKN College at Kumarapalayam and that the second respondent/Ravi had abducted her daughter with the help of his friends.