SYED IMRAN Vs. COMMISSIONER OF POLICE, VEPERY, CHENNAI

JUDGEMENT

(1.) The present habeas corpus petition has been filed seeking a direction to the 1st respondent to produce the corpus or body of the petitioner's mother viz., Gowhar Afshana, aged about 60 years before this Court and set her at liberty.

(2.) The affidavit filed in support of this habeas corpus petition states that the petitioner is living with his family members at Royapettah, Chennai. On 27.11.2012, the mother of the petitioner was found missing from his residence. With the help of the family members, the petitioner searched his mother in so many places and their entire efforts to trace out the whereabouts of his mother/detenue went in vain. Thus, the petitioner lodged a compliant before the 2nd respondent/Police on 27.11.2012 itself.

(3.) The grievance expressed by the petitioner is that the respondents/Police had not taken appropriate initiatives to trace out the whereabouts of the mother of the petitioner. Further it is contended that the 2nd respondent has not investigated the case properly, so as to find out the missing mother of the writ petitioner.