K. CHINNADURAI Vs. STATE AND OTHERS

JUDGEMENT

(1.) The relief sought for in this Habeas Corpus Petition is for a direction to direct the respondents to produce the body or person of the missing person named C. Karmegaraj, aged about 56 years, who is the father of the petitioner herein before this Court and set him at liberty.

(2.) The petitioner has further stated that his father Karmegaraj, aged 58 years, his mother, his two younger brothers and his only younger sister are all residing in No.66, 3rd Lay Out, Teachers Colony, Lakshmipuram, Chennai - 99. He has also stated that his father was working as an accountant in a private concern and now retired. After his retirement, he was doing the business of registering GST to small shops situated in Chennai. He used to go out to nearby places in respect of his job. On 22.12.2017, as per the desire of his father the petitioner dropped his father near the Rajaji Nagar Market auto stand by taking him in the two wheeler to visit Tirupathi Devasthanam for Swamy Darshan and ever since, his father had not turned up till now and he is also unable to contact him over his mobile number. Hence, the petitioner preferred the complaint before Rajamangalam Police Station on 27.12.2017, by furnishing the details of features of his father and a case is also registered in Crime No.1274 of 2017 under Section "Man missing" and the same is also pending.

(3.) The petitioner also further stated that his father was a cardiac arrest patient and the petitioner also searched in number of hospitals for his father. Inspite of requisition made before the respondent authority, the petitioner could not get information nor any assistance from the respondent. Hence, with no other alternative, the petitioner has filed this petition seeking for a direction to the respondent.