PUSHPARANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/Pushparani, residing at No.3/160, Perumal Koil Street, Nerdundram, Chennai has filed the Writ of Habeas Corpus Petition, directing the respondent namely, the Inspector of Police, Koyambedu Police Station, Chennai to produce the body of her daughter B.Vidya 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 respondent.

(3.) In the affidavit filed along with the petition, the petitioner/Pushparani has contended that her daughter B.Vidya, aged 21 years married one Victor as per Hindu rites and customs on 24.11.2017 and she went missing from her matrimonial home on 08.03.2018. According to her, a complaint in this regard was lodged with the Inspector of Police, Koyambedu Police Station.