KARUPPUSAMY Vs. STATE

JUDGEMENT

(1.) The relief sought for in this Habeas Corpus Petition is to direct the respondent to produce the petitioner's son Thiru.K.Prabakaran, son of Karuppusamy, aged about 25 years either in person or body and set him at liberty.

(2.) The petitioner states that his youngest son discontinued his studies while studying 9th Standard in the the school during the year 2006. The youngest son was not willing to pursue his studies and left the school. Thereafter, he was employed as a labourer on daily wage basis at Bharathi Co-Operative Mills, Ettayapuram from the year 2007. The youngest son was employed in building construction work and also as a labourer. The petitioner realising the position of his youngest son, employed him as a delivery boy in Sakthi Stores Super Market situated at Anna Nagar, Chennai in March 2017. The son of the petitioner was continuing in service, till 10.05.2017. He received a call letter to attend an interview for the post of Animal Husbandry Assistant on 11.05.2017. The petitioner requested the owner of the supermarket to grant him permission to attend the interview. The owner of the supermarket also ensured that a sum of Rs.10,000/- will be paid to his son by way of cash. Thereafter, on 10.05.2017 onwards, the son of the petitioner was found missing. The petitioner states that he had a suspicion in respect of the conduct of the shop owner. Under these circumstances, the petitioner lodged a complaint before the respondent/Police.

(3.) The learned Government Advocate filed a status report filed by Mr.K.Settu, Inspector of Police (L & O), F-2, Egmore Police Station, Chennai, setting out the facts and circumstances lead to the filing of the complaint before the respondent/police and the respondent/police continued the investigation. On 16.05.2017, the Inspector of Police went to the residence of the petitioner/de facto complainant and collected the details and photos of the missing man K.Prabakaran and prepared pamphlets along with the detenu's photo and the same were sent to State Crime Records Bureau (SCRB) for sending the same to all over the Tamil Nadu Police Stations through network. The respondent police have examined the following witnesses: