MRS. PANCHAALAI Vs. SUPERINTENDENT OF POLICE, OFFICE OF THE SUPERINTENDENT OF POLICE, THIRUVALLORE DISTRICT AND OTHERS

JUDGEMENT

(1.) The relief sought for in this Habeas Corpus Petition is for a direction to produce the body of the detenu by name M.Chandru, aged about 30 years and set him at liberty.

(2.) The petitioner is the mother of the detenu and on 13.06.2017, the son of the petitioner/detenue wants to attend the funeral ceremony of his friend's father at Kattukkollai Street, Gummudipoondi. Thereafter, he has not returned back to home. Except by stating that the Son of the petitioner was under life threat of somebody by detaining him, there is no allegation of any illegal detention or there is a strong suspicion in respect of any such illegal detention by any one. Even after investigation, the respondent/Police found that there is no suspicion or otherwise, in respect of any such illegal detention of the detenu by anybody. Thus, the respondents/Police have filed a status report, stating that they have taken all routine steps to trace out the missing person and the procedures adopted are also narrated in the status report filed by Mr. R. Rajendran, Sub Inspector of Police, Gummidipoondi Police Station, Thiruvallur District.

(3.) In the absence of any such illegal detention or an established suspicion of such illegal detention, this Court is not in a position to entertain the habeas corpus petition. However, the regular case of man missing has already been registered and the respondent/Police are bound to proceed with the case in the manner known to law.