MARIAMMAL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed by mother, seeking direction to the respondents 1 and 2 herein to produce her daughter/detenu, namely, M. Tamilselvi, D/o. Mariappan, aged about 19 years before this Court and set her at liberty.

(2.) According to the petitioner, her daughter, while pursuing her B.Com course at A.K.D. Dharma Raja Women's College at Rajapalayam, developed a friendship with the third respondent, who was working as Assistant Karate Teacher, alledgedly a transgender and was teaching Karate to the detenu and subsequently, her daughter discontinued her studies and the third respondent was also dismissed from service by the College management. While so, from 26.09.2017 onwards, she was found missing and later, a phone call was received by the petitioner from her daughter stating that she is residing with the third respondent. Hence, a complaint was preferred before the 2nd respondent police and since there was no effective steps taken by the respondent police, she is before this Court.

(3.) When the matter was taken up for hearing on 05.01.2018, a status report along a C.D. has been filed by the 2nd respondent, in which it has been stated that the detenu has given a statement through letter to the effect that she had gone to Manipur along with the third respondent and clearly expressed her willingness to stay with the third respondent only. Since there was no clarity in the C.D., on 10.01.2018, this Court directed the respondent police to issue summons to the detenu and the third respondent for their appearance.