S,NAVANEETHAKRISHNAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This petition has been filed by the petitioner, who is the father, to produce his daughter, namely, Namitha, aged 19 years, who went missing from 22/12/2017. Since her whereabouts are not known, the petitioner preferred a complaint to the respondents police and the same has been registered in Crime No.649 of 2017. However, since no effective steps were taken, the petitioner is before this Court.

(2.) The respondents police have produced the detenue, namely, Namitha along with her father, before this Court.

(3.) On enquiry, it is stated by the detenu that becaue of the poor performance in the examination and apprehending scolding at the hands of the father, the victim left away from the house and the father has assured that he will adjust with the education performance of her daughter.