G SUDHA BHARATHI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner in HCP(MD) No.45 of 2018, who is the mother of the detenu, has filed this petition, seeking direction to the respondents to produce her son / detenu by name G.Kanieswaran, aged about 18 years, before this Court and set him at liberty.

(2.) In HCP(MD) No.53 of 2018, the petitioner, who is also the mother of the detenu, has filed this petition, seeking direction to the respondents to produce her daughter / detenu by name Minor R.Bhuvanasri, D/o.Ramesh, aged about 17 years, before this Court and set her at liberty.

(3.) Since both the matters are interconnected, they are taken up together for hearing and disposal. According to the petitioner in HCP(MD) No.45 of 2018, her elder son Kanieswaran is pursuing II year Diploma in Civil Engineering in Theni Distirct and was found missing on 17.12.2017. Suspecting that the respondents 3 to 5 would have kidnapped him and been keeping him under illegal custody, she preferred a complaint with the 2nd respondent for production of her son and since no effective steps were taken by the Police, she is before this Court, seeking for the above direction.