ESAKIYMMAL Vs. STATE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, the petitioner Esakiyammal has brought forth this application for issuance of Habeas Corpus alleging that her daughter by name, Santhiya aged 19 years was found missing from 27.10.2009. After making a search, she made a complaint on 29.10.2009. Though the complaint was given, the respondent Police have not taken any steps to trace the detenu. The petitioner is having suspicion against the second and third respondents. Under such circumstances, she has filed this application.

(2.) THE Court heard the learned Additional Public Prosecutor who took notice on behalf of the first respondent.

(3.) AFTER hearing the counsel on either side, it is seen that a case has been registered for 'girl missing' and investigation is pending. The Court is of the opinion that it is not fit to keep the petition pending and it would be suffice to issue a direction to the respondent police. Accordingly, the respondent police is directed to investigate the matter and secure the detenu within a period of two months herefrom. If the detenu is not secured within two months, the petitioner is at liberty to come with an application before this Court for necessary relief.