AMSAVENI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) INVOKING the Writ Jurisdiction of this court, one Amsaveni has brought forth this petition for the production of her son, viz., A.G.Ramsundaram, aged about 31 years, who is said to be missing.

(2.) THIS court heard the learned counsel for the petitioner and also the respondents. Affidavit filed in support of the petition is perused.

(3.) AS could be seen from the submissions made by the learned Additional Public Prosecutor, there was a sale transaction of the Banian Unit which belong to the wife of the detenue and the consideration of Rs.10 lakhs has also been received. The above facts casts a doubt in the minds of the court as to whether it was a drama enacted by the petitioner, the mother of the detenue and also the wife who gave the complaint to the respondent police for man missing in Cr.No,3114/2009 for the offence u/s.364[A] IPC on 17.12.2009. It is also seen that the investigation is going on. Under such circumstances, this court is of the considered opinion that the petition need not be kept pending and it would be suffice to issue direction to the 2nd respondent to investigate the matter.