KANNIAH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) INVOKING the Writ Jurisdiction of this court, oneKanniahhas brought forth this petition for the production of his wife and son, viz., Thangarani aged about 32 years and Muthusubramani aged 8 years, who are 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.) AFTER hearing the learned counsel on either side, this court is of the considered opinion that once the complaint was originally given and the detenue was traced and produced before the court on 01.12.2009 and both the petitioner and the detenue joined together and the earlier petition in HCP.No.1949/2009 was disposed of, nothing would survive in the present petition.