GANESAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) (Habeas corpus petition filed under Article 226 of the Constitution of India praying for a writ of habeas corpus to direct the respondents to produce the body of the petitioner's son Suresh, aged 26 years, the detenu herein, and set him at liberty.) M.CHOCKALILNGAM, J. When the matter was taken up for consideration on 17.12.2009, there was no representation for the petitioner, and hence the matter is posted this day. Even this day also, before lunch there was no representation. When it was called again after lunch, there was no representation for the petitioner. Under the circumstances, this Court has no option than to dismiss the petition for non-prosecution. Accordingly, this habeas corpus petition is dismissed for non-prosecution.