B KANTHAMMAL Vs. SECRETARY TO GOVERNMENT HOME DEPARTMENT

JUDGEMENT

(1.) SEEKING a Writ of Habeas Corpus, the petitioner, Mrs.B.Kanthammal, aged 75 years who is the mother of the detenu, John Lawrence Lessly, aged 51 years, has brought forth this application.

(2.) THE learned counsel for the petitioner would submit that the son of the petitioner, aged 51 years who was employed in Perambur Loco, left to work on 8.3.2009 and did not return home. She gave a complaint to the respondent Police but no steps have been taken Under such circumstances, the present Habeas Corpus Petition has been brought forth.

(3.) ACCORDINGLY, the third respondent is directed to take effective steps to secure the detenu, John Lawrence Lessly within a period of three months from today and produce him before the Court. If he is not secured within a period of three months, there is no impediment for the petitioner to approach the Court again.