S DAMODARAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) SEEKING a Writ of Habeas Corpus, the petitioner, namely, Damodaran, has brought forth this application for production of his son Srikanth, aged about 15 years.

(2.) THE affidavit filed in support of the petition is perused. THE Court heard the learned counsel for the petitioner. THE case of the petitioner is that his son Srikanth, aged about 15 years, is studying X standard in a school at Madipakkam, Chennai that on 19.10.2009 when he went to the school, he did not return home that all the efforts taken by the petitioner to trace his son ended in vain that thereafter, he gave a complaint to the 2nd respondent police on 19.10.2009 and the same was registered in Crime No,867 of 2009 for 'boy missing' that in spite of that, he was not able to trace out the whereabouts of his son and that he has filed this petition.