SAGURU BANU Vs. STATE

JUDGEMENT

(1.) INVOKING the Writ jurisdiction of this Court, the petitioner, namely, Saguru Banu, has filed this petition for issuance of a Writ of Habeas Corpus for production of her son, namely, Nazir, aged about 37 years.

(2.) THE affidavit filed in support of the petition is perused. The Court heard the learned counsel for the petitioner. The gist of the case of the petitioner is that her son, namely, Nazir, an auto driver by profession, was found missing from 28. 11. 2008; that a complaint was given by her daughter-in-law on 02. 12. 2008 before the Maduravoyal Police station, the 2nd respondent; that a case was registered in Crime No. 772 of 2008 on 02. 12. 2008 as 'man missing'; but the respondents have not taken any steps to trace out her son and that the investigation is pending.

(3.) NOW, the learned Additional Public Prosecutor would submit that a case was registered and on investigation, steps are being taken to secure the son of the petitioner.