R ANNAPOORNA Vs. STATE

JUDGEMENT

(1.) THE above petition has been filed by the petitioner on his own behalf and also on behalf of his minor daughter praying for a direction to the respondents under Section 482 as follows:

(2.) THE petitioner submits that on 19.02.2007, his minor daughter R.Annapoorna aged about 16 years went out to book a cooking gas cylinder. But she did not return home on that day, but on the next day, she phoned up the petitioner's wife and informed her that she had been kidnapped by five persons and that she was in Gudiyattam. Subsequently, as there was no news from her, the petitioner came to know that one R.Sekar of Arakkonam residing at A.B.M. Chruch Street was also one of the kidnappers and so the petitioner lodged a complaint with the Arakkonam Police Station on 22.03.2007. After a telegram was sent to the Inspector of Police on 23.02.2007, the Sub Inspector of Police have filed F.I.R. in Crime No,69 of 2007 as girl missing.

(3.) MEANWHILE the said Sekar, against whom the petitioner had lodged a complaint, came to know about the complaint and consumed poison and died. His family members then ransacked the petitioner's house and the said Sekar's Mother, Kullammal even threatened to murder his family members. So out of fear, the petitioner and his family members are presently not staying in their house but are residing at the Railway Quarters, Vannarapettai whereto the petitioner has been transferred.