S GEETHA KUMARI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) SEEKING Writ of Habeas Corpus, for production of her son S.Saravana Prasad, the petitioner Geetha Kumari has brought forth this application.

(2.) THE Court heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents and for the State. THE Court also looked into the affidavit filed in support of the petition and the materials available on record.

(3.) THE learned counsel for the first respondent/State would submit that in instant case, the said Saravana Prasad was actually found naked in a public road and he was taken by the Police to the Police Station where he executed a letter stating that he would go to his native place. Now, the petitioner has come forward as if her son was missing therefrom.