VIOLET Vs. SUPERINTENDENT OF POLICE, VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) The petitioner is the mother of the detenu, viz., Angel, aged about 18 years (date of birth is 16.03.2000) and alleging her illegal custody and detention under the hands of the fourth respondent, she came forward to file this Habeas Corpus Petition.

(2.) The learned Counsel appearing for the petitioner would submit that the detenu was studying Diploma in nursing and she went out in the morning hours on 11.04.2019, but she did not return and despite efforts have been made to trace her, she could not appear and therefore, lodged a complaint, based on which, a case in Cr. No. 276 of 2019 was registered by the second respondent for "woman missing" and apprehending the safety, whereabouts and well being of her daughter, the petitioner is constrained to approach this Court by filing this Habeas Corpus Petition.

(3.) Per contra, Mr. K. Dinesh Babu, learned Additional Public Prosecutor, appearing for the State, on instructions, would submit that the wife of the fourth respondent viz., one Mareeswari has also lodged a complaint for missing of her husband, on the file of the second respondent and a case in Cr. No. 158 of 2019 was also registered by the second respondent on 12.04.2019, for "man missing" and in respect of the complaint given by the petitioner, the very same police has registered a crime No. 276 of 2019 for "woman missing" and the investigation is under progress in respect of both complaints.