MANJULA W/O. ASHOK Vs. STATE

JUDGEMENT

(1.) Petitioner, who is the mother of the detenue Swetha, female, aged 18 years, D/o.Manjula, has filed the present petition seeking a direction to respondents to produce her daughter before this Court and set her at liberty.

(2.) Heard learned counsel for petitioner and learned Additional Public Prosecutor.

(3.) Learned counsel for petitioner submits that the detenue was studying I year B.Com at SRM College, Ramapuram, Chennai and used to go to College with her brother. While so, on 24.10.2019, she went missing. After searching the detenue with the relatives and friends, petitioner has filed a complaint before the second respondent on 26.10.2019.