P N NARASIMHULU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition is filed seeking a direction in the nature of Habeas Corpus declaring the action of the respondent police in not tracing the son of the petitioner viz., P.N. Manjunath, aged about 19 years, studying 1st year Civil Engineering Course, JNTU Anantapur as illegal and arbitrary and consequently direct the respondents to trace out his son and produce him before the Court and set him free. The case of the petitioner is that on 11.04.2013, himself and his wife Jayamma went to the college campus to see their son, but they found that their son was not present and immediately they approached his teacher--Badshah through phone, who informed that their son had not attended the classes; that thereafter, they went to their son's room where the owner of the room by name Venkatamma informed them that their son was not coming to the room for a long time; that on 19.04.2013, their son had informed him through phone that he was in trouble and his room mates viz., Govardhan and Madhu have kidnapped him and torturing him by saying that he belongs to lower caste and getting higher marks in all subjects and further they would not release him till the completion of 2nd year course and hence, the petitioner made a complaint before the 2nd respondent.

(2.) Heard both sides.

(3.) In pursuance of the direction given by this Court, the alleged detenu P.N. Manjunath is produced before this Court to-day by the Station House Officer, I Town Police Station, Anantapur and his statement is recorded. He stated that he was not wrongfully or illegally detained by any person.