DASARI LAKSHMI Vs. SUPRITENDENT OF POLICE

JUDGEMENT

(1.) The petition is filed by mother of an alleged detenue in the nature of Habeas Corpus.

(2.) It is stated that the alleged detenue was married to respondent No.4 on 24-5-2002. After marriage the alleged detenue was harassed and ill-treated by her mother-in- law and other unofficial respondents. Respondents No.4 informed her on phone on 27-10-2004 that the alleged detenue was not well and he had taken her to the hospital at 9 a.m. She did not return home. Then the petitioner and her husband went to Gunturto the house of respondent No.4 and made enquiries about the detenue. There was no proper response from respondent No.4 and other family members. Therefore, they went to Police Station and gave a report. The Police registered a case of missing Woman, but did not register the case under dowry harassment. They came to know that respondent Nos.4 to 6 caused disappearance of her daughter. They were being called to Police Station and let off Respondent Nos.4 to 6 were hobnobing with respondent No.3 Police Station. The petitioner also complained that she suspects that the Police had knowledge as to what had happened to the detenue, but they are not doing anything in the matter. The Police are proclaiming that they know the whereabouts of the detenue. The petitioner also gave a report to respondent No.3 on 21 -3-2005 and this report was sent by registered post with acknowledgment due. Copies were sent through registered post to District Collector In spite of knowledge, the inaction of respondent No.3 to trace the daughter of the petitioner was illegal, therefore, they sought a direction from this Court to respondent No.3 to produce the petitioner's daughter.

(3.) We passed serveral orders on this writ petition from 28-4-2005 till 24-10-2005. On 24-10-2005, case was heard and judgment was reserved. The judgment was not delivered purposely till now hoping that the Police would find the alleged detenue and produce her in the Court. On every day when the case was listed, the Police informed the Court that they were doing all that was possible, but were not to find out the detenue.