TAKUR BALAJI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present petition is filed for issuance of Writ of Habeas Corpus for production of the petitioner's son, Takur Kiran Singh, age 27 years, resident of H.No.24-245/5-7, Ashok Road, Pochamma Temple, Vasudev Colony, Mancherial Town, Mancherial District.

(2.) It is alleged in the affidavit that Takur Kiran Singh, age 27, is working in Sri Lakshminarayana Jewellery Shop, Mancherial. Two months ago, petitioner's son and his wife were quarrelling with each other, thereby the wife of Takur Kiran Singh left the house and petitioner's son never returned home. Petitioner has enquired with the owner of the shop about his son, then he came to know that his son went to Chennai to give cash. On 18/10/2024, when the petitioner was in the hospital due to ill health, the owner of the shop has called him and informed that his son (Takur Kiran Singh) is not lifting his mobile and thereby the petitioner gave a report before respondent No.4 as man-missing. FIR is registered on 19/10/2024. Respondent No.4, (SHO, Mancherial Town Police Station, Ramagundam), did not conduct investigation in the crime and they have not taken any steps to crack down petitioner's son. It is clear that his son was sent by the owner of the shop with 40 lakhs and anticipating that his son was kidnapped by other persons, not detained by his wife's family.

(3.) Learned Special Government Pleader has filed written instructions and submits that on 19/10/2024 at about 12:30 hours petitioner came to Mancherial Town Police Station, Ramagundam and lodged a petition stating that his son (Takur Kiran Singh, age 27 years) has been working in Sri Laxminarayana Jewellery shop Mancherial. For the past 70 days, his son used to quarrel with his wife Smt. Takur Setendriya Rani, on that his daughter-in-law went to her parents house, since then his son was mentally depressed and he neither went to the shop nor visited the house. On 17/10/2024, Jewellery shop owner's son informed that petitioner's son was sent to Chennai on duty. Basing on the report of the petitioner, SI of police registered a case in Crime No. 675/2024 as man-missing on 19/10/2024. SI of police has examined witnesses and has also prepared a lookout notice, sent to the Office of Commissioner of Police, Ramagundam, along with radio message through TSPMS. SI of police deputed men on id duty in order to trace out the missing person and also prepared a requisition and forward the same to the Commissioner of Police with a request to furnish the call details.