A VIJAY Vs. STATE

JUDGEMENT

(1.) Invoking writ jurisdiction of this Court, one Mr. A. Vijay has brought forth this habeas corpus petition, alleging that his son V.Vasantharaj, aged 29 years was found missing from 31.7.2010. Though he gave a complaint to the respondent-police, Guduvanchery, no case has been registered, but only C.S.R. No.527 of 2010 has been given and his son has not yet been secured. Hence, he has brought forth this petition.

(2.) In answer to the above, it is represented by the learned counsel appearing for the State that it is true, a complaint was given by the petitioner to the respondent-police and the same is in C.S.R. stage as stated by the petitioner. However, the girl, who was also working along with the detenu, was also missing. Hence, a complaint was given to the Inspector of police and C.S.R. No.168 of 2010 is given and the investigation is pending.

(3.) After hearing both sides, this Court is of the considered opinion that instead of keeping this petition pending, it would be suffice to issue a direction to the first respondent to register a case on the complaint of the petitioner and proceed with the investigation and secure the detenu and produce him before the concerned Court. With this direction, the habeas corpus petition is disposed of.