A VIJAY AUGUSTINE Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court one Mr.B. Vijay Augustine has brought forth this petition for production of his minor son Tarun Vaarin, aged 5 years.

(2.) THE Court perused the affidavit filed in support of the petition and heard the learned counsel for the petitioner and the learned Additional Public Prosecutor.

(3.) AFTER hearing the submissions made and looking into the materials available, the Court is of the considered opinion that the request of the petitioner does not require any consideration by this Court.