UKKIRAPANDIAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed by the father of one Navaneetha Kannan, aged 30 years, as he has been found missing from 25.10.2012. In this regard, he has made a complaint to the third respondent. Since the detenu was not traced, the petitioner has come up with this Habeas Corpus Petition.

(2.) TODAY , when the Habeas Corpus Petition was taken up for hearing, the third respondent was present and she has produced one Navaneetha Kannan. On enquiry, it is revealed that he is the son of Ukkirapandian and his name is Navaneetha Kannan and not Navaneetha Krishnan as stated in this petition. The learned counsel for the petitioner also brought to the notice of this Court that the name of the detenu is Navaneetha Kannan and not Navaneetha Krishnan and it is wrongly mentioned in this petition as Navaneetha Krishnan instead of Naveneetha Kannan.

(3.) SINCE there is no illegal detention, no further orders are required in this Habeas Corpus Petition. Hence, the Habeas Corpus Petition is dismissed.