MADHUSOODHANAN UNNITHAN Vs. SUB INSPECTOR OF POLICE AND

JUDGEMENT

(1.) THE petitioner's wife Usha Rani is allegedly missing. After the filing of this writ petition seeking the issuance of a writ in the nature of habeas corpus, the petitioner applied for and obtained impleadment of the third respondent, a cousin of Usha Rani. That person appeared before Court and pleaded that he is innocent. He has also filed a counter affidavit.

(2.) WITH the aforesaid materials, we notice the different statements filed by the police officials and the different earlier orders, all apparently showing that it is not a case where Usha Rani is under the illegal detention of any person, but may be a case where she is making herself scarce. At any rate, a case of man -missing having been registered, it is the bounden duty of the police officials to proceed with the investigation in all vigour and conclude it in accordance with law. Therefore, this writ petition is closed recording the statements of the police officials and directing them that investigation shall proceed in terms of what is stated by them in this case and will be taken to its logical end as expeditiously as possible. We also leave open the petitioner's rights to seek appropriate relief in accordance with law from the competent courts in the event of any inordinate delay or any other matter referable to the investigation.