G SUNDAR Vs. STATE REP

JUDGEMENT

(1.) Invoking writ jurisdiction of this Court, one Sundar has brought forth this habeas corpus petition for production of his wife Mrs.Jayashree, aged 30 years and his son Minor Sabaris, aged 6 years.

(2.) Affidavit filed in support of the petition is perused. This Court heard the learned counsel appearing for the petitioner.

(3.) The case of the petitioner is that he married Jayashree, detenue on 6.3.2003 and it was a love marriage. Out of the said wedlock, a male child was born on 27.12.2003 and they were all living together. While the matter stood thus, the detenue was found missing from 11.5.2009 onwards and the petitioner came to know that respondents 3 to 6 have kidnapped her along with the child. On coming to know about this, he informed his father to give a complaint and accordingly, his father gave a complaint to the respondent-police, but no step has been taken. Thereafter, the petitioner gave a complaint to the respondent-police on 21.9.2009 and the same was registered in Crime No.586 of 2009 for "Woman missing" and "Child Missing" and investigation is on, but they have not been secured.