LAWS(MAD)-2010-3-690

JAYANTHI Vs. INSPECTOR OF POLICE KANDAMANGALAM POLICE STATION VILLUPURAM DISTRICT

Decided On March 12, 2010
JAYANTHI Appellant
V/S
INSPECTOR OF POLICE, KANDAMANGALAM POLICE STATION, VILLUPURAM DISTRICT Respondents

JUDGEMENT

(1.) THIS is an application brought forth by one Jayanthi, alleging that her husband was taken by the third respondent on 28.4.2009 on the representation that he would secure job for him at Banagalore, but he was not returned. Hence, a complaint was given on 30.4.2009, but no step has been taken.

(2.) WHEN the above petition is taken up for enquiry, learned counsel appearing for the third respondent represents that it is true, the petitioner's husband and the third respondent went to Bangalore for seeking employment, but he was found missing from 2.5.2009. A complaint was given to Nelamangala police station and a case was registered on 26.5.2009. The investigation is actually on.