Madras High Court
R.Deepa vs The Inspector Of Police on 9 September, 2022
Author: P.N.Prakash
Bench: P.N.Prakash
H.C.P.No.1623 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 09.09.2022
CORAM
THE HONOURABLE Mr.JUSTICE P.N.PRAKASH
AND
THE HONOURABLE Mr.JUSTICE RMT.TEEKAA RAMAN
H.C.P.No.1623 of 2022
R.Deepa .. Petitioner
Vs.
1.The Inspector of Police
AWPS Gingee
Villupuram District
2.The Superintendent of Police
Villupuram District
Villupuram
3.Esuraj .. Respondents
Petition filed under Article 226 of the Constitution of India, praying
to issue a WRIT OF HABEAS CORPUS directing the first and second
respondents to make investigation and produce the petitioner's daughter
viz., R.Keerthika, aged 16 years, D/o.Ramachandran before this Hon'ble
Court from the illegal custody of the 3rd respondent and hand over custody
to the petitioner.
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https://www.mhc.tn.gov.in/judis
H.C.P.No.1623 of 2022
For Petitioner : Mr.C.Munusamy
For R1 and R2 : Mr.M.Babu Muthumeeran
Additional Public Prosecutor
ORDER
[Order of the Court was made by P.N.PRAKASH, J.] It is the case of the petitioner that her daughter viz., R.Keerthika, aged about 16 years (date of birth 23.06.2006), went missing on 02.08.2022 and is in the illegal custody of the 3rd respondent; she is unable to trace her; despite lodging a complaint, the police are not taking effective steps to secure her and hence, the present habeas corpus petition seeking a direction to the 1st respondent to produce her before this Court and set her at liberty.
2. Today, Mr.Ponniyin Selvan, Sub-Inspector of Police and Ms.Dhanalakshmi, W.Gr.I-PC 400, both attached to AWPS, Gingee, are present before this Court.
3. On instructions, the learned Additional Public Prosecutor submitted that Keerthika is in love with the 3rd respondent and has eloped with him. He further submitted that on a complaint given by the petitioner, a case in 2/4 https://www.mhc.tn.gov.in/judis H.C.P.No.1623 of 2022 AWPS-Gingee Crime No.26 of 2022 has been registered on 06.08.2022 under Section 366 IPC and investigation is in progress.
4. In such view of the matter, we direct the Deputy Superintendent of Police, Gingee to supervise the investigation in AWPS-Gingee Crime No.26 of 2022 and ensure that the investigation is completed expeditiously and keep the petitioner informed of the developments, if any. As and when the detenue viz., Keerthika is secured, she shall be produced before the Judicial Magistrate No.II, Gingee, under due intimation to the petitioner. On such production, the learned Magistrate shall pass appropriate orders with regard to the custody of the detenue.
With the above directions, this habeas corpus petition stands closed.
[P.N.P., J.] [T.K.R., J.]
09.09.2022
gya
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https://www.mhc.tn.gov.in/judis H.C.P.No.1623 of 2022 P.N.PRAKASH, J.
AND RMT.TEEKAA RAMAN, J.
gya To
1.The Judicial Magistrate No.II Gingee
2.The Deputy Superintendent of Police Gingee
3.The Inspector of Police AWPS Gingee Villupuram District H.C.P.No.1623 of 2022
4.The Superintendent of Police Villupuram District Villupuram
5.The Public Prosecutor High Court, Madras 09.09.2022 4/4 https://www.mhc.tn.gov.in/judis