Madras High Court
P.Lingam vs The Superintendent Of Police on 2 March, 2020
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
Crl.O.P.(MD)No.3918 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.03.2020
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Crl.O.P(MD)No.3918 of 2020
P.Lingam ... Petitioner
Vs
1.The Superintendent of Police,
Madurai District,
Madurai.
2.The Inspector of Police,
Valandur Police Station,
Madurai District.
3.Sivakumar
4.Mayee
5.Murugeshwari
6.Nivetha ... Respondents
PRAYER: Petition filed under Section 482 Code of Criminal
Procedure, to direct the first and second respondents to produce the
body or person of the petitioner's daughter of the detenue namely
Kamali D/o.Lingam aged about 19 years before this Court and set
her at liberty.
http://www.judis.nic.in1/4
Crl.O.P.(MD)No.3918 of 2020
For Petitioner : Mr.M.Maharaja
For R1 & R2 : Mr.A.Robinson
Government Advocate (Crl.side)
ORDER
This criminal original petition has been filed for directing the second respondent to cause production of his daughter.
2.The petitioner's daughter is a major. She is aged about 19 years. She is said to have ran away with someone who is younger. Based on the petitioner's complaint, the second respondent has registered Crime No.18 of 2020. It is for the second respondent to take action as per law. No relief can be granted in this petition at this point of time. Hence, this criminal original petition stands dismissed.
02.03.2020 Index:Yes/No Internet:Yes/No rmi http://www.judis.nic.in2/4 Crl.O.P.(MD)No.3918 of 2020 To
1.The Superintendent of Police, Madurai District, Madurai.
2.The Inspector of Police, Valandur Police Station, Madurai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
http://www.judis.nic.in3/4 Crl.O.P.(MD)No.3918 of 2020 G.R.SWAMINATHAN, J.
rmi Crl.O.P(MD)No.3918 of 2020 02.03.2020 http://www.judis.nic.in4/4