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Judgment
M. Jaichandren, J.—This Habeas Corpus Petition has been filed by the petitioner, who is the wife of the detenu. The petitioner has stated
that her husband, Mannar, aged about 32 years, has been missing, from 7.1.2012. The petitioner had lodged a complaint before the 7th
respondent. The complaint had been registered on the file of the 7th respondent, in Crime No. 15/2012. It has also been stated that the petitioner
had been informed that her husband, Mannar, might have died due to electrocution suffered by him, by the illegal electric fencing around the
agricultural fields near the western-ghats. Therefore, the petitioner has prayed that the investigation in the matter may be entrusted to the second
respondent. It is seen that based on the directions issued by this Court, a Status Report has been filed by the 7th respondent dated 24.7.2012. In
the said Status Report, it has been stated that all necessary steps are being taken to trace the detenu. It has also been stated that a special team has
been formed to search for the missing person.
In such circumstances, this Court finds that no further orders are necessary in the present Habeas Corpus Petition. Accordingly, the Habeas
Corpus Petition stands closed. However, it is made clear that 7th respondent shall continue with the investigation and take appropriate steps to
trace the detenu, as per law.