C.V. Karthikeyan, J
1. A status report had been filed by the 2nd respondent/Inspector of Police, K.Pudur Police Station. The details are very shocking. It is stated that the third respondent is a person, aged about 40 years living separately with his wife. He has a daughter, who is of similar age as that of the petitioner's daughter, around 17 years and not yet crossed 18. The daughter of the petitioner is actually studying B.E., first year and now her education has also come to a sudden halt. It is stated that the third respondent had enticed the minor daughter of the petitioner and is moving along with her to various places and the details have been given in the status report.
2. Keeping in mind the safety of the minor daughter of the petitioner, we would direct the first respondent/Commissioner of Police, Madurai City, Madurai, to take personal note of the progress of the investigation in Crime No.474/2025 registered under the caption 'girl missing' on 06.09.2025 by K.Pudur Police Station and if required form an additional special team to locate the minor daughter of the petitioner and also the 3rd respondent. A status report may be filed by the first respondent on 11.11.2025. We would also deeply consider if there is no effective progress in the investigation, to transfer the investigation to another wing. Call on 11.11.2025.
