DUKE P PATTACHERY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has come to this Court with this petition for issue of a writ of habeas corpus to search for trace and produce his daughter Sowmiya Duke, aged above 25 years (date of birth - 03.10.1985). She has completed her course of Chartered Accountancy. She is in search of a job. She was found missing from 08.12.2010. THE petitioner apprehended that his daughter, the alleged detenue, was being illegally detained by the 4th respondent in active collusion with his parents - respondents 5 and 6.

(2.) THIS petition was filed on 14.12.2010. It was admitted on the same day. Notice was ordered to the respondents. The case was posted to this date.

(3.) AS the alleged detenue comes to Court along with/in the company of respondents 4 to 6, who are allegedly detaining and confining her, we permitted the alleged detenue to remain alone in the Chamber with no opportunity for respondents 4 to 6 to interact with her and influence her. The petitioner and his wife wanted an opportunity to interact with the alleged detenue. We gave them such permission. The alleged detenue and her parents had such interactions during the pre lunch session.