CHINNAMMA Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) <DJG>Basant, J.</DJG> The petitioner has come to this Court with this Writ Petition for issue of a writ of Habeas Corpus to search for, trace and produce her daughter, Manju, a woman aged about 28 years. The said Manju, hereinafter referred to as the alleged detenue, is a married woman. She has two children aged 6 years and 4 years. Her husband, Jojo, is employed abroad. According to the petitioner, she resides at her house at Chakkanattuveliyil in Thomattuchal, Battery Taluk along with the alleged detenue Manju and her two children. In addition to Manju, she has two male children. They have set up separate residences and are residing there. The petitioner resides in a house belonging to her at Chakkanattuveliyi along with the alleged detenue and her two children.

(2.) While so residing, on 10.9.2010 the alleged detenue was found missing. She was brought back. But she left her house again. Initially she was found missing along with her two children. But on 12.9.2010 she had left her children with the petitioner and had left her house. In these circumstances the petitioner had come to this Court with this Writ Petition for issue of a writ of Habeas Corpus on 20.9.2010.

(3.) The Writ Petition was admitted on the same day. It was posted to 27.9.2010. On that day the case was adjourned to this date.