P G RAMAKRISHNAN 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 Aswathi, a young woman aged 23 years (date of birth - 9/4/87). She is a B.Com. degree holder. She is not employed. She was attending a computer course. She was allegedly found to be missing from 29/11/10. THE efforts of the petitioner to trace the alleged detenue, his daughter Aswathi, did not succeed and it is, in these circumstances, that the petitioner came to this Court on 15/12/10.

(2.) IT is reported that the alleged detenue had appeared before the learned Magistrate on 6/12/10. But, according to the petitioner, he did not get opportunity to interact with the alleged detenue, his daughter. According to him, his daughter was being illegally detained and confined by the 4th respondent, who is a maternal first cousin of the alleged detenue.

(3.) THE 4th respondent is present. He is represented by his counsel. Along with him, his father Mr.Krishnankutty has also come to Court.