JUSTIN BOVAS KADDUKADU KULATHINKARA 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 wife, aged 32 years and two minor children aged 10 years and 8 years. THEy were allegedly missing from 22/01/2010. THE petitioner was employed abroad. He has come back on coming to know that his wife and children are missing. Police had registered a crime; but they had not succeeded in tracing the alleged detenues. It is, in this context, that the petitioner came to this Court with this petition for issue of a writ of habeas corpus on 09/06/2010.

(2.) THIS petition came up for hearing on 10/6/2010. The same was later admitted on 14/6/2010. Directions were issued from time to time. THIS judgment must be read in continuation of our earlier orders in this case resting with the order dated 15/7/2010.

(3.) WE are now satisfied that no further directions are necessary. WE are satisfied that the alleged detenue No.1 Mrs.Sathikumari is not under any illegal confinement or detention. The other two alleged detenues/missing persons - two minor children, aged 10 years and 8 years are now in the custody of the petitioner as per the order passed by the learned Magistrate. The alleged detenue No.1/wife also accepts the said arrangement. In these circumstances, we are satisfied that this writ petition can now be dismissed considering the change of events that had taken place after the filing of the petition.