MOHAMED YAHYA Vs. ABDUL KAREEM

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 Ms. Sharmina - a young woman aged above 20 years (date of birth - 21/4/90).

(2.) The petitioner is a young man aged 22 years. The alleged detenue Sharmina is his college mate - both being students of different semester for B.Tech. Course in the K.M.C.T. College of Engineering, Mukkam. According to the petitioner, they know each other. They have fallen in love. They have decided to get married and on coming to know of the relationship between him and the alleged detenue, the parents of the alleged detenue have discontinued her education in the College and had taken her away to the place of employment of the father of the alleged detenue abroad. She was being illegally detained and confined there. According to the petitioner, he had received information from the alleged detenue over the telephone and through E-mail that she was being illegally confined, detained and put to harassment. It is, in these circumstances, that the petitioner came to this Court with this petition on 5/10/10.

(3.) This petition was admitted on 6/10/10. The case was adjourned from time to time. Respondents 1 to 3 entered appearance through counsel. They offered to produce the alleged detenue before this Court today. Accordingly, the case was posted to this date.