MOHAMMED SAJU Vs. REGHUVARAN AND ORS

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. Sangeetha, aged 21 years (date of birth: 04/05/1988).

(2.) This petition was admitted on 11/08/2010. Notice was ordered to the Respondents. The case was posted to this date.

(3.) Today when the case is called, the Petitioner is present. He is represented by a counsel. As the alleged detenue Ms. Sangeetha has come to Court along with Respondents 1 and 2 who, allegedly, are detaining and confining her, we permitted the alleged detenue to remain alone in the chamber without opportunity for anyone to interact with or influence her. To our specific query, the alleged detenue Ms. Sangeetha told us that she does not want to have any interaction with the Petitioner. In fact, she told us that she is afraid of the Petitioner.