GEORGEKUTTY Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier order dated 11/11/10 passed by us.

(2.) THE petitioner is the father of the alleged detenue, a young married woman, aged above 25 years with two minor children aged 4 = and 2 = years old. She was living with her husband. She was found to be missing from 16/10/10. THE petitioner, in these circumstances, came to this Court with this petition for issue of a writ of habeas corpus arraying the local Sub Inspector of Police and the 2nd respondent as parties. THE 2nd respondent is the husband of the alleged detenue i.e., the son-in- law of the petitioner.

(3.) IT is submitted by the alleged detenue that harmony has not returned. She has no complaints against the 2nd respondent. But she does not now want to go with the 2nd respondent. She is willing to leave her minor children aged 4 = and 2 = years with the 2nd respondent, her husband and their father. She is also willing to withdraw all pending proceedings against the 2nd respondent including the prosecution under Sec.498A IPC. The alleged detenue stated before us that she wants to leave this Court along with one Biju who has come to Court.