SREEDEVI Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) These petitions have been filed by two women who are respectively mothers of two alleged detenues i.e., Sajira - the daughter of the petitioner in W.P.(Cri) No. 220/10 and Sajan Babu - the son of the petitioner in W.P.(Cri) No. 128/10.

(2.) The respective petitioners allege in their petitions that their daughter/son are detained by the son/daughter of the other petitioner. The petitioner - Sreedevi, alleges in W.P.(Cri) No. 128/10 that her son - a person aged about 23 years, is being illegally detained by the 6th respondent - Sajira - a woman much elder to him who has already married and has two children. In the petition filed by Subaida, she alleges that her daughter Sajira is illegally detained and confined by Sajan Babu and his mother Sreedevi.

(3.) These petitions were filed on 5/4/10 (W.P.(Cri) No. 128/10) and 10/6/10 (W.P.(Cri) No. 220/10). This judgment must be read in continuation of the earlier orders passed by us in these writ petitions.