JAYAKUMAR 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 daughter 'Jiji', aged above 19 = years (date of birth - 22/5/91). She is a student of the final year General Nursing Course at KIMS Hospital, Trivandrum. She was found missing from 22/11/10. THE petitioner's wife i.e., the mother of the alleged detenue had expired recently. THE alleged detenue was found missing from 22/11/10. As the efforts made by the petitioner directly and through police to trace the alleged detenue did not succeed, the petitioner came to this Court with this petition on 30/11/10.

(2.) THIS petition was admitted on 1/12/10. Notice was ordered to the respondents. The matter came up for hearing later on 10/12/10 and 15/12/10.

(3.) AS the alleged detenue has come to Court along with the said Ameer and the petitioner apprehends that his daughter is under the illegal detention/custody, we permitted the alleged detenue to remain alone in the Chamber with no opportunity for the said Ameer to influence her in any manner. We, however, permitted the petitioner and his son to interact with the alleged detenue. During the pre-lunch session, the father/the petitioner and the daughter/the alleged detenue were thus permitted to have interactions in the presence of the brother of the alleged detenue.