M SUDHEESH 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 sister Sujitha, a young woman aged above 21 years. (date of birth 25.4.1989). She has completed her Plus two course and was doing her Lab Technician course at Tirur. She has been missing from 30.8.2010. A complaint was made before the local police. But the police were not able to trace the alleged detenue. The petitioner apprehended that his sister, Sujitha, was being illegally detained by the 5th respondent.

(2.) This petition was filed on 6.10.2010. It was admitted on 7.10.2010. Notice was ordered to the respondents. The case was posted to this date for appearance of the parties.

(3.) Today when the case is called, the petitioner is not present. He is represented by his counsel. His father and mother, Unni Nair and Lakshmy, have come to Court. The 5th respondent has come to Court. Along with him, the alleged detenue has also come to Court.