C S SUMESH Vs. IBRAHIMKUTTY

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 Hiba, daughter of the 1st respondent, a young woman, aged about 24 years (date of birth - 21.05.1986). She has completed her B.Sc. Course. She had done P.G diploma course for Dialysis Technician. She was employed in the Lourde's hospital. On 26.10.2010, he and the alleged detenue entered matrimony before the S.N.D.P Branch Office, Madhuraveli. On 27.10.2010, she returned to her place of employment. THEreafter she could not be traced. According to the petitioner, she was under the illegal detention and confinement of the 1st respondent, her father. In these circumstances, the petitioner came to this Court with this petition on 08.11.2010.

(2.) THIS petition was admitted on 09.11.2010. Notice was ordered to the respondents. The parties were directed to appear before Court today.

(3.) WE interacted with the alleged detenue in the Chamber after the lunch recess, alone initially and later in the presence of the petitioner. Later we interacted with both of them in the presence of the learned counsel for the petitioner and the learned counsel for the 1st respondent. The learned Government Pleader was also present.