SHINU PAUL Vs. CIRCLE INSPECTOR OF POLICE,

JUDGEMENT

(1.) The petitioner has come to this Court with this petition for issue of a writ of habeas corpus to search for and produce his lover Jomy Jose, aged 23 years (date of birth - 29/9/1987). She has passed the General Nursing course. She has experienced for two years. According to the petitioner, the alleged detenue Jomy Jose is under the illegal detention and custody of the third respondent, her father. This petition was filed on 9/7/2010. Notice was ordered to the respondents and the case was posted to this date.

(2.) Today when the case is called, the petitioner is present. He is represented by his Counsel. The third respondent has appeared before court. He is not represented by any Counsel. Along with him, his daughter, the alleged detenue Jomy Jose, has also come to court.

(3.) As the alleged detenue Jomy Jose comes from the custody of the third respondent, we permitted her to remain alone in the chamber without opportunity for the third respondent to influence her. The alleged detenue wanted an opportunity to interact with the petitioner and she was permitted to do the same.