RUKKIYA BEEVI 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 her daughter Najia @ Kikki - a woman aged about 22 years (date of birth - 13/11/88). She has completed her M.C.A. Course and is now working as a teacher at Vimala Central School, Chathannoor. She was missing from her house on 5/10/10 and it is, in these circumstances, that the petitioner - mother of Najia, the alleged detenue, came to this Court with this petition on 8/10/10.

(2.) This petition was admitted on 8/10/10 and notice was ordered to the respondents. The case was posted to this date.

(3.) Today, when the case is called, the petitioner is present along with her husband Najeem. The petitioner is represented by her counsel. The 3rd and 4th respondents have appeared before this Court. They are represented by their counsel. Along with them, the alleged detenue has also come to this Court.