SADIDHARAN S. Vs. THE SUB INSPECTOR OF POLICE,

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier orders resting with the order dated 18.8.2010. Today, when the case is called, the petitioner is present along with his daughter, Arya, aged 21 years and her son Arun, aged 12 years. The alleged detenue, Seethalakshmi has also appeared before the Court. There is no counsel appearing for her.

(2.) THE Learned Government Pleader reports that the police have made enquiries and the police confirm that the alleged detenue is residing with one Beenamma, at her house i.e., Beena Bhavanam, Poruvazhi, Sasthamkotta, Kollam. The alleged detenue asserts before us categorically that she is not under any illegal detention or confinement. According to her she has been subjected to physical and mental cruelty and does not want to continue residence along with the petitioner. She has taken residence along with her friend, Beenamma to save herself from physical and mental cruelty at the hands of the petitioner. She states before us that she is in a position to look after herself and that she has paid amounts to her husband and children. This assertion is denied by the petitioner. The alleged detenue submits that she expects to secure employment and hopes to work and earn her livelihood independently. She does not want to go along with the petitioner and her children.

(3.) THE learned Government Pleader assures that the police shall taken necessary action to ensure that no trouble or harrassment is caused to the alleged detenue or the petitioner. If either of them has a complaint, they can approach the respondents or any other police officials. The needful shall be done by the concerned police officials, submits the learned Government Pleader.