K R THANKACHAN Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) This judgment must be read in continuation of the order dt.20.10.2010 passed by us.

(2.) Today when the case is called, the petitioner and his wife are present. The alleged detenue, who was sent along with her parents, has also come to Court along with the petitioner and his wife. The petitioner is represented by a counsel. The 4th respondent has appeared before the Court. He is represented by a counsel. Along with him, his mother's sister one Annamma Chacko (Innamma) has also come to Court.

(3.) We interacted with the alleged detenue alone initially and later in the presence of her parents. We subsequently interacted with the 4th respondent and his aunt. Learned counsel for the petitioner, learned counsel for the 4th respondent and the learned Government Pleader were also present.