ABOOBACKER Vs. MUHAMMED K M

JUDGEMENT

(1.) R.Basant,J. This judgment must be read in continuation of the earlier orders passed by us on 23/11/10 and 26/11/10.

(2.) THE petitioner has come to this Court with this petition for issue of a writ of habeas corpus to search for, trace and produce his wife `Shabida' - a woman aged about 19 years and their two year old son. THE petitioner alleged that his wife and son were being detained and confined illegally by the relatives of his wife.

(3.) THE mother of the petitioner has also come to Court. We have interacted with the petitioner, the alleged detenue and the mother of the petitioner in the Chamber. THE learned counsel for the petitioner and the learned Government Pleader were present.