ANOOP P R Vs. GOPI P D

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 Nisha Gopi, a young woman, aged above 18 years (date of birth - 28.05.1992). She had done her Plus Two course. She had later joined the I.T.I Course. According to the petitioner, the petitioner and the alleged detenue are in love. In April, 2010, the alleged detenue had come to the house of the petitioner. She had refused to return. She was produced by the police before the Magistrate. She wanted to go with the petitioner. But as she had not completed the age of 18 years as per her school records, she was sent along with the 3rd respondent, her paternal aunt. Subsequently the alleged detenue was taken away to some unknown destination. THE petitioner was not permitted to contact the alleged detenue. It is, in these circumstances, that the petitioner came to Court with this petition on 08.11.2010. According to the petitioner, the alleged detenue Nisha Gopi is under the illegal confinement or detention of respondents 1 to 3.

(2.) THIS petition was admitted on 09.11.2010. It was posted to this date for appearance of the respondents.

(3.) AS the alleged detenue comes to court along with/in the custody of respondents 1 to 3, we permitted her to remain alone in the Chamber, without opportunity for any of the parties to influence her. In response to a specific query by this Court, the alleged detenue stated that she does not want to interact with the petitioner.