MANOJ T M Vs. CIRCLE INSPECTOR OF POLICE

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 Ms.Suneera, a young woman, aged 21 years (date of birth : 30/05/1989), with whom he is in love and who, according to him, is detained illegally by respondents 2 and 3, the mother and brother respectively of Ms.Suneera (hereinafter referred to as the alleged detenue).

(2.) According to the petitioner, he knows driving. He engages himself as a painter now. He has attained the age of 23 years. He, who resides at Edathala, Aluva and the alleged detenue, who resides at Kaalikavu, Malappram happened to know each other through telephone calls. Later, they decided to get married. On 25/7/2010, the alleged detenue Ms.Suneera left her residence and joined the petitioner. There were complaints from some local people and the petitioner and the alleged detenue were called to the police station. Some local people intervened. They raised objections to the relationship between the petitioner and the alleged detenue. In these circumstances, the alleged detenue went back to reside along with respondents 2 and 3. According to the petitioner, at the instance and instigation of some muslim activists, the alleged detenue was sent back along with respondents 2 and 3. The petitioner had submitted a complaint to the police expressing apprehensions about threat and physical harm against him. According to the petitioner, the alleged detenue wants to join him and he wants to unite in matrimony with the alleged detenue. Respondents 2 and 3, at the instance of some local people, are illegally detaining the alleged detenue, complained the petitioner.

(3.) This petition was filed on 06/08/2010. The same was admitted on 11/08/2010. Notice was ordered to the respondents and the case was posted to this date.