REGHUNATHAN NAIR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier orders passed by us resting with the last order dated 14/12/10.

(2.) TODAY, when the case is called, the petitioner is present. He is represented by his counsel. The alleged detenue, his wife, has come to Court.She states before us that she is coming to Court from the Sreekrishna Dershana Madam, Desom, Aluva, Ernakulam. She asserts that she is not under any illegal detention or confinement.We are satisfied that the alleged detenue is not under any illegal detention or confinement.