VASUMATHY Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioners have come before this Court with this petition for issue of a writ of habeas corpus to search for, trace and produce Priya, a woman, aged about 39 years (date of birth - 14.11.1971), who is daughter of the 1st petitioner and the wife of the 2nd petitioner.

(2.) THE 2nd petitioner is employed abroad. THE 2nd petitioner and the alleged detenue Priya have been married for a long period of time. THEir marriage was solemnised on 20.03.1993. Two children - both boys, aged 14 and 10 years respectively, are born in the wedlock. In connection with his employment, the 2nd petitioner resides abroad. THE 1st petitioner resides at her native place. THE alleged detenue is a D.Pharm Diploma holder. She runs a medical shop. She was residing in a house belonging to her husband, the 2nd petitioner. While so, the alleged detenue was found missing from 17.09.2010. A complaint was lodged before the police. THE alleged detenue was brought back to the house of the 1st petitioner, her mother on 19.09.2010. Till 06.10.2010, she resided with her mother. But from 06.10.2010, she was found missing. On the complaint of the 1st petitioner, the mother of the alleged detenue, Crime 486 of 2010 was registered at the Kattoor Police Station. THE alleged detenue was not traced by the police. It is, in these circumstances, that the petitioners came to this Court with this petition on 02.11.2010.

(3.) THE matter has been advanced and called today at the request of the learned Government Pleader. THE learned Government Pleader submitted before Court that the alleged detenue has been traced and has agreed to appear before this Court today. Accordingly the case was called at 1.45 p.m with direction to the parties to be present.