M.J. INDU Vs. STATE OF KERALA

JUDGEMENT

(1.) The mother of the three minor children has filed W.P (Crl) 408/2019 seeking a writ of habeas corpus on the assertion that her children are illegally detained by the respondents 5 to 7.

(2.) It is the case of the petitioner that, her marriage was solemnised with Sri.Sudheer Kumar on 21.11.2007. In their wedlock, three children named Gokul Krishna, Laxmi Krishna and Kedar Krishna were born on 6.2.2009, 28.10.2010 and 8.10.2014, respectively.

(3.) The petitioner has averred that her marital relationship with Sri.Sudheer Kumar (for brevity hereinafter referred to as 'husband') got strained. He brutally assaulted her and caused grave injuries, and she suffered an hemorrhage. Crime No.516/2016 was registered by the Nerul Police Station against her husband for offences under Sections 307 and 498A of the Indian Penal Code.