FASALUDHEEN.O. Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard learned counsel for the review petitioner and the sixth respondent.

(2.) Review petitioner filed W.P(Crl.) No.42 of 2020 alleging that Sruthika Santhosh is under illegal detention by the sixth respondent (father) and family members. We issued notice to the respondents in the writ petition. The alleged detenue was produced before us in open court. We interacted with the alleged detenue. She is an Engineer by profession and aged 23 years. During the interaction with her, she submitted in open court that she is not under illegal detention by the sixth respondent or anyone else. She claimed to be a free citizen. Recording her submissions, we dismissed the writ petition.

(3.) Thereafter, the writ petitioner filed this review petition contending that the alleged detenue could not reveal the entire facts before this Court due to threat by her family members. It is also contended that she could not speak out the truth before the court. The specific averment in the petition in paragraph 2 reads as follows :