ANWARA PRAVEEN Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) This writ petition seeks for a writ of habeas corpus to produce the two minor children of the petitioner. Noticing the averments that the children are being attempted to be kept away from their mother and also from the jurisdiction of the Family Court concerned, we, by our order dated 20-11-2020, directed the 2 nd respondent - the District Police Chief, Kottayam, to produce the two minor children for a video conferencing at the office of the 2 nd respondent.

(2.) Pursuant to the order as aforesaid, the two minor children, Mohammed Farzan and Maraiam Zainab were brought for video conferencing by the 2nd respondent at his office today. The petitioner, the 5th respondent and the District Police Chief, Kottayam were present for video conferencing along with the two minor children. After an initial hearing, we posted the case to 12 PM today for further consideration.

(3.) We have heard Adv.George Mathew, the learned counsel for the petitioner, the learned Senior Government Pleader Adv. K.B.Ramanand and Adv. T.R.Raman Kartha, the learned counsel for the 5th respondent.