PUSHPA Vs. SUPILA

JUDGEMENT

(1.) THE Writ Petition is filed with the following prayers :

(2.) PETITIONER is the mother of the alleged detenue. She has made the allegation of illegal detention against the second respondent.

(3.) WE heard Sri.S.Nirmal, learned counsel for the petitioner and Sri.C.M.Kammappu, learned Senior Government Pleader.