THOMAS NINAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner is the father of alleged detenue. The illegal detention of the detenue is alleged against respondents 4 to 6.

(2.) The learned Government Pleader would submit that the detenue was produced before the Judicial First Class Magistrate Court -2, Chengannur on 14.2.2011 and the Magistrate had sent her along with her mother.

(3.) The alleged detenue was produced here today. We interacted with her.