LAWS(KER)-2012-6-136

JITHIN J ADHIKARAM Vs. STATE OF KERALA

Decided On June 08, 2012
JITHIN J.ADHIKARAM Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) K.T. Sankaran J., When the Writ Petition came up for hearing on 1.6.2012, we passed the following order:

(2.) THE third respondent has filed a counter affidavit stating that on 2.6.2012, Dhanya Prabhakaran was found missing and her mobile phone was also switched off. It is stated in the affidavit that on 3.6.2012, the detenue informed him that her marriage was solemnised with the petitioner. THE third respondent has prayed to issue a direction to the writ petitioner to produce Dhanya before this Court.