JAYACHANDRAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) READ the various orders passed by this court since 3/7/2012 when this case was considered by this court for admission. It is submitted by Sri.Suresh learned Government Pleader that at last Bismi, the detenue was traced out and she was produced before the Judicial First Class Magistrate, Ambalapuzha. But, when the Magistrate was informed about the order passed by this court in this writ petition, the Magistrate directed the police to produce the detenue before this court itself on 11/10/2012. It is accordingly that the detenue is produced before this court.

(2.) SRI .P.B.Sahasranaman, learned counsel for the petitioner submitted that there has been serious derelictions on the part of the investigating officer in the matter of tracing out the detenue and also in the matter of producing her before this court. According to him, the detenue fell into the hands of a sex racket . Enquiry should be ordered into the circumstances under which this happened. The police are also responsible for this, so submitted by Sri.Sahasranaman. Complaints have been already filed by the petitioner in this regard requesting for enquiry.

(3.) COMING to the issues which are likely to arise in the context of the personal law including the matrimonial law governing the parties and also the issue pertaining to the custody of the two children born out of the wedlock between the petitioner and Bismi, we are of the view that those issues should be got decided through the competent other forum and cannot be decided by us in this present jurisdiction. We leave open the remedies available to the detenue and the petitioner in the context of those issues.