C D ADARSH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ petition under Article 226 has been filed by the petitioner, the husband of one Simmy, alleging that Smt.Simmy his wife and Anna his child are being illegally detained against her wishes by her brothers - respondents 5 and 6 at Madikkeri in Karnataka State.

(2.) ON considering this writ petition for admission on 21/8/2012, the Government Pleader took notice on behalf of respondents 1 to 4 and this court ordered notice by speed post to respondents 5 and 6. An order was also passed directing the respondents 5 and 6 that they shall appear before this court and produce Simmy and minor child Anna before this court on 12/9/2012.

(3.) IN view of the above requests, we dispose of this writ petition without granting the relief sought for but directing the petitioner and Smt.Simmy to have an interaction respectively with Anna and the elder son, at least for half an hour in the veranda of this court.