RAJAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE minor daughter of the petitioner was found missing on 11.5.2012. It is alleged that the fourth respondent abducted the minor daughter of the petitioner with the assistance of respondent No.5, the father of the fourth respondent. It is also alleged that the fourth respondent is a notorious criminal of the locality.

(2.) TODAY, the minor girl is produced by the police before Court. The petitioner and her husband are also present. The minor girl narrated the incidents which took place on 11.5.2012 and thereafter. It would appear that the minor girl was under the illegal detention of the fourth respondent. Crime No.675 of 2012 was registered by Parassala police for the offences under Sections 363, 366A and 376 of the Indian Penal Code. The fourth respondent is the accused therein. The learned Government Pleader submitted that investigation is going on in Crime No.675 of 2012 and the fourth respondent was arrested and produced before court. It is submitted that the fourth respondent is under the judicial custody at present.

(3.) THE second respondent shall afford necessary protection to the petitioner and her family members in connection with the incident alleged in this Writ Petition. THE petitioner is permitted to take her minor daughter (the detenue) with her. Accordingly, the Writ Petition is disposed of.