ANTONY GEORGE PENSON Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS Writ Petition has been filed by the petitioner seeking a Writ of Habeas Corpus for the production of the bodies of his wife Jeena Mary K.J. and his minor daughter Judith Anika on the allegation that Jeena Mary K.J. and Judith Anika are illegally detained and confined in the custody of respondents 4 to 6, the brother and parents respectively of

(2.) ON considering this Writ Petition for admission, we issued notice by special messenger to R4 to R6 and issued rule nisi directing R4 to R6 to produce Jeena Mary K.J. along with Judith Anika, the minor child before this Court at 10.15 a.m and show cause why the order for production should not be made absolute. Accordingly, Jeena Mary K.J along with the child Judith Anika are present before us. In fact the police summoned Jeena Mary K.J. to the police station and recorded her statement and the police have accompanied Jeena Mary K.J. and her parents over to this Court. We interacted in detail with Jeena Mary K.J. She told us that the allegation that she is being illegally detained by her parents and brother is absolutely unfounded. She left the matrimonial home on account of the cruel treatment meted out to her by the petitioner. She found life with the petitioner totally miserable and she had no option other than to leave him. She has already filed an original petition for divorce on the ground of cruelty.