NAFEESA E K. Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE District Police Chief, Malappuram is suo motu impleaded as additional 3rd respondent. The Registry will carry out corrections in the cause title.

(2.) ON considering this writ petition wherein the petitioner, the mother of 19 year girl by name Sabira, alleges that her daughter is illegally detained by the 2nd respondent, we on 6/12/2012 issued the following order;

(3.) THE notice, which was sent to the 2nd respondent through the special messenger, could not be served on him as he was out of station. The notice was accepted by his father who has filed an I.A. before this court seeking his impleadment as additional 3rd respondent in the writ petition. According to him, he is against the relationship between the detenue and his son, the 2nd respondent. But, he states further that the 2nd respondent is jobless and does not own the Calicut Cool Bar which belongs to him. The 2nd respondent used to manage the Calicut Cool Bar on his behalf. But, after his elopement with Sabira, he has never come either to the house or to the shop. He describes the act of his son as a reprehensible one and he says that as his son is jobless, the life of the detenue will be miserable if she is sent along with his son.