DEEPA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner who is the wife of 5th respondent has filed this petition seeking a writ of habeas corpus directing respondents 2 to 4, police officers to trace out and produce the body of her minor son 'Abhinand' aged 2= years allegedly under the illegal detention of 5th respondent, her husband, father of the child. This court on considering the pleadings and hearing the parties referred the case to the Mediation Centre and the parties arrived at an interim settlement regarding the custody of the child during Onam vacation. Mediator, Sri. P.M. Mohammad Shiraz produced the interim settlement agreement along with his interim report. The interim settlement agreement is as follows:

(2.) AFTER hearing the parties further, this Court on 27.8.2012 passed the following order and directed the parties to be present before the Mediation Centre today (3.9.2012 at 11 a.m.) along with the child.