N SUDHAKARAN Vs. SUPERINTENDENT OF POLICE ALAPPUZHA

JUDGEMENT

(1.) THE petitioners are the parents of the alleged detenue, Asha. THE alleged detenue is the wife of the third respondent. In other words, third respondent is the son-in-law of the petitioners. THE petitioners allege that their daughter is missing and filed this petition seeking a direction to produce their daughter.

(2.) TODAY the alleged detenue was present. She would say that she went on her own on 9.2.2012 and that she is working as a maid servant in the house of one Mr.Maju. She would also say that she will contact the petitioners over phone and inform them her whereabouts. In the light of this, we close the Writ Petition.