ROBIN A M Vs. SUNNY S/O JOSEPH

JUDGEMENT

(1.) THE petitioner seeks a Writ of Habeas for the production of the body of V.S.Sithara claimed to be his fiancee from the alleged illegal detention of the first respondent her father.

(2.) ON considering the Writ Petition for admission we on 12/09/12 directed the Government Pleader who took notice on behalf of respondents 2 and 3 Police Officers to seek instructions from the Police Officers as to the correctness of the allegations. We further directed that a woman police constable be deputed to the house of the first respondent for meeting the alleged detenue and to interact with her. We issued notice on admission by special messenger to the first respondent who was directed to produce Sithara before this