ANTONY A R Vs. STATE OF KERALA

JUDGEMENT

(1.) FIRST petitioner is the Chairman of a registered Charitable Trust and the 2nd petitioner is an inmate of the charitable institution. The writ petition is filed seeking for a direction to the respondents to provide adequate police assistance and depute at least two police officers including one woman police officer to accompany the 2nd petitioner from Thrissur to her residence at Bihar and to hand over the custody of the 2nd petitioner to her parents after searching out them with the help of respondents 4 and 5.

(2.) THE 2nd petitioner is aged about 23 years and originally she belongs to the State of Bihar. The 3rd respondent entrusted the care and shelter of the 2nd petitioner to the 1st petitioner on 3-5-2008 as per Ext.P3 letter. It appears that the 2nd petitioner was found out from a hotel viz., "Chinnoos Hotel", near Shornur Railway Station. She was being taken proper care by the 1st petitioner. It appears that she was not familiar with Malayalam, when she was provided accommodation but has gained knowledge in it by now. It also appears that she expressed her willingness to go back to her native place. Even though the 1st petitioner tried to make arrangements for the same, he was not getting sufficient police assistance. He filed Ext.P4 complaint before the 2nd respondent. Thereafter, this writ petition is filed.

(3.) AS per order dated 19-9-2012 this Court directed the respondents to find out a solution and report regarding suitable arrangements to be made for the safe custody and maintenance of the 2nd petitioner. The learned Government Pleader got further instruction in the matter and an additional statement has been filed on behalf of the 2nd respondent on 2-11-2012 suggesting three alternative solutions , which read as follows:-