K N AYYAPPAN KUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this Writ Petition, the petitioner alleges that his son is illegally detained by R2 and R3 police officers. He seeks a writ of Habeas Corpus direction for the production of his son.

(2.) THE learned Government Pleader Sri.N.Suresh submitted that the petitioner's son is the prime suspect in a case relating to the murder of the petitioner's daughter-in- law (petitioner's son's wife). Petitioner's son was required by the police only for the purpose of interrogation in connection with the investigation into that crime.