MAYA BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has filed this writ petition under Article 226 seeking a writ of Habeas Corpus for the production of the body of her husband Babu. The allegation is that Babu, her husband, is illegally detained either by respondents 7 to 9, who are respectively the mother and brothers of Babu, or by another Babu who is described as a relative of the petitioner's husband.

(2.) ON considering this writ petition for admission, we directed the learned Government Pleader to seek instructions from the concerned police officers as to why they have adopted lethargic attitude on Ext.P1 complaint submitted by the petitioner. We issued notice on admission by special messenger to respondents 7 to 9 and directed them to produce Babu, the husband of the petitioner before this court.

(3.) WE interacted with the petitioner. Her attention was drawn to the subsequent statements given by her to the officer investigating into the crime registered on the basis of Ext.P1 (Crime No.1074/2012, Kottayam West Police Station). Full text of the further statement was read over to her. She admitted. That for the last sentence what was read out to her is the further statement given by her to the Investigating officer. In the last sentence it is stated that she has come to understand that Babu, her husband, is keeping away as he is not in a position to pay off his creditors .