MANOHARAN S. Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) IT is submitted by Sri.N.Suresh, the learned Government Pleader, that CI of Police, Kulathoorpuzha, who headed the team of investigators constituted by the 1st respondent were at last able to traced out Sumi @ Malu, the alleged detenue, and she is produced before this Court. Malu is before us.

(2.) WE interacted with her as well as with the petitioner, her father. Malu told us that she longs to go along with her parents. According to her, her husband, Sri.Santhosh, will not be prepared to take her back to his hold.

(3.) THE Sub Inspector of Police, Anchal Police Station, Kollam District, is impleaded suo moto as additional 5th respondent. The Registry will carry out corrections in the cause title. The additional 5th respondent is directed to keep surveillance on the house of the petitioner and ensure that there is no trouble to the peaceful residence of Malu along with her parents from 3rd respondent or from anybody else acting at his behest. It is open to Malu, the alleged detenue to sort out all her issues with her husband, Sri.Santhosh, in accordance with law.