GEETHA SHAJI Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) THE petitioner is the wife of former District Judge who retired as the member of the Railway Claims Tribunal from its Jharkand Bench. The petitioner alleges that her husband Sri.M.K.Shaji is not mentally healthy and is presently illegally detained and confined by the third respondent who is described as a woman of loose character and criminal antecedents.

(2.) ON considering the above Writ Petition for admission, we on 29/11/2012 issued the following order:-

(3.) WE interacted with Sri.Jayarajan, the Assistant Commissioner of Police who told us that though he found the alleged detenu has a long beard as if he was a Sanyasi Sri.Shaji's mental faculties were found to be sharp. Sri.Shaji could recollect and would tell the officer about the sensational cases which Sri.Shaji had decided while he was a member of the judicial service. According to the officer Shaji seems to be mentally quite healthy.