MOHAMMED AIYD Vs. JASEENA FAISAL

JUDGEMENT

(1.) PETITIONER alleges illegal detention of the daughter of the first respondent, namely Salma Faisel K., by the first respondent.

(2.) THE alleged detenue was present today. We interacted with her. She would say that there is no illegal detention. She would further say that she would like to go with her mother and to continue her studies. We interacted with the petitioner also. We allowed the petitioner to interact with the alleged detenue and again we called the case. THE alleged detenue would reiterate the earlier stand. In such circumstance, we do not notice any case of illegal detention is made out by the petitioner and close the Writ Petition.