E K SULEKHA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE daughter of the petitioner (Fouziya) was missing from 15.6.2012. The husband of the petitioner is working abroad. It is also stated in the Writ Petition that the 4th respondent had taken the petitioner's daughter to un-known places for illegal means.

(2.) WHEN Fouziya was produced before court on 2.7.2012, we interacted with Fouziya, her mother and the 4th respondent and we passed the following order :

(3.) TAKING into account the facts and circumstances of the case, we do not find any ground to arrive at the conclusion that Fouziya is under the illegal detention of the 4th respondent. Fouziya is, accordingly, allowed to go with the 4th respondent. The learned Government Pleader submitted that sufficient police protection would be given to Fouziya and Vineesh to reach their destination. The Writ Petition (Criminal) is, accordingly, closed.