LANEESH L. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE District Police Chief, Kottayam, is impleaded suo motu as additional respondent No. 5. The Registry will carry out corrections in the cause title.

(2.) ON considering this writ petition filed by the petitioner, who alleges that his love one Varsha Vijayakumar, the daughter of the 4th respondent, is illegally detained against her wishes , we on 26/11/2012 issued the following order;

(3.) SRI . Reghu Kottapuram, the learned counsel for the 4th respondent, submitted that as the allegation of illegal detention is without any basis, this court may straight away dismiss this writ petition.