ARIFA SAINUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ Petition under Article 226 is filed by the petitioner Dr. Arifa Sainudeen seeking a Writ of Habeas Corpus for liberating her husband, the additional sixth respondent, Sri.Sainudeen from the illegal custody of the fifth respondent who was engaged as a nurse for attending on him.

(2.) ON considering this Writ Petition for admission, we on 07/11/2012 passed the following order:-

(3.) ACCORDINGLY the petitioner, the additional sixth respondent and the fifth respondent are present before us. We interacted with the petitioner and the additional sixth respondent. The additional sixth respondent told us that the petitioner was his wife. According to him, the petitioner is no longer his wife as he has divorced her by pronouncing talaq. When we enquired of him as to what is his relationship with the fifth respondent, he would at first state that the fifth respondent is the lady who is attending on him. Later he would correct and state that the fifth respondent is his wife.