P.B.CHANDRABOSE Vs. SUPERINTENDANT OF POLICE

JUDGEMENT

(1.) THE petitioner, the younger son of Smt.Kalyani, who according to the petitioner, missed from her house and therefore approached this Court by filing the above writ petition with a prayer to issue a writ of Habeas Corpus or appropriate writ order or direction to respondents 1 and 2 to find out his mother the said Smt.Kalyani.

(2.) IN the light of the order issued by this Court on 20.4.2012, the 2nd respondent conducted an enquiry and traced out the said Kalyani from Chottanikkara Temple and produced before this Court today. The respondents 3 and 4 are also present. On the production of said Kalyani we interacted with her and she stated before us that she herself left to the house because of the harassment of her husband and as no attention was given by respondents 3 and 4 though the incidents were brought to their notice. She further stated before us that she is prepared to go to her house and to reside along with her husband.