KARTHIKEYAN Vs. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT HOME DEPARTMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) PETITIONER is the father of the alleged detenue. The alleged detenue is his daughter. Allegation of illegal detention is made against the fourth respondent. Today, we interacted with the alleged detenue.

(2.) WE have noted in the interim order dated 12.4.2012 that the alleged detenue has embraced Islam Faith on her own on 28.3.2012 and she does not want to go with her parents. WE acceded to the request of the petitioner partially by directing the alleged detenue to reside in a hostel. Today, she is produced from the hostel. WE again interacted with her. She would reiterate that she does not want to go with her parents. She would say that she will go to Kozhikode and reside at the institution of the fourth respondent. She would also say that she has no objection in her relatives coming over and seeing her at the time allowed by the institution. She would further say that, upon completion of the course she will go and visit her parents. WE record this submission. It is submitted by the petitioner that he will not in any way harm the alleged detenue when she comes to visit the parents.