PRATHAPAN G. Vs. SUPERINTENDENT OF POLICE, PALAKKAD DISTRICT

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner who claims to be a Philanthropist seeking a writ of Habeas Corpus for liberating Ummaimath, alleged to be in the illegal custody of respondents 4 and 5, her mother and brother, for producing her body before this court. In fact the following are the reliefs sought for in the writ petition.

(2.) ON considering this writ petition for admission, we on 11.10.2012 passed the following order.

(3.) PURSUANT to the above order, District Medical Officer of Health, Palakkad constituted two separate Medical Boards. Both the Boards examined Ummaimath and submitted separate reports. The report submitted by the Board consisting of Psychiatrist concludes that no evidence of a syndromal acute psychiatric illness which impairs Ummaimath's capacity to take care of herself and livelyhood and which requires active psychiatric treatment is visible at present.