ANEESH CHANDRAN Vs. S.I., KALLAMBALAM POLICE STATION

JUDGEMENT

(1.) THIS writ petition under Article 226 is filed by Aneesh Chandran, the petitioner, seeking a writ of Habeas Corpus for the production of body of his wife Raji Krishna and of his only child Devanarayan, a minor, on the allegation that against her wishes she and the child are being illegally detained by her parents respondents 3 and 4 and her uncle-5th respondent.

(2.) ON considering this writ petition for admission, we directed respondents 2 and 3 to produce Raji Krishna before this court at 10.15 a.m. today. Accordingly accompanied by her parents, Raji Krishna and Devanarayan have come to this court.

(3.) THE submission of the learned counsel for the respondents 2 to 4 that it was to over reach the above protection-cum-maintenance order that the petitioner filed the present writ petition without any bona fides or truth.