T.K.MANI Vs. MINI

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution has been filed by the petitioner, the father of a 19 year old boy by name Thulasidharan, complaining that his son Thulasidharan is now detained illegally against his wishes by respondents 1 to 3.

(2.) ON considering this writ petition for admission, we directed the learned Government Pleader, who took notice on behalf of respondents 4 to 6, the police officers, to seek instructions from those respondents as to the correctness of the various allegations in the writ petition. We issued a further direction to respondents 1 to 3 to produce Thulasidharan, the alleged detenue.