SAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner, who is the brother of one Sudhamony, has filed this writ petition seeking a writ of Habeas Corpus for the production of the body of Sudhamony before this court on the allegation that Sudhamony is being illegally detained in some unknown place by the 4th respondent her husband.

(2.) ON considering this writ petition for admission, we directed the learned Government Pleader, who took notice on behalf of respondents 1 to 3, to seek instructions from the concerned among respondents 1 and 2 as to the correctness of the allegations in the writ petition and also as to what action if any has been taken on the complaint submitted by the petitioner regarding disappearance of his sister Sudhamony.

(3.) WE interacted with the petitioner and the 4th respondent who are present before us today also. The 4th respondent told us that had it not been at the instance of the petitioner and his people, his wife Sudamony would not have been discharged from KCM Hospital. He has decided to take her along with him to Muscat. The petitioner complained that the 4th respondent is not allowing him and his siblings even to visit Sudamony.