RAMAN NAIR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) W.P.(Crl) No.472 of 2011 is filed by Raman Nair, the father of Sreekanth R.Nair, alleging that his son was in love with Riya Mahin, the daughter of Mahin Kunju. It is alleged that on 21st September, 2011, Riya Mahin went to the house of Raman Nair and met him and his wife. Riya Mahin disclosed that she was pregnant, as a result of the relationship between her and Sreekanth R.Nair. It is stated that they informed the matter to Sreekanth R.Nair. Riya Mahin had not attained majority and therefore, their marriage could not be solemnized. On a petition filed by the father of Riya Mahin, she was produced before the Judicial Magistrate of the First Class-I, Haripad and she was sent with her parents. It is stated in the Writ Petition that Riya Mahin informed Sreekanth R.Nair that Riya's parents proposed to take her to Chennai for termination of pregnancy by force. Stating that the whereabouts of Riya Mahin were not known and that she was under the illegal detention of her parents, Raman Nair filed W.P.(Crl) No.472 of 2011.

(2.) MAHIN Kunju filed W.P.(Crl) No.514 of 2011, alleging that his daughter Riya Mahin was kidnapped by Sreekanth R.Nair, on 6.11.2011 and that the girl was under his illegal custody. It is alleged that the girl was kidnapped by Sreekanth R.Nair and his associates, after the girl was left with her parents by the learned Magistrate.

(3.) AS per the order dated 15.6.2012, we permitted the court guardian to take necessary steps to get admission for Riya Mahin in D.B.Pamba College, Parumala for B.A. Course. The court guardian took necessary steps and Riya Mahin was admitted in the college.