VINODRAJ ACHARYA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner Sri. Vinodraj Acharya has filed this petition seeking a writ of habeas corpus for production of the body of Smt.Nithya, his wife, on the allegation that Nithya is detained against her wishes by the 4th respondent.

(2.) ON considering this writ petition for admission, we directed the learned Government Pleader, who took notice on behalf of the respondents 1 to 3, to seek instructions from the

(3.) WE record all that Smt.Nithya told us. We are fully convinced that she is not under anybody's detention. We do not find any warrant for issuance of the writ of habeas corpus sought for. Accordingly, this writ petition is dismissed.