AJI PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) ON considering this writ petition filed by the husband and sons of a lady by name Laila alleging that Laila is being illegally detained by respondents 5, 6 & 7 for admission, we issued the following order on 18.12.2012.

(2.) TODAY , respondents 6 and 7 are present before this Court. Petitioners 1 and 2 are also present. We interacted with petitioners 1 and 2. We interacted also with the 4th respondent, who is presently investigating the person missing crime No.1042/2012 of Puthoor Police Station. The 4th respondent told us that the 5th respondent was having a mobile phone. But, he is not using that mobile phone at all. The 4th respondent has not been able to get any useful leads so far in the investigation conducted by him. The investigation reveals that the 5th respondent and Laila are now outside Kollam district. The 4th respondent has also told us that the 5th respondent was living alone in a house as he has fallen apart from his wife and child. The version of the 4th respondent that the 5th respondent was leading a solitary life in a separate house is endorsed by the 1st petitioner also.