DR. ALI ABDUL LATHEEF Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayers in the instant Writ Petition (Criminal) seeking for Habeas Corpus are as follows:

(2.) Heard Smt.D.Leema Rosy, learned counsel appearing for the petitioner (husband), Sri.T.Krishnanunni, learned senior counsel instructed by Sri.Baby Mathew, learned counsel appearing for contesting respondent No.5 (wife) & contesting respondent No.6 (wife's father), Sri.E.C.Bineesh, learned Prosecutor appearing for official respondents 3 & 4 and Sri.S.Manu, learned Deputy Solicitor General of India, appearing for R-1, R-2, R-9 & R-10. Other parties have not entered appearance.

(3.) The following aspects would be pertinent going by the pleadings and materials on record.