AFSAL C. A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the afore captioned W.P.(Crl.), seeking for Habeas Corpus, are as follows:

(2.) Heard Sri.P.Jinish Paul, learned counsel appearing for the petitioner and Sri.E.C. Bineesh, learned Public Prosecutor, appearing for official respondents 1 to 3. Notice has been duly served on contesting respondent No.4 (father of the alleged detenue) through the

(3.) rd respondent - SHO, as ordered by this Court on 14/12/2022). 3. Though the 4th respondent has not entered appearance through counsel, we have interacted with the 4th respondent, through video conferencing session, today.