SOMAN PILLAI P. Vs. HASHIM

JUDGEMENT

(1.) The Writ Petition is filed, seeking a writ of Habeas Corpus, to command the respondents 2 to 5 to produce the petitioner's daughter named Sreeparvathy (the alleged detenue) before this Court.

(2.) The petitioner's case is that his unmarried daughter/alleged detenue is under the illegal confinement of the 1st respondent. The 1st respondent is married and has a three year old child. He is a person with criminal antecedents. The petitioner fears that his daughter would be abused by the 1st respondent.

(3.) Pursuant to the order passed by this Court on 26/4/2022, the 3rd respondent - Station House Officer - has produced the alleged detenue before this Court.