KAMARUDHEEN M. P. Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

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

(2.) Heard Sri.K.J.Joseph, learned counsel appearing for the petitioner, Sri.E.C.Bineesh, learned Prosecutor appearing for official respondents 1 & 2 and Sri.P.T.Sheejish, learned counsel appearing for contesting respondent No.3 (father of the alleged detenue).

(3.) The case set up in the above Writ Petition (Criminal) is to the effect that, the petitioner, aged 26 years, is a religious teacher in a Sunni Madrassa and that he is having love affair with the alleged detenue (Ms.T.Asmabi, aged 21 years, daughter of R-3) for the last three years and that the two had met when the alleged detenue had come to attend religious classes, etc. Further that, the petitioner and the alleged detenue have decided to conduct their marriage and live together and that R-3 is opposed to that, and that the alleged detenue is now in the confinement of R-3 and his wife.