REMANI T T Vs. NARAYAN KUTTY

JUDGEMENT

(1.) This writ petition has been filed by one Remani to produce the body of Miss. Salini, who is in the custody of respondents 1 to 4. The case of the petitioner is as follows :

(2.) The daughter of the petitioner Miss. Salini, aged 17 years, is a student of R. K. College at Cherukunnu doing +2 course. On 19-5-2003, as usual, Miss. Salini went to the said R. K. College. But she did not return in the evening. The petitioner enquired about her. But she could not get any idea about her. The following day, i.e. on 20-5-2003, the petitioner lodged a complaint before Kunnupuram Police. Copy of the complaint is produced as Ext. P1.

(3.) The Kunnupuram Police registered a crime as crime No. 168/03 as girl missing. On further enquiry, it is learnt that Miss. Salini was forcefully kidnapped by the first respondent with the support of one C. Sumesh and A. Pradeepan and she is unlawfully detained at the house of respond ents 2, 3 and 4. By the unlawful detention, the personal liberty of the daughter of the petitioner is curtailed and she is not allowed to contact the petitioner. It is in these circumstances that the writ petition is filed.