K.SASIDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are the parents of Seena, aged 37 years, who is alleged to be under the illegal detention of the 6th respondent.

(2.) SEENA was married to Umesh Lal and in that relationship a male child was born, who is now aged 12 years. Umesh Lal died. The petitioners are in Orissa for the last several years. It is alleged by the petitioners that on 9-3-2013, the detenue left the hostel where she was working as warden and came to Kerala. It is alleged that the 6th respondent is a married man having a wife. According to the petitioners, Seena was under the treatment of Dr. S. Jayaram for mental ailments and she has been taking medicines since 1996.

(3.) ON 16-4-2013, yet another Division Bench passed the following order.