PUNNOOSE MATHEW Vs. TISHO MON.

JUDGEMENT

(1.) ON considering this writ petition wherein the petitioner, who is the father of an unmarried girl by name Neethu Mathew, alleges that his daughter is presently detained illegally by respondents 1 to 3, we passed the following order;

(2.) THE notice which was sent to the 1st respondent could not be served on him. But, his mother accepted the same. The notice which was sent to the 2nd respondent, who is the father of the 1st respondent, also could not be served on him. But, the 2nd respondent's wife accepted the same. The 3rd respondent was served with notice.

(3.) SRI .Biju Meenattoor, the learned Senior Government Pleader, submitted that the Police has not registered any crime on the basis of the complaint submitted by the petitioner as no such complaint was received in the Police Station from the petitioner. However, on receiving notice of the present writ petition, the Police conducted an enquiry and it is now revealed that Neethu Mathew has already secured an order in CMP No.254/2013 in MC No.15/13, a proceeding initiated by her before the Judicial First Class Magistrate, Changanassery under the provisions of the PWDV Act. A copy of the above order is also placed before us. We find that the learned JFCM, Changanassery has passed an interim order in favour of Smt.Neethu Mathew restraining her parents from "causing any sort of physical or mental harassment towards aggrieved person".