BINDA BINOY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers :

(2.) THE case of the petitioner is that absolutely no action has been taken from the part of the respondent Police for redressal of the grievance sought for vide Ext.P1 to trace out the whereabouts of the person by name 'Binoy K.R.', who happens to be the husband of the petitioner. Ext.P1 petition has been filed before the Police by the father-in-law of the petitioner, joining hands with the petitioner and also her father.

(3.) TODAY , I.A.No.687/2013 has been filed by the person by name Binoy K.R. seeking to implead himself in the party array stating that he happens to be the husband of the writ petitioner. It is also stated that the writ petitioner has already moved the Family Court, Ernakulam by filing O.P.No.2195/2012 for granting a decree of divorce against Binoy and that notice of hearing has been received in respect of the posting scheduled on 8.2.2013. It is stated that Mr.Binoy is taking appropriate steps to enter appearance before the Family Court and to defend the proceedings.