SAJITHA BASHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner in W.P.(Crl) No.170 of 2013 has filed I.A.No.6414 of 2013, stating that the petitioner's daughter has now returned to the house of the petitioner and is residing with her parents and family. The detenue has allegedly issued a letter to the Station House Officer, requesting to close the proceedings in connection with her missing. The present request of the petitioner is to get the Writ Petition (Criminal) dismissed as withdrawn.

(2.) THE 5th respondent in W.P.(Crl) No.170 of 2013 has filed I.A.No.6521 of 2013, stating that the alleged detenue was in love with the 6th respondent, who is the son of the 5th respondent and that she had eloped with the 6th respondent. It is submitted that in spite of repeated enquiries, the 5th respondent could not trace out the whereabouts of his son. According to the 5th respondent, the truth in the matter can be ascertained only on production of the alleged detenue before this Court.

(3.) IN the result, I.A.No.6414 of 2013 is allowed and the Writ Petition (Criminal) No.170 of 2013 is dismissed as withdrawn. I.A.No.6521 of 2013 is dismissed.