MARIYAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has approached this Court stating that her husband Sri.Samuel is missing since 11.02.2013. According to the petitioner, respondents 4 to 6 had threatened to endanger his life and that on 10.2.2013, respondents 4 and 5 had trespassed into her house and assaulted her husband in the presence of herself and her children. It is stated that from the next day onwards, her husband was missing and apprehending that he is under the detention of respondents 4 to 6, she has filed this writ petition.

(2.) IT is also alleged that she had made Exts.P2 to P4 complaints to the authorities and that in spite of specific allegations regarding cognizable offences committed by the aforesaid party respondents, no action was taken. Today, the detenu was produced before this Court. While the learned counsel for the petitioner says that the detenu his own appeared before the Judicial First Class Magistrate Court, Pathanamthitta, who was holding charge of the Judicial First Class Magistrate Court-I, Adoor on 28.05.2013 and that he was directed to appear before this Court today, learned Additional Director General of Prosecution states that the detenu was produced before the Magistrate on 01.06.2013.

(3.) BE that as it may, it is the specific complaint of the petitioner and Sri.Samuel and that in spite of having made Exts.P2 to P4 complaints, the police did not take any action thereon.