GEETHA SREEDHARAN Vs. S.I.OF POLICE, MALAPPURAM

JUDGEMENT

(1.) READ our order dated 27/2/2013 and various earlier orders passed in this writ petition.

(2.) TODAY , Sreejitha is brought before us. Smt.K.V.Bhadra Kumari learned counsel for the petitioner submitted that the petitioner will be allowed to take Sreejitha, her daughter, along with her so that Sreejitha can live in the safety of her own sweet home. Sreejitha told us that she will rather commit suicide than be sent along with her mother. According to her, her mother has several friends belonging to the opposite gender who comes to their house on phone call from her mother and on some occasions her mother's friends try to misbehave with her. This court is not at all happy with the present situation of Sreejitha being accommodated in a ladies hostel indefinitely. We do not find any other go as even her grand parents were not willing to take her along with them.

(3.) WE are therefore of the view that Sreejitha should continue to stay in S.N.V Sadanam Ladies Hostel for two more months at least. The 2nd respondent is directed to make necessary arrangements for continuance of Sreejitha's study in a local educational institution and inform this court. The authorities of S.N.V.Sadanam Ladies Hostel are directed to permit the 2nd respondent, the writ petitioner and Sreejitha's brother and also the 4th respondent to visit Sreejitha during the visiting hours of the hostel. The 2nd respondent will continue to remit the requisite charges for Sreejitha's accommodation in the hostel.