GOKUL K. Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) The petitioner has filed this writ of habeas corpus seeking an order directing respondents 1 and 2 to produce the corpus of the alleged detenue, namely, Avani K.S., before this Court and release her from the illegal confinement of the 3rd respondent and their relatives and aids.

(2.) On 12/5/2023, when this writ petition came up for admission, the learned Government Pleader, on instructions from the official respondents, submitted that the official respondents have interacted with the alleged detenue, who has stated that she is not under illegal custody. After the said statement, this Court by order dtd. 12/5/2023 issued notice by special messenger to the 3rd respondent and he was directed to produce the alleged detenue before this Court on 16/5/2023. It is thus the alleged detenue is produced before this Court.

(3.) We have interacted with the alleged detenue.