SUBITH C.N Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has filed this writ of habeas corpus seeking an order directing respondents 2 to 4 to produce the corpus of the alleged detenue, namely, Mrs. Aysha Faha, the wife of the petitioner, before this Court and release her from the illegal confinement of respondents 5 and 6 and their relatives and aids.

(2.) By order dtd. 5/5/2023, this Court directed the learned Government Pleader to get instructions and the matter was ordered to be listed on 12/5/2023.

(3.) On 12/5/2023, when this writ petition came up for consideration, respondents 5 and 6 entered appearance through counsel. The learned counsel offered to produce the alleged detenue before this Court on the next posting date and they were directed to produce the alleged detenue before this Court on 16/5/2023. It is thus the alleged detenue is produced before this Court.