JATIN JAGADISH MALAVIYAH Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the instant writ petition (criminal), seeking for habeas corpus are as follows:- "(i) Issue a writ of Habeous Corpus, directing the first and second respondent to produce the body of Pushti Jatin Malaviyah, aged 20 years, D/o Jatin Jagadish Malaviyah, 6/1962, Nalpathumuri, Chakkamadom, Mattancherry, Kochi - 682002 before this Honourable Court and to secure her freedom from illegal detention and confinement. (ii) Grant such other reliefs, which are just and necessary, in the interest of justice. "

(2.) Heard Sri.C.R. Sanish, learned counsel appearing for the petitioner, Sri.Saigi Jacob Palatty, learned Public Prosecutor, appearing for official respondents 1, 2 and 4, and Sri.C.Dheeraj Rajan, learned counsel appearing for contesting respondent No.3. Notices to respondents 5 and 6 have been served through the 4th respondent.

(3.) The case set up in the above writ petition (criminal) is to the effect that the petitioner herein, aged 50 years, who is the father of the alleged detenue (Ms.Pushti Jatin Malviya, aged 20 years), who is studying for 3rd year B.Com., at Sri. Seth Ram Bhadur Singh Gujarati College, Mattancherry, Kochi, and that she is the only child of the petitioner.