LEENET MATHEW Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner is the mother of one Merlin Mathew, who is allegedly missing since 2.11.2014 and according to the petitioner, her daughter is under the illegal confinement of respondents 4 and 5. It is the further case of the petitioner that the marriage of her daughter has been fixed and scheduled to be solemnised on 7.1.2015. It is under that circumstances, her daughter was found missing. Therefore, in the above petition, it is prayed to issue a writ of habeas corpus or any other appropriate writ, order or direction directing the respondents to produce the body of Merlin Mathew @ Jeena before this Court and set her at liberty.

(2.) By order dated 6.11.2014, when the above writ petition was admitted and issuing notice to respondents 4 and 5, they were directed to produce the daughter of the petitioner before this Court on 12.11.2014 and the respondents 1 to 3 were directed to ensure that the above named respondents have complied with the direction.

(3.) Accordingly, when the above writ petition was taken up for consideration yesterday, though the detenue along with the fourth respondent were present, the petitioner was absent and her counsel submitted that she was hospitalised at Kottiyam due to high pressure. On the basis of the above submission, we suo motu adjourned the matter and posted today so that the petitioner can arrive before this Court and to have, if necessary, interaction with her daughter. Thus, when the matter is taken today, the petitioner appeared before us. The detenue as well as respondent No. 4 are also present and we have interacted with them. We have also heard the counsel for the petitioner as well as respondents 4 and 5.