ANOOP G. Vs. THE DISTRICT POLICE CHIEF

JUDGEMENT

(1.) THIS Writ Petition is filed by the petitioner alleging that his wife Ms. Anju S. Pillai is under the illegal detention of respondents 3 to 5. On 9.5.2014, this Court directed the learned Government Pleader to get instructions and notice by Special Messenger was issued to respondents 3 to 5.

(2.) TODAY , the detenue appeared before us and we have interacted with the detenue. On a specific question put by us, the detenue has replied that she is coming from her parental home and she is not under any illegal detention of anybody, including respondents 3 to 5. She has further stated that she has no intention to go along with the petitioner and she wants to stay along with her parents in her parental home.