KURIYAN GEORGE Vs. ABHILASH

JUDGEMENT

(1.) THE alleged detenue along with the children were present. Petitioner and his son Binoy, husband of Celin Binoy were also present. She stated that she is not under illegal custody of 1st respondent and she wants to go with her husband. Petitioner is also agreeable for the same. THErefore, Celin Binoy and her children are allowed to go with her husband Binoy and hence this writ petition is dismissed.