BEENA Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) The petitioner is approaching this court seeking a writ of Habeas Corpus, for commanding production of the 7th respondent and to set him at liberty. The allegation is that the 7th respondent, who is the legally wedded husband of the petitioner, is being illegally detained by respondents 4 to 6, against his free will.

(2.) It is stated that the 7th respondent was employed in gulf countries and when he returned on 16.04.2018 the 6th respondent had taken him to an unknown place and his whereabouts are not revealed to the petitioner. Even though the petitioner as well as her mother-in-law had submitted various complaints to respondents 2 and 3, the police authorities are not taking any action to get the 7th respondent released, is the allegation.

(3.) Pursuant to notice issued from this court the respondents 4 and 5 appeared through counsel. Notice could not be served on the 6th respondent since she was not in station. It was revealed that the 6th respondent was also missing and based on complaint lodged by respondents 4 and 5, a case was registered at Chavara Police Station as Crime No.476/2018 under Section 57 of the Kerala Police Act. It was also revealed that, with respect to missing of the 7th respondent another case as Crime No.704/2018 was registered at Karunagappally Police Station. On behalf of the respondents 2 and 3 it was informed that both the cases are under investigation and steps are being taken to trace out respondents 6 and 7.