MOHANACHANDRAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) Father of a girl named Miss.Maya Mohan, aged 25 years is the petitioner herein. The above writ petition is filed seeking a writ of Habeas Corpus for directing production of the corpus of Miss.Maya Mohan, based on the allegation that she is illegally confined against her free will by the 8 th respondent along with the 9th respondent, who is the mother of the 8th respondent.

(2.) Averments in this writ petition in brief are that, the alleged detenue was missing from the house of the petitioner since 5.5.2018 onwards. The petitioner lodged a complaint before the police and on enquiry it was revealed that the alleged detenue had frequent contacts with the 8th respondent over telephone and he got reliable information that she is along with the 8 th respondent, who transported her from place to place and is being illegally detained in custody. The petitioner had also made a lot of imputations against the character of the 8 th respondent in this writ petition. Based on an allegation that the police authorities are not taking any earnest efforts to trace out the alleged detenue, the above writ petition was filed.

(3.) Pursuant to orders issued from this court, police had traced out the alleged detenue and produced her before this Court on 1.6.2018. After interaction for sometime this court directed the alleged detenue to be put at 'Mahila Mandiram', Kozhencherry, Pathanamthitta, with permission afforded to her parents and to her brother to interact with her. She was directed to be produced before this Court on today.