ARUN GEORGE Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) The petitioner is approaching this court with an allegation that Miss.Christin Elizabeth Sam, with whom he claims to be in love, is detained under illegal confinement by the 5th respondent, against her free will. Therefore the petitioner is seeking a writ of Habeas Corpus for commanding production of the corpus of Miss.Christin Elizabeth Sam (hereinafter referred to as the alleged detenue) before this court and to set her at liberty.

(2.) Averments made in the writ petition in brief are as follows: The petitioner is an IT professional, who had worked in many reputed companies in Arab countries. While he was working in Doha, he got acquainted with the alleged detenue and their intimacy developed into deep love. While so, the alleged detenue had shifted her residence to Kerala for pursuing studies and was staying with the 5th respondent, who is her paternal uncle. The 5th respondent used to torture the alleged detenue, on coming to know about her relationship with the petitioner. The 5th respondent had created threat against the life of the petitioner. The alleged detenue had promised to register a marriage with the petitioner, for which she had agreed to come to Kolencherry on 10th February, 2018. But she did not turned up as promised. It is based on the allegation that the 5th respondent is detaining her without permitting her to meet any one, the above writ petition is filed. Further allegation is that, despite lodging a complaint to the 2nd respondent regarding the alleged illegal confinement, the police authorities are not taking any action.

(3.) Pursuant to notice issued from this court, the 5th respondent entered appearance through counsel. It is submitted that, the alleged detenue had gone back to Qatar after completing her studies in Kerala and she is now living in Doha along with her parents.