HAMSA S/O. KUNJUMUHAMMED Vs. STATE OF KERALA,

JUDGEMENT

(1.) THE father of one Ms. Faseela has filed this writ petition alleging that his daughter is missing from 17.2.2009. That in spite of registration of a complaint, the investigation has been tardy and that to his knowledge, she is in the unlawful detention of the 4th respondent.

(2.) THIS Court passed an order on 28.4.2009 and thereafter on 8.5.2009. The order dated 8.5.2009 reads as follows:

(3.) MS . Faseela, the petitioner's daughter is also present. We have ascertained her will in person. She says that she is aged 22 and she had left on her own volition when she was compelled to enter into matrimonial relationship with a person against her will. She is now teaching in a school in Hyderabad. She is not held under unlawful custody or detention by anyone. She categorically asserts that she would like to remain in Hyderabad where she is now working and she does not want to go with her parents.