ARUN P.V. Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of habeas corpus commanding the respondents to produce the corpus of Mrs.Anugraha Harish, the alleged detenue, before this Court and set her at liberty forthwith by allowing her to go along with the petitioner. The petitioner has also sought for an order directing the first respondent, the Station House Officer, Mulanthuruthy Police Station, to take immediate steps to rescue the alleged detenue from the illegal custody and wrongful confinement of the second respondent, who is none other than her mother, and produce her before this Court.

(2.) On 07.05.2019, when this writ petition came up for admission, this Court admitted the matter on file. The learned Senior Government Pleader took notice on behalf of first respondent. Urgent notice by special messenger was ordered to the second respondent, returnable within three weeks. The respondents were directed to produce the alleged detenue before this Court on the next posting date.

(3.) We have heard the learned counsel for the petitioner, the learned Government Pleader for the first respondent and also the learned counsel for the second respondent. The alleged detenue is personally present in the Court. We have interacted with the petitioner and also the alleged detenue.