AJITH SOMAN, Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Anil K.Narendran,J The petitioner, who is a Dentist by profession, 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 body of the alleged detenue namely Mrs.Aswathy Sasi Kumar, aged 30 years, D/o.J.Sasi Kumar, Unique, Aurum, C 1003, Poonam, Garden Mira Road (E), Thane, Maharashtra-401107 before this Court. In the writ petition it is alleged that the alleged detenue, who is the wife of the petitioner, is under illegal detention of one Mohan Nair.

(2.) On 07.02.2019, when this petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice on behalf of respondents. Respondent Nos. 2 and 3 were directed to ensure that the WP(Crl.).No. 165 of 2019 alleged detenue is produced before this Court on the next posting date. The second respondent City Police Commissioner, Ernakulam was directed to ascertain the correct address of Sri.Mohan Nair, about whom mentioned is made in paragraph 8 of the writ petition, and furnished his address before this Court through the memo of the learned Government Pleader.

(3.) Pursuant to the order of this Court dated 07.05.2019, the alleged detenue is personally present before this Court along with her parents, namely, Sri. Sasidharan and Smt. Latha Sasidharan.