AI Structured Summary
Not yet generated for this judgment
Judgment
P.R. Ramachandra Menon, CJ
The petitioner moved to this Court with the following prayers:
10.i The petitioners most respectfully pray to this Hon'ble Court to issue writ of habeas-corpus to the respondent authorities to produce the petitioner's
wife Smt. Sarah Ahmed and daughters Sara and Zara, at the earliest, in the interest of justice.
10.ii Any other relief(s) that this Hon'ble Court may deem fit under the facts and circumstances of the case.
When the learned counsel for the petitioner confronted with absence of plea as to any 'illegal custody' or confinement in respect of the alleged
missing of the wife and children, but for the ""clue"" stated as received that it may be at the instance of father-in-law and other family members, which
does not disclose any actionable cause to issue a writ of 'Habeas Corpus', the learned counsel seeks for permission of this Court to withdraw the
matter without prejudice to rights and liberty to pursue appropriate remedy in accordance with law, raising the pleadings and prayers in a better
manner.
Permission is granted.
Writ petition is dismissed as withdrawn.