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Judgment
14 paragraphs · 268 wordsAnil K.Narendran, J
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 body of the alleged detenue, who is the daughter of respondents 5 and 6 before this Court and set her at liberty. In the writ petition it is
alleged that, she is under the illegal detention of respondents 5 and 6 and their relatives.
On 28.12.2021, when this writ petition came up for admission, the learned Government Pleader was directed to get instructions on Ext.P1 complaint
filed by the petitioner before the 2nd respondent District Police Chief, Malappuram.
Heard the learned counsel for the petitioner and also the learned Government Pleader for respondents 1 to 4.
Today, when this matter is taken up for consideration, the learned Government Pleader has made available for the perusal of this Court, the report
of the 4th respondent Station House Officer, Malappuram along with the statement of the alleged detenue recorded by a woman police officer. The
statements of respondents 5 and 6, the parents of the alleged detenue, are also enclosed along with that report.
As per the statement given by the alleged detenue, she is not under illegal detention of respondents 5 and 6 or anyone else. Her marriage has been
fixed with her full consent.
In view of the aforesaid statement made by the alleged detenue, we find that the petitioner is not entitled to the reliefs sought for in this writ petition
and the same is accordingly dismissed. No order as to costs.