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Judgment
5 paragraphs · 154 wordsK.M. Joseph, J.—The Writ Petition (Criminal) is filed with the following prayer:
To issue a writ of habeas corpus or any other appropriate writ, order or direction, directing the 4th and 5th Respondents to produce the minor detenue before this Hon''ble Court and it deems fit to entrust her care with the Petitioner.
According to the Petitioner, he has preferred O.P. (G&W) 1430/10 before the Family Court, Ettumanoor and there was a direction to the Respondents 4 and 5 to produce the child before the court. There was disobedience of the order, it is submitted.
On 28.3.2011, we passed an interim order, pursuant to which the child was produced before the Court. Apparently, the matter is still pending. It is open to the Petitioner to seek remedies before the Family Court. The Family Court has got ample powers for securing obedience of its orders.
The Writ Petition is disposed of as above.