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Judgment
7 paragraphs · 154 wordsAlexander Thomas, J.
The prayers in the instant Writ Petition (Criminal) seeking for Habeas Corpus are as follows:
“i. Issue a writ of Habeas Corpus or other appropriate writ or order directing the respondents 1 and 2 to produce the body of the detenue Ms.Shahana Shajahan and set her at liberty.
ii. Pass such other orders as this Hon'ble Court shall deem just.”
Heard Smt.Amrin Fathima, learned counsel appearing for the petitioner and Sri.E.C.Bineesh, learned Prosecutor appearing for official respondents 1 & 2.
When the above Writ Petition (Criminal) came up for consideration today, Smt.Amrin Fathima, learned counsel appearing for the petitioner, would submit on the basis of instructions that subsequently, the alleged detenue was traced out and therefore, nothing remains in this Writ Petition and that this Court may close the case accordingly.
Recording the abovesaid submission of the petitioner, the above Writ Petition (Criminal) will stand dismissed as infructuous.