Vijaya vs S.I. Of Police And Ors

K. Vinod Chandran, J

The petitioner's counsel submits that the writ petition was filed alleging illegal detention of the daughter of the petitioner by the third respondent. On

the last occasion, there was a video conferencing conducted by the Division Bench, in which, the daughter of the petitioner categorically stated that

she is living with the third respondent. It is submitted that the Habeas Corpus Petition may not survive. But, however, the petitioner would just like to

speak with her daughter. We think that it is a reasonable prayer.

The third respondent though not issued with notice should be aware of the proceedings before this Court since this Court had talked to the daughter

of the petitioner who was with the third respondent on whats-app.

The S.I of Police, Kulathur Police Station shall direct the third respondent to produce the daughter of the petitioner before the police station on

29.01.2021 at 11. a.m. The petitioner shall be allowed to interact with her daughter for half an hour alone and in the presence of only a Woman Police

Officer.

With the above direction, we close the writ petition.