Vinod Chandran, J.
Learned Counsel for the petitioner submits that yesterday the daughter of the petitioner called her and made a desperate plea to rescue her. In such
circumstance, the 2nd respondent-Station House Officer is directed to ensure that the daughter of the petitioner, who is said to be in the illegal custody
of the 4th respondent, is produced before the Secretary, District Legal Services Authority [for brevity 'DLSA'], Thiruvananthapuram tomorrow
[28.08.2021] at 10.00 a.m. The Secretary, DLSA, Thiruvananthapuram shall interact with the daughter of the petitioner alone and without the
presence of either the petitioner and the 4th respondent, before she is facilitated to interact with us. The alleged detenue shall be allowed to interact
with the mother, the petitioner, also. The 2nd respondent shall produce the daughter of the petitioner before the Secretary, DLSA,
Thiruvananthapuram at 10 a.m. The Registry shall communicate this order to the Principal District Judge, Thiruvananthapuram as also the Secretary,
DLSA, Thiruvananthapuram.
Post on 28.08.2021 at 11 a.m.
