Thottathil B. Radhakrishnan, CJ
1. Following earlier order, it was mentioned this morning by the learned Government Advocate that the alleged detenue is now in the company of her
mother and she is present before the Court. Accordingly, this matter was directed to be listed and taken up today.
2. The alleged detenue is a daughter of the Petitioner. According to her, she is 15 years of age. The alleged detenue however told us that she is 16
years old. We summoned the Police papers in relation to the criminal case which was registered. It appears that the alleged detenue and the 6 th
Respondent appeared or was apprehended by the Police. Now, the 6 th Respondent is in judicial custody. The alleged detenue is in the company of
her mother.
3. We see that the Police has carried out procedures in connection with the 6 th Respondent as well as the alleged detenue. We note that she being in
the company of her mother and being so out of her freewill, there is no ground to continue this petition for issuance of a writ of habeas corpus. We
record that the alleged detenue is in the custody of her mother/Petitioner and accordingly close this writ petition.
