SURESHKUMAR Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This judgment must be read in continuation of the earlier orders passed by us resting with the order dt. 1.10.2010.

(2.) Petitioner's case is that his wife Sajitha, aged 29 years and his two minor children, aged 2 years and 5 years, are being illegally detained by respondents 4 and 5, his father-in-law and mother-in-law. This petition was filed on 16.9.2010 We were not satisfied that the matter merits admission. But when the case was posted on 1.10.2010, the alleged detenue and the children appeared before Court along with respondents 4 and 5. Possibilities of a harmonious settlement were explored and the parties were sent back with direction to come today.

(3.) Today when the case is called, petitioner is present. He is represented by a counsel. The alleged detenue is also present. She is also represented by a counsel.