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Judgment
The petitioners are the parents of the detenue, Athira. She is produced this Court. Even according to the petitioners, she had voluntarily chosen to become a Muslim, and she was practising the rituals of the said religion. However, recently she was missing since 10.07.2017. On enquiry, her whereabouts could not be traced out and apprehending that she might be kidnapped by some miscreants, complaint came to be filed before the police station. Since she could not be traced out, this writ petition has been filed. Detenue is produced before this Court.
We interacted with her and also with her parents.
We have heard the learned counsel for the petitioner and the learned Government Pleader. The report received from the Inspector of Police, Bakel has been placed before us.
The learned Government Pleader stated that the
detenue could be traced out and she was produced before the learned Magistrate, who housed her at Mahilamandiram. But the police also apprehend that there might be influence of some radical groups.
Detenue submits that she was not under the threat or coercion from any person and since there was a change in attitude of her parents with reference to the religion that she follows and her parents have permitted her to follow the religion of her choice, she is ready to come back and reside with her parents, provided her parents does not prohibit her from practising the said religion. On our interaction with her parents, they also submitted that they will not stand in the way of the detenue practising the religion of her choice and the only thing is that she should not leave them, as she is their only daughter.
As far as the report of the Sub Inspector of Police is concerned and the apprehension expressed by them, it is for the police to conduct appropriate enquiry into the matter and take necessary action in accordance with law.
The detenue shall be free to go with her parents and the police shall also ensure that no influence shall be exerted on her by any radical groups which are involved in anti-national activities or forceful conversion of religions, while she stays with the parents and if any apprehension is expressed by her parents in this regard, the police shall take appropriate action.
With the above observation, this writ petition is closed.