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Judgment
Vinod Chandran, J.
We are informed by the learned Senior Government Pleader that despite concerted effort by the 1st respondent-Station House Officer, the daughter of the 2nd respondent was not able to be contacted. According to the learned Senior Government Pleader, it was informed by the 1st respondent that the 2nd respondent's daughter is undergoing treatment in Thiruvananthapuram. In fact a vehicle was arranged for the 1st respondent to travel to Thiruvananthapuram, but later it was informed that the daughter of the 2nd respondent was discharged from the hospital in which she was admitted.
Ms.Asha Mariyam Mathews, learned Counsel, appears for the 2nd respondent and submits that the daughter of the 2nd respondent is consulting a Psychologist in Ernakulam and is at present at Kaloor. Today since the Consultant was not available, the consultation did not go through. The 2nd respondent is staying back for seeing the Doctor on tomorrow and the learned Counsel submits that the exact time of the session is not known to her.
In such circumstances, we direct the 2nd respondent not to leave Ernakulam with his daughter, without orders from this Court. We post this matter tomorrow [15.09.2021] so as to ascertain the time when the 2nd respondent's daughter can be produced before us. The 2nd respondent has to instruct the Counsel as to the time convenient for production before Court.
Post on 15.09.2021.