K.Vinod Chandran, J.

1. Petitioner is the mother and she alleges that her daughter has been illegally taken away by the 6th and 7th respondents and kept in their custody forcefully and without her daughter's consent. Admittedly, the mother is aware of the relationship her daughter has with the 6th respondent. We directed the alleged detenu to be produced before this Court.

2. Today, the daughter of the petitioner was produced before us. Both respondents 6 and 7 and the daughter of the petitioner were represented by Counsel before us. An impleading petition has been filed by the daughter of the petitioner raising allegations against her Uncle and alleging that she was forcefully admitted to a Mental Hospital. She also claims that she had filed complaints before the SHO, Kuruppumpadi Police Station on 20.5.2022 by registered post which has not been proceeded with. The SHO is said to have told her that he would first take a decision as to whether he should register the case or not.

3. The Uncle of the additional 8th respondent was present in Court. We asked him as to the specific allegations of her admission in the Mental Hospital. On our query whether he had taken her to the Mental Hospital, it was his reply that the additional respondent wanted to be taken to a Mental Hospital to control her anger and she had come voluntarily. The said statement is vehemently opposed by the additional respondent who claims that she was forcefully admitted and administered psychiatric drugs without her consent putting her to untold physical and mental trauma. In any event, complaint has been registered before the Kuruppumpadi Police Station which has not been acted upon.

4. On our interaction with the alleged detenu we are convinced that she had gone with the 6th respondent on her free will. Learned counsel for the petitioner showed documents to indicate that there are cases registered against the 6th respondent for dacoity and robbery. We specifically cautioned the additional respondent about such cases which she admits she is aware of; which however does not dissuade her from her resolve to live with him. Even after cautioning her and asking her to think of the pros and cons, she is very firm in her decision to go with the 6th respondent.

5. We are of the opinion that the additional respondent is not under illegal detention. We talked to her in Chambers and then permitted her to converse with her mother and again interacted with her in Court; when she expressed her desire quite firmly and without any fear or doubt; commending us to opine that the same is an informed decision. The additional respondent has to be permitted to go with the 6th respondent as she desires. On the complaints raised by her, we are of the opinion that the District Police Chief should authorise a Special Officer of the rank not lower than a Dy.S.P. to conduct enquiry into the same. The allegation is that she was put to severe trauma by the admission in the Mental Hospital which was not on her volition and that she was administered psychotic drugs, without her consent. She also blames her Uncle for the said actions. The law shall be put into motion which the authorized Officer shall do in accordance with law and carry out a proper investigation.

6. The Writ Petition would stand disposed off with the above directions.