DAINABHI W/O. D. ABBAS Vs. INSPECTOR OF POLICE, SUPERINTENDENT OF POLICE/POLICE COMMISSIONER, MUFIZ S/O. ALI SAHIEB AND HOME DEPARTMENT REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) THE Sub -Inspector of Koppa Police Station has produced the detenue before this Court. The detenue is aged about 19 years and she has decided to marry 3rd Respondent namely Mufiz, s/o, Ali Sahieb, Bagunji Utheshawara Post, Koppa, Chickamagalur District. The Petitioner is willing to perform marriage of detenue with 3rd Respondent. The Petitioner has filed an affidavit of undertaking reading as hereunder: Affidavit I, Smt Dainabhi, w/o. D. Abbas, Aged about 45 years, Menala House Ajjavara, Sullia Taluk, Dakshina Kannada, Mangalore -today at Bangalore do hereby solemnly affirm and state on oath as follows: 1. I am the Petitioner in the above case and I know the facts of the case. Hence I am awearing to this affidavit.

(2.) I state that the girl missing in the above petition is my daughter and today she found with the company of one Mufiz S/o. Ali Sahieb, Bagunji Utheshawara Post, Koppa, Chickamagalur District and came to know that she fell and love with that boy.

(3.) I state that, what is stated above is true and correct to the best of ray knowledge, information and belief. 2. Sri. Umar, brother of detenue who is present before Court submits that marriage of detenus with 3rd Respondent will be performed at the earliest. 3. In view of this development, the detenue is given to the custody of the parents as marriage between detenue and 3rd Respondent is yet to be performed. 4. In view of this, development, petition is dismissed.