SHARAVVA LAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Detenue is produced before this Court through Police Sub Inspector, Laxmeshwar Police Station, Laxmeshwar, Gadag District.

(2.) On instructions, learned Addl. Advocate General submits that the detenue is aged about 17 1/2 years and she wanted to pursue her further studies, but her parents forced her for marriage and discontinued her studies. As a consequence, she has voluntarily gone to Goa and she was residing with her brother etc.

(3.) Per contra, learned counsel for the petitioner, on instructions, submitted that she was kidnapped by somebody. Though the mother of the detenue has lodged a complaint in that regard, same has been suppressed by the police and not registered the case in accordance with law. Further, parents of the detenue submitted that they will not pressurize the detenue for her marriage or discontinue her further studies. As such, they requested this Court to send the detenue along with them. However, on enquiry, detenue submits that she is not willing to accompany her parents and she is ready to go to Juvenile Centre/Remand Home.