V. PRAVEEN KUMAR Vs. GOTTIPATI BALAKRISHNA AND OTHERS

JUDGEMENT

(1.) The petitioner/husband has filed the present Habeas Corpus petition directing respondent Nos.2 and 3 to produce Smt. G. Prathyusha, aged about 27 years, daughter of respondent No.1 Gottipati Balakrishna before this Court making certain allegations against the respondent No.1 that the petitioner and Smt. Prathyusha, daughter of respondent No.1 was married on 25.08.2017 and the said marriage was registered before the Sub-Registrar, Kukatapalli, Medcahal, Warangal District, under section 15 of the Special Marriage Act. It is further stated that Misc. No.209/2018 alleged to have been filed by Smt. Prathyusha against the husband under section 12 of the Protection of Women From Domestic Violence Act before the JMFC Court, Ballari directing the respondent No.1/present petitioner to pay Rs. 10,000/- for setting up separate residence as provided under Section 19 of the Act, Rs. 15,000/- per month to the petitioner towards maintenance amount as provided under Section 20 of the Act, Rs. 50,000/- towards compensation to the petitioner as provided under Section 22 of the Act. The said case is still pending for adjudication.

(2.) In view of the messages sent through Facebook by the Wife Smt. Prathyusha, the present Habeas Corpus petition came to be filed.

(3.) This Court after hearing the learned counsel for the petitioner, by the order dated 5.10.2018, directed the learned Government Advocate to take notice for respondent Nos.2 and 3 and to secure the detenue from the custody of respondent No.1, if has detained her and secure instructions.