MUHAMMED SHRAF Vs. THANKACHAN,

JUDGEMENT

(1.) THE petitioner has come to this Court with this petition for issue of a writ of habeas corpus to search for, trace and produce Twinkle, an adult major woman (born on 31.10.1989). According to the petitioner, he is in love with the said Twinkle. She is the daughter of respondent Nos. 1 and 2. They had taken photographs together. They had exchanged letters. Respondent Nos. 1 and 2, who did not approve of the relationship between the petitioner and the alleged detenue, are illegally detaining the alleged detenue. In these circumstances, the petitioner prayed that the detenue may be brought to Court and released from the detention/confinement of her parents.

(2.) THE petition was admitted and notice was ordered on 13.05.2010. Today when the case is called, the petitioner and his Counsel are present. Respondent Nos. 1 and 2 and their Counsel are present. The alleged detenue has come to Court along with respondent Nos. 1 and 2, her parents. The alleged detenue stated before us in Court that she is not under any illegal confinement or detention. However, as she comes from the custody of respondent Nos. 1 and 2, we permitted her to remain alone in the Chamber till we met her again after lunch recess at 1.45 p.m.

(3.) THE alleged detenue stated before us categorically that she is not under any illegal confinement or detention. She did not dispute the fact that she knew the petitioner and had friendly relationship with him. However, she asserted that she was not in confinement or detention. According to her she does not want to continue the relationship with the petitioner. Asked specifically whether she would like to return from the Court along with the petitioner or with respondent Nos. 1 and 2, she asserted that she may be permitted to return along with respondent Nos. 1 and 2.