SAJI V S Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) BOTH spouses are present. This judgment must be read in continuation of the earlier orders passed by us resting with the order dated 10.08.2010. Today when the case is called, the petitioner and the alleged detenue are present. They have produced before Court Certificate No.39/2010 dated 15.09.2010 to confirm that their marriage under the provisions of the Special Marriage Act has been solemnised and registered by the Marriage Officer, Puthuppally. The learned counsel for the petitioner and the learned counsel for the 3rd respondent accept that no further directions need be issued in this Writ Petition now.

(2.) THIS Writ Petition is accordingly allowed. The alleged detenue and the petitioner, who are now legally married spouses, are permitted to leave the Court together. A copy of the certificate of marriage has been furnished to the learned counsel for the 3rd respondent. The original marriage certificate is returned to the learned counsel for the petitioner.