ANEESH Vs. SUPERINTENDENT OF POLICE AND ORS.

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 Ameera, daughter of respondent No. 5, a young woman aged 18 years now (date of birth 22/5/1992). She had completed her Plus 2 course. She and the petitioner were in love. They wanted to get married. They had allegedly gone away together on 7/3/2010. This obliged her father, the 5th respondent to come before this Court with a petition for issue of writ of habeas corpus. Accordingly, the alleged detenue, then a minor, was produced before this Court on 5/4/2010. On that day as the alleged detenue was a minor, though she stated that she had gone with the petitioner herein on her own, the 5th respondent was permitted to take her from court. Accordingly, the alleged detenue left the court with the 5th respondent after Ext.P3 judgment was pronounced.

(2.) According to the petitioner, thereafter the alleged detenue was being detained illegally by the 5th respondent in collusion with his son, the 6th respondent. It is in these circumstances that he came to this Court with this petition on 13/08/2010.

(3.) This petition was admitted on 16/8/2010. This case was posted to this date.