VIGNESH S.B. Vs. PADMANABHA PILLAI AND ORS.

JUDGEMENT

(1.) THIS judgment must be read in continuation of the various orders passed by the Court in the matter resting finally with the order dated 04.11.2010.

(2.) THE petitioner had come to this Court for issue of a writ of habeas corpus to search for, trace and produce his wife Sindhuja.P.A, a young woman, aged 20 years (date of birth -26.09.1990). According to the petitioner, he and Sindhuja, the alleged detenue, have been in love. They have already got their marriage solemnised and registered under the Kerala Registration of Marriages (Common) Rules, 2008. Their marriage took place on 08.09.2009. Notwithstanding the registration of marriage, the spouses were residing separately and the alleged detenue, who was a student at the time of the marriage, was continuing to get educated. The petitioner had occasion to come to this Court earlier for issue of a writ of habeas corpus and, vide Ext.P7 judgment, it appeared that the matter was harmoniously settled. But according to the petitioner, even thereafter, the attitude of respondents 1 and 2 did not change. They were causing difficulties for the proper implementation of Ext.P7 judgment. Respondent No. 1 is the father of the alleged detenue. Respondent No. 2 is an uncle of the alleged detenue. The petitioner came to this Court again with this Writ Petition with a grievance that the alleged detenue was being illegally detained and confined by respondents 1 and 2.

(3.) TODAY when the case is called, the learned Counsel for respondents 1 and 2 submitted that they are no more interested in the matter. They accept the decision of the alleged detenue to go with the petitioner herein straight away. The alleged detenue, during the pendency of this petition, had gone to the petitioner on 03.11.2010 and thereafter she is continuing to reside with the petitioner. In these circumstances, the learned Counsel for respondents 1 and 2 submits that respondents 1 and 2 have no objection in the Court passing appropriate orders.