SHYLAJA Vs. SUJITH AND ORS.

JUDGEMENT

(1.) The matter remains defective even now. The learned Counsel for the appellant submits that the matter has now become unnecessary and can be dismissed.

(2.) Request accepted. The Writ Petition is dismissed.

(3.) The alleged detenue Queency was produced before us by the 5th respondent. We interacted with her as also the petitioner-the mother. The alleged detenue stated before us that she has gone to the house of respondents 1 and 2 on her own accord. It appears that the alleged detenue developed some intimacy with the first respondent. However, it admits of, no doubt, that the first respondent is under the age of 21 and the petitioner's daughter under the age of 18 and therefore have not reached the marriageable age. The mother told that she is prepared to admit her daughter in the hostel attached to the College where she is studying. We record the same. Being a minor, the mother is given interim custody of the child. The mother may admit the girl in the St.Joseph's Women's Hostel, Alappuzha so as to enable her to pursue her studies. The Principal of the College, we have no doubt, will admit her in the Hostel without delay. We further direct that the petitioner shall not compel Queency for any marriage against her wish. A copy of this order shall be issued to the petitioner for enabling her to serve the same to the College authorities for information and compliance.