MUHAMMED AJMAL Vs. SIVADASAN,

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier orders dated 26.3.2010 and 29.3.2010.

(2.) THE petitioner has come to this Court with this petition for issue of a writ of habeas corpus to search for, trace and produce Sruthi, the alleged detenue, a young girl aged about 19 years - she having been born on 10.3.1991. She is a Hindu by religion. The petitioner is a young man aged 22 years. He belongs to the religious faith of Islam. The petitioner had fallen in love with the alleged detenue Sruthi. They had eloped. A crime was registered under the caption 'man missing' as crime No. 547/09 of Malappuram Police Station. In the course of investigation, the alleged detenue was traced. She was produced before the Magistrate. She stated before the Magistrate that she was not kidnapped; but expressed her willingness to go with her father, the first respondent herein. Accordingly, the alleged detenue was living with respondents 1 and 2 - her parents from 7.12.2009.

(3.) THIS petition was filed on 22.3.2010. It was admitted on 26.3.2010. The alleged detenue was produce before Court on 29.3.2010. As directed by the Court, she continued to reside at 'Thanal Balasramam' in Thrissur District.