CHANDRASEKHARAN K S Vs. DISTRICT SUPERINTENDENT OF POLICE

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 Reshma, a young woman, aged 23 years, with whom he is said to be in love. It is his grievance that Reshma, the alleged detenue, is being illegally detained by respondents 4 and 5. Respondent No.4 is a cousin of the alleged detenue Reshma and respondent No.5 is the wife of the 4th respondent. Respondents 4 and 5, who do not approve of the relationship between the petitioner and the alleged detenue, are allegedly detaining her, the petitioner complained.

(2.) This petition was filed on 08.09.2010. It was thereafter posted to 09.09.2010, 16.09.2010, 23.09.2010 and 04.10.2010. We were not prima facie satisfied that there was any element of illegal detention or confinement. We therefore did not admit the petition and granted time to the learned counsel for the petitioner to take instructions and make submissions.

(3.) Today when the case is called, the petitioner is present. A young girl, who claims herself to be Reshma involved in the petition, has also appeared before Court. The learned counsel for the petitioner submits that as the alleged detenue has now come away from the confinement of respondents 4 and 5, the petitioner does not want to seek any further relief in this petition. He prays that the alleged detenue may be permitted to live along with the petitioner herein.