SHAJEER KHAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This judgment must be read in continuation of the various earlier orders passed by us resting finally with the order dated 18/10/10.

(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 `Surumi' - a young woman aged about 20 years (date of birth - 25/9/90). She is a student of the 2nd year B.Tech. Course. She and the petitioner were in love. They had decided to get married. Notice of intention to marry under the Special Marriage Act was lodged on 11/8/10. According to the petitioner, the proposed marriage did not meet with the approval of the parents of Surumi - the alleged detenue. Respondents 4 and 5 are the parents of the alleged detenue. They were illegally detaining and confining her, it was alleged. It is, in these circumstances, that the petitioner came to this Court with this petition for issue of a writ of habeas corpus on 20/9/10.

(3.) This petition was admitted on 20/9/10. Orders were passed subsequently on 24/9/10, 5/10/10 and 18/10/10.