PAUL YESUDAS Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This judgment must be read in continuation of the earlier orders passed resting with the order dated 8/11/10. The petitioner and the 4th respondent are personally present. They are represented by their counsel. They submit that all outstanding disputes have been settled and resolved. The marriage between the 4th respondent and the alleged detenue has now been registered under the provisions of the Special Marriage Act and a certificate of marriage dated 9/11/10 has been issued. A copy of that certificate is produced. It confirms that the marriage between the 4th respondent and the alleged detenue Amala Jyothi has been solemnized and registered before the Sub Registrar/Marriage Officer, Perumkadavila.

(2.) We are now satisfied that no further directions are necessary in this writ petition. The alleged detenue and the 4th respondent having already been legally married and the petitioner having accepted such status of the alleged detenue and the 4th respondent as legally married couple, we are satisfied that this writ petition can now be dismissed. Both counsel submit that the petitioner is willing and shall take necessary steps to bring to termination a criminal prosecution which has been initiated by him against the 4th respondent. Necessary steps in accordance with law shall be taken by the petitioner to get that criminal prosecution terminated, submits the learned counsel for the petitioner.

(3.) This writ petition is, in these circumstances, dismissed.