JAYAKRISHNA R Vs. HARILAL N K

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 'Anjali Lal' - a young woman aged above 30 years (date of birth - 25/2/1980). She is a B.Tch. graduate. She was employed earlier. She is not employed now.

(2.) According to the petitioner, he and the alleged detenu - Anjali Lal, were known to each other. They have decided to get married. The proposal for marriage does not have the approval of the relatives of the alleged detenue. The 1st respondent is the father and the 2nd respondent is the sister of the alleged detenue. The petitioner alleged that the alleged detenue Anjali Lal is under the illegal confinement and detention of respondents 1 and 2. He hence came to this Court with this petition on 10/11/10.

(3.) We heard the learned counsel for the petitioner. We perused the records. We are not satisfied that sufficient reasons do exist to infer that there is any illegal confinement or detention. The learned counsel for the petitioner showed us certain photographs which he said that his client has in his possession. The petitioner - a person of dignity and self-respect, did not want to produce the photographs before court. We, in these circumstances, posted the case on 11/11/10 to this day and requested the learned Government Pleader to take instructions.