LENIN BOSE Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier orders passed in the matter resting with our order dated 2/12/10.

(2.) TODAY, when the matter came up for hearing, the alleged detenue and the petitioner are personally present. With the blessings of their parents, their marriage has already taken place at the Sreekrishna Temple, Guruvayur, on 14/12/10. Certificate of marriage No.2518/10 dated 14/12/10 issued by the Local Registrar of Marriages of the Guruvayur Municipality under the Kerala Hindu Marriage Registration Rules is produced. We are satisfied that no further directions are now necessary in the matter.

(3.) RESPONDENTS 4 and 5 have appeared before this Court. They are represented by a counsel. Along with respondents 4 and 5, the alleged detenue has also come to Court.