SIJU AUGUSTINE Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This judgment must be read in continuation of the earlier order passed by us on 14.10.2010.

(2.) When the case is called, the petitioner has come to Court. He is represented by his counsel. Along with him, his mother and stepfather have also come to Court. The 4th respondent has come to Court. Along with him, the alleged detenue has also come to Court. The 4th respondent and the alleged detenue are not represented by any counsel.

(3.) We interacted with the alleged detenue alone initially. The alleged detenue states that she has taken the firm decision to get married to the petitioner herein. Her father, the 4th respondent, has consented to the marriage between her and the petitioner. In these circumstances, she wants to go with the petitioner, she submits.