SAJI CHANDRAN B. Vs. STATE OF KERALA,

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 Neena R. Pillai, a young woman aged about 22 years (date of birth 28.4.1988). She is a student of B.Sc. Nursing course. She has completed her course. The petitioner knows Neena, the alleged detenue. They were in love. Their marriage was solemnised and registered under the provisions of the Special Marriage Act on 20.9.2010. Even after the registration, they were residing seperately. The parents of the alleged detenue came to know about the solemnisation of the marriage. Thereafter, they were illegally detaining and confining the alleged detenue. The third respondent is the father of the alleged detenue. He is keeping the alleged detenue under illegal detention and confinement. According to the petitioner, the fact about the detention of the alleged detenue was conveyed to him by the alleged detenue over telephone on 29.9.2010.

(2.) It is in these circumstances, that the petitioner came to this Court with this petition on 4.10.2010. The petition was admitted on 5.10.2010 and notice was ordered to the respondents.

(3.) Today when the case came up for hearing, the petitioner is present. He is represented by his counsel. The third respondent has come to Court along with his wife. He is represented by a counsel. Along with them, the alleged detenue, Neena R. Pillai has also come to Court.