RENJI GANESH T Vs. VARGHESE EAPEN

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 his wife Liji Sara Varghese, a young woman aged above 21 years (date of birth 15.3.1989). She is an Engineering Graduate. The petitioner is a B.A. (Economics) Graduate. According to the petitioner, he and the alleged detenue are in love. They had decided to get married. They belonged to different religions. Their marriage was solemnised and registered under the provisions of the Special Marriage Act on 20.7.2010. Even after the registration of their marriage, they continued to reside separately. Ultimately on 30.9.2010 the alleged detenue joined the petitioner and they went to the house of the petitioner. The parents of the alleged detenue came to know of this. Thereafter the alleged detenue returned to the house of her parents. Respondents 1 and 2 are the father and mother of the alleged detenue. According to the petitioner, the alleged detenue is being detained and confined illegally by her parents, respondents 1 and 2, after 30.9.2010. It is, in these circumstances, that the petitioner came to this Court with this petition on 7.10.2010.

(2.) This petition was admitted on 8.10.2010. Notice was ordered to the respondents. The case was posted to this date.

(3.) Today when the case is called, the petitioner is present. Along with him his father Ganapathy has also come to Court. The petitioner is represented by a counsel.