SRUTHY SAMEEL 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 her husband Sameel, a person, aged about 24 years. THE petitioner is a young woman, aged 23 years (date of birth - 30.05.1987). Her family originally hails from Trichur. But her father and mother have settled in Bangalore for a long period of time. THE petitioner is born and brought up at Bangalore. She has completed her B.Sc. Nursing course. She has not secured employment so far.

(2.) THE alleged detenu Sameel was a student of the B.E degree course at Bangalore. His college was near the college of the petitioner. THE petitioner and the alleged detenu met and fell in love. THEy decided to get married. THEy have got their marriage registered under the Cochin Christian Civil Marriage Act. THEir marriage was registered under the Cochin Christian Civil Marriage Act on the strength of the directions issued by a learned Single Judge of this Court in W.P(C) No.12324 of 2010. Ext.P1 is the certificate to confirm the solemnisation/registration of their marriage on 05.05.2010 under the Cochin Christian Civil Marriage Act. THEy are thus legally wedded husband and wife.

(3.) TODAY when the case was called, the petitioner and her counsel are present. The 3rd respondent has not come to Court. But some of his relatives had come to Court. A counsel has entered appearance for the 3rd respondent. The alleged detenu Sameel has also come to Court today.