PRATHEESH K M Vs. SUBRAMANIAN AND ORS

JUDGEMENT

(1.) The Petitioner has approached this Court seeking a writ of habeas corpus for production of the daughter of the first Respondent and to release her from illegal custody.

(2.) Briefly put the case of the Petitioner is that the Petitioner and the daughter of the first Respondent are in love and that the first Respondent is detaining his daughter. They belong to two different castes.

(3.) We ordered a discreet enquiry to be conducted by a woman Police Officer. Today, when the matter came up, learned Government Pleader would submit that a discreet enquiry was conducted and it was found that the allegation of the Petitioner is incorrect. A copy of the statement is also handed over to us. In the light of the submissions of the learned Government Pleader, this Writ Petition is closed.