C C AJAYAKUMAR Vs. HAMSA

JUDGEMENT

(1.) PETITIONER has sought a writ of Habeas Corpus for production of his wife Smt.Binu and daughter Abna.

(2.) WE have already passed interim orders dated 4.2.2011 and 11.3.2011. WE have taken note of the fact that the petitioner, a Hindu by religion is alleged to have married the daughter of respondents 1 and 2 who are Muslims, as per Hindu customary rites in a temple. WE have also taken note of the stand of the parties that they are agreeable to have their marriage registered under the Special Marriage Act. WE further noted that Smt.Binu has no objection in the petitioner taking with him their daughter so that she can continue with her eduction in the St.Gregorious English Medium School, Mulanthuruthi. The child was directed to be handed over to the petitioner. WE have also directed the petitioner to make submissions on 11.3.2011 regarding the setting up of separate residence so that Smt.Binu can also join the petitioner.