SOLOMON T JOSE Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS Writ Petition is filed seeking a writ of Habeas Corpus for producing the sister of the first petitioner. The petitioner is the brother of the alleged detenue. Allegation is made against the third respondent.

(2.) WHEN the matter came up before the court on 2.2.2011, we had noted that the detenue, who was present, said that she went on her own and that she is aged 21 years and the third respondent is aged 28 years of age. We noticed that there was no valid marriage. We also noted that notice was given for registration of the marriage under the Special Marriage Act. She was directed to reside in the Santhinikethan hostel. We further noticed that as per order dt.17.2.2011 the case was posted to 14.3.2011 for production of the alleged detenue.

(3.) THIS Writ Petition is disposed of as above.