SADASIVAN Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner is the father of the alleged detenue, who is aged 19 years. Illegal detention is alleged against respondents 2 and 3. We have already passed an order dt. 2.11.10 after interacting with the alleged detenue. In the said order we have noted that the alleged detenue said that she had gone on her own, that there is no illegal detention and that she is in love with the second respondent. Noticing that they have not married and that the second respondent is not even of marriageable age, we directed the alleged detenue to reside with her parents and to continue her B.Tech. course.

(2.) TODAY the alleged detenue and her parents were present. The alleged detenue would submit that she is prepared to go with her parents., We have also cautioned against any forcible marriage and we also direct that while she is residing with her parents, she will not be compelled to contract marriage with any one contrary to her will.