V K MURALEEDHARAN NAIR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The detenu is present in Court. She has appeared along with her father as directed. Respondent No.4 is also present. We have interacted with the parties. Petitioner, the father of the detenu stated before us that the girl appears to be adamant and she still insists that she wants to live with respondent no.4.

(2.) We have spoken to Miss Nynee M.Nair and Mr.Sreekumar respondent no.4 herein. Both of them stated before us that they propose to get married under the Special Marriage Acts as decided by them already. We are informed that statutory period of one month will expire in the first week of March.

(3.) Having regard to the entire facts and circumstances of the case we are satisfied that Miss. Nynee M. Nair has to be ordered to be accommodated in a ladies hostel, for the time being.