B.K. MOHAMMED SHA Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) THE petitioner, B.K.Mohammed Sha, has filed this writ petition under Article 226 seeking a writ of habeas Corpus for the liberation and production of Shahida his love, who is the daughter of the 3rd respondent. According to the petitioner, he and Shahida are deeply in love since his boyhood and they are determined to get married to each other. But the 3rd respondent, mother of Shahida, opposed the same and the 3rd respondent is keeping Shahida under illegal detention with the objective of preventing Shahida from having any contact with the petitioner. The petitioner submits that the life of Shahida is in danger.

(2.) ON considering this writ petition for admission, we issued notice by special messenger to respondents 3 and 4 and directed them to produce Shahida before this court. Accordingly, Shahida accompanied by her mother 3rd respondent came to this court.

(3.) WE interacted with the 3rd respondent, the mother of Shahida. The 3rd respondent told us that she and her husband cannot agree to give their daughter Shahida in marriage to the petitioner. Shahida was previously married and in that wedlock Shahida has a son. According to the 3rd respondent, the petitioner is not ready to take that child. There are several reasons as to why they are opposed to marriage between the petitioner and Shahida. The petitioner does not have a house of his own. He is living in a rented house. The petitioner is not ready to accept Shahida's son in her first marriage. The petitioner has been involved in several crimes. They do not want such a person to be their son in law.