VIJAYAN Vs. AKHIL

JUDGEMENT

(1.) READ our order dated 28/11/2012. Today, the first respondent produced before us the original of a certificate issued by the Alumuttil Kutumbakshethra Kshemasabha under the signature of its Treasurer representing the Secretary. The certificate is very clear to the effect that the marriage between vismaya vijayan, the alleged detenue, and the first respondent was solemnised in accordance with the rites and rituals of the Hindu religion in the Alumuttil family temple on 16/11/2012 between 10 a.m. and 10.30 a.m. The petitioner requests us that his daughter vismaya vijayan be directed to accompany him and stay with him and his wife. But, vismaya vijayan is not in a mood to agree. According to her, she loves her parents but the first respondent is her husband and she will go to her parents' house only along with the first respondent. The only question which arises for decision in this writ petition is whether the writ of Habeas Corpus sought for is liable to be issued. In fact relief No.(i) sought for was a direction to produce the body of the alleged detenue before this court. That relief stands virtually granted. we find that vismaya vijayan and the first respondent are duly wedded husband and wife. Their marriage having been solemnised in Alumuttil family temple as claimed by the first respondent.

(2.) UNDER the above circumstances, we do not find warrant for issuing further directions. It is open to vismaya vijayan to stay either in the house of the first respondent or in the house of her parents.

(3.) ON considering this writ petition for admission we, on 22/11/2012, passed the following order;