(1.) THE learned counsel for the petitioner and the 5th respondent submitted that the marriage between the petitioner and the alleged detenue Nijomol.S has already been solemonised on 8.4.2012 at Kadambanadu Thakkalayil Auditorium as per the Hindu religious rites and rituals. THE 5th respondent, who present in person stated that as the marriage between the petitioner and his daughter has already solemnised, he has no further grievance. In the light of the above facts and circumstances and the subsequent events, we are of the opinion that no further directions or orders are necessary in this writ petition and this writ petition can be closed.
(2.) THE learned counsel for the petitioner submitted that Crime No.306/2012 of Enath Police Station has already been registered against the petitioner and no enquiry or investigation is registered. THE learned Government Pleader submitted that since the crime has already been registered it is for the police to conduct investigation and to close the same. As the defacto complainant in Crime No.306/2012 has no further grievance, we are of the view that the police can close the above crime, particularly in the light of the subsequent events involved in the case. So it is for the police to close the above crime especially in the light of the submission of the 5th respondent, the father of the alleged detenue.