ABDUL GAFOOR Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner has filed this writ petition under Article 226 of the Constitution of India seeking a writ of habeas corpus for the production of the body of Ms.Thahira, the daughter of the 3rd respondent, a graduate in Medicine and Surgery, on the allegation that he and Thahira are deeply in love and they have given notice of an intended marriage between them under the provisions of the Special Marriage Act, on coming to know about which, the father of Thahira, the 3rd respondent, is illegally detaining her in his house.

(2.) ON considering this writ petition for admission on 08.11.2012, we issued the following order.

(3.) UNDER the above circumstances, we are of the view that the relief sought for in this writ petition (writ of habeas corpus) cannot be granted. We dismiss this writ petition.