JAYASANKAR ALIAS KUNJU Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) THE petitioner belongs to Andhra Pradesh. He states that he fell in love with the daughter of the fourth respondent. According to the petitioner, they decided to live together as husband and wife and entered into Ext.P1 agreement of marriage dated 22.2.2012. It is stated in the Writ Petition thus:

(2.) THE fourth respondent had filed W.P.(Crl.) No.107 of 2012 before this Court alleging that the petitioner herein, had illegally detained the daughter of the fourth respondent. That Writ Petition was disposed of as per Ext.P3 judgment, dated 16.3.2012. For the sake of convenience, the judgment dated 16.3.2012 is extracted below:

(3.) WHEN this Writ Petition came up for hearing, we requested the learned Government Pleader to get instructions with reference to the allegations made on behalf of the fourth respondent that the petitioner has criminal background. The learned Government Pleader, on instructions, submitted that the petitioner was convicted in C.C. No.289 of 2012 on the file of the Court of Judicial Magistrate of the First Class, Kottarakkara under Sections 457 and 380 of the Indian Penal Code and the conviction was upheld by the Sessions Court.