BALASUBRAHMANYAN Vs. CI OF POLICE

JUDGEMENT

(1.) THE petitioner is the father of Sowmya, aged 19 years. She was studying in a parallel college. The petitioner states that on 9.6.2012, the girl went to the college, but she did not return. It is alleged that the girl is in the illegal custody of the third respondent Mohamed Hassan @ Amnas. It is also alleged that the third respondent is an active member of NDF. According to the petitioner, NDF is considered as an extremist association.

(2.) WHEN the case was posted on 26.6.2012, we passed a detailed order, the relevant portion of which is extracted below :

(3.) AS per the order dated 26.7.2012, we had taken the view that Sowmya cannot be sent along with Mohammed Hassan, unless and until their marriage is registered under the Special Marriage Act and that Sowmya shall continue to stay in the hostel. Since the notice was given under the Special Marriage Act and since it is stated that the marriage can be solemnized on 27.8.2012, we dispose of the Writ Petition (Criminal) with the following directions :