USHADEVI KUMARI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner alleges that her daughter, Jyothi aged 25 years is under the detention of Jyothi's husband, K.K. Pradeep Kumar (2nd respondent) and his foster parents (respondents 3 and 4).

(2.) THE marriage between Jyothi and the 2nd respondent took place on 19.2.2012. It is stated that a representation was made to the petitioner and her husband that the parents of the 2nd respondent are not alive and that he has been looked after by his foster parents, namely respondents 3 and 4. It is also stated that before the marriage was solemnised, Ext.P1 agreement dated 11.1.2012 was executed, by which the 2nd respondent agreed to stay in the house of the petitioner after his marriage with Jyothi. It is alleged that contrary to Ext.P1 agreement, 2nd respondent forcefully took Jyothi to his house and that she is illegally detained by respondents 2 to 4.

(3.) THE validity of Ext.P1 agreement need not be looked into in this Writ Petition. The only question to be resolved is whether Jyothi is illegally detained by respondents 2 to 4. On interacting with Jyothi and her husband (2nd respondent), it is clear that Jyothi is not under the illegal detention of respondents 2 to 4. In these circumstances, no directions are required to be issued in this Writ Petition. The Writ Petition is, accordingly, closed.