SHAMSUDHIN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE case of the petitioner is that his daughter Shahina, aged 20 years, was staying at Kalamassery as a paying guest in the house of one Celine. On 2.6.2012, Celine informed the petitioner that Shahina was missing. On enquiry, it was revealed that Shahina is under the illegal detention of Shameer @ Shamon.

(2.) TODAY, the petitioner, his wife, Shahina and Shameer are present. It is submitted that notice of marriage under the Special Marriage Act was given on 6.6.2012 to register the marriage of Shahina and Shameer. Shahina interacted with her parents. Her parents also stated that though they have differences of opinion in the matter of the marriage between Shahina and Shameer, as parents, their only concern is that their daughter should be safe and that there should be a legal and valid marital relationship for her.

(3.) THE marriage certificate shall be produced by the counsel before Court . It is made clear that if the marriage takes place, the parties need not appear.