CHANDU RAJ Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution is filed by the petitioner, who complains that his fiancee, Kumari Ashitha, is being illegally detained by respondents 6 to 8. Respondents 6 and 7 are Kumari Ashitha's parents and 8th respondent is Ashitha's uncle being the husband of her mother's sister. According to the petitioner, he and Kumari Ashitha are decided to get married under the provisions of the Special Marriage Act as they belong to different communities. Ext.P1, notice of the intended marriage, submitted before the Marriage Officer is relied on in this connection.

(2.) ON considering this writ petition for admission, we issued notice on admission by special messenger to respondents 6 to 8. The 6th respondent was directed to produce Kumari Ashitha before this Court. Accordingly, Kumari Ashitha came to this Court today accompanied by the 7th respondent, her mother and the 8th respondent, her uncle.

(3.) WE interacted with the petitioner. According to him, even now he continues to love Kumari Ashitha and if she agrees, he is ready to marry her in continuation of Ext.P1 notice submitted to the marriage office. He told us in the presence of Kumari Ashitha that he has secured an employment at Muscat and he is capable of maintaining Kumari Ashitha if she becomes his wife.