VINEETH K.S Vs. K.NAZAR

JUDGEMENT

(1.) THE Writ Petition is filed for the issue of a Writ of Habeas Corpus, commanding the respondents to cause the production of Naijumol, the wife of the petitioner, who is allegedly kept under the detention of respondents 1 and 2. Respondents 1 and 2 are the parents of Naijumol.

(2.) THE petitioner states that he married Naijumol on 12.3.2012 under the Special Marriage Act, as evidenced by Ext.P1 Certificate of Marriage. It is stated that Naijumol was aged 24 years at the time of marriage. It is alleged that Naijumol is under the illegal detention of respondents 1 and 2.

(3.) IN the facts and circumstances, Naijumol is permitted to go with the petitioner. She is a free person. She is free to decide with whom she shall go. Naijumol having expressed her desire to go with the petitioner and the first respondent having stated that if Naijumol is not willing to go with respondents 1 and 2, she is free to take her own decision, we are of the view that the Writ Petition (Crl) can be closed, permitting Naijumol to go with the petitioner.