SHOUKATH ALI Vs. COMMISSIONER OF POLICE MALAPPURAM

JUDGEMENT

(1.) THIS is a writ petition filed by the father of the alleged detenue. We have already noted in our interim order dated 7.2.2012 that the alleged detenue denied the case of illegal detention and according to her, she had married the 4th respondent. Noticing the different religions to which the parties belong, we have noted in the self-same order that the marriage can be registered under the Special Marriage Act. The detenue was directed to be housed in a hostel. Thereafter, we passed order dated 10.2.2012. Today, pursuant to the said order, the alleged detenue was produced. She would say that she wants to go and get married to the 4th respondent. The petitioner and the 4th respondent are present. We allow the alleged detenue to go today itself for solemnizing the marriage with the 4th respondent, under the Special Marriage Act.

(2.) THE Writ Petition (Criminal) is disposed of as above. Post the case for production of marriage certificate on 30.3.2012.