SANU SAMUEL Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner had filed W.P.(Crl.) No.297 of 2011 alleging that the girl with whom he was in love was detained by her parents. That Writ Petition was disposed of as per the judgment dated 23rd June, 2011. When the girl (who was then a minor) was produced before Court in Writ Petition (Crl.) No.297 of 2011, she stated that she wanted to go with her parents. From that date onwards, she is staying with her parents. In the judgment dated 23rd June 2011, it was made clear that the girl's parents should not compel her to undergo any marriage contrary to her wishes.

(2.) THE petitioner alleges in this Writ Petition that the girl contacted him over phone and stated that she was under the detention of her parents. The petitioner states that she also stated that she is being compelled to marry another person against her wishes. The marriage invitation card is produced by the petitioner to show the same.

(3.) IN view of the categoric statement made by the alleged detenue and in view of the peculiar facts and circumstances mentioned above, we do not wish to issue notice to her parents to produce her before Court. For the aforesaid reasons, the Writ Petition is closed.