JOLY Vs. DIRECTOR GENERAL OF PROSECUTION

JUDGEMENT

(1.) THE alleged detenue , Joldy, is present before us. She told us that she is not illegally detained by anybody. She is living along with Akhil, who she claims, to be her husband.

(2.) SRI .Hariharaputhran learned counsel appearing for the 6th respondent placed before us certain papers which show that the marriage between Joldy and 6th respondent Akhil was solemnised on 16/9/2012 at Guru Kshethraanganam, Kayalpuram, which according to Mr.Hariharaputhran, means the premises of Shaka No.3620 of Kayalpuram of SNDP Yogam.

(3.) WE called the case again after thirty minutes. We interacted with Joldy again. Smt.Joldy is obstinate that she will not accompany her parents. She insisted that the 6th respondent is her husband and will go with him only. The petitioner and his wife , the parents of the alleged detenue, on being informed about the stand taken by Smt.Joldy, would tell us that they do not now insist that Joldy should accompany them. According to them, as far as they are concerned, Joldy is no longer their daughter. But, they told us that Joldy has availed an educational loan from the State Bank of Travancore, Karimannoor Branch. Joldy's mother is the sole guarantor to that loan. This loan should be liquidated by Joldy and her husband, the 6th respondent.