VIJESH ANANDAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ACCORDING to the petitioner, he was in love with the daughter of respondents 4 and 5. On 15.6.2012, the petitioner married the alleged detenue in a Temple and that marriage was registered before the Panchayat. It is stated that on 18.5.2012, the 4th respondent filed a petition before the Police and a crime was registered. News items appeared in the newspapers stating that minor daughter of respondents 4 and 5 was kidnapped by the petitioner. Respondent No.4 filed W.P.(Crl) No.246 of 2012 for the issue of a Writ of Habeas Corpus, alleging that his daughter was missing. The alleged detenue was produced before Court on 1.8.2012. She expressed her desire to go with her mother and she was allowed to do so. W.P.(Crl) 246 of 2012 was, accordingly, closed.

(2.) THE present Writ Petition is filed thereafter, stating that W.P.(Crl) 246 of 2012 was posted before Court on 3.8.2012 and the petitioner was making preparations to appear before Court on that day. However, the girl was produced before Court on 1.8.2012 and she was allowed to go with her mother. In the present Writ Petition, it is alleged that the girl is under the illegal detention of her parents.

(3.) WE interacted with the alleged detenue, her mother and the petitioner. We also provided an opportunity to the petitioner to interact with the girl. The alleged detenue stated that she is free in her house and that she wants to go with her mother. Her father is employed abroad. There is nothing to indicate that the alleged detenue is under the illegal detention of respondents 4 and 5. She is permitted to go with her mother. No further directions are required in the Writ Petition (Crl). The Writ Petition (Crl) is, accordingly, closed.