ROHITH A. Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayers in the instant Writ Petition (Criminal) are as follows:

(2.) Heard Shri.Latheesh Sebastian, the learned counsel appearing for the petitioner, Shri.E.C.Bineesh, the learned Prosecutor appearing for official respondents 1 and 2. Notices have been duly served on contesting respondents 3 to 5. Though R3 to R5 have not entered appearance, we have interacted today with R4 (mother of the detenue), the alleged detenue as well as the petitioner through video conferencing.

(3.) The case set up in this writ proceedings, seeking for Habeas Corpus, is to the effect that the petitioner herein is now aged 21 years,and that he is having a love affair with the alleged detenue (Ms.S.S.Afzana, aged 19 years, daughter of R3 and R4) for some time, and that they have decided to live together and get their marriage solemnized, and that she is being detained by R3 to R5 against her wishes.