JANEESH P.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) ON considering this original petition, wherein the petitioner alleges that one Sreeja with whom he is deeply in love for quite a long time, is being illegally detained by the 4th respondent, her father, we passed the following order on 19.03.2013.

(2.) ACCORDINGLY , Sreeja is brought before us today by the 4th respondent. The petitioner is also present.

(3.) THE petitioner told us that it is not correct to say that he does not have any regular income. He is a talented photographer and he is even now getting around Rs.15,000/- per mensem. According to him, as Sreeja also is getting income from her occupation as document writer, they together will have necessary income for setting up a family life.