SHAJEER Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Additional Director of Prosecution appearing for respondents 1 and 2.

(2.) THIS writ petition seeking a writ of habeas corpus has been filed on the allegation that one Shemina, who is the daughter of the third respondent and stated to be in love with the petitioner, is under the illegal detention of the third respondent. It is also alleged that the third respondent is compelling the alleged detenue to marry another person against her wish. It is stated that despite having complained to the second respondent, no action was taken and therefore, this writ petition is filed.

(3.) THE fact that the alleged detenue is now a minor is not in dispute.