YOUNAS O.T. Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ON considering this writ petition, wherein the petitioner alleges that the 3rd respondent with whom he is deeply in love is being illegally detained against her wishes by the 4th respondent- her father and the 5th respondent her uncle (not direct), we on 6/3/2013 passed the following order:

(2.) PURSUANT to that order, Smt.Bindu K.P., A WCPO attached to the Kannavam Police Station was deputed and she after interaction with the 3rd respondent submitted a report which gives some support to the petitioner's allegation. In view of that report, we on 12/3/2013 issued rule Nisi for the production of Nasrath, the 3rd respondent, before this court. Accordingly, today the 3rd respondent is brought before us by respondents 4 and 5. The petitioner is also present.

(3.) THE 4th respondent, the father of the 3rd respondent, told us that it is not financial disparity between the two families that dissuades him from agreeing for marriage between his daughter and the petitioner. His daughter discontinued her studies at Plus Two level only because of of this love affair. The petitioner clandestinely supplied the 3rd respondent with a mobile phone. User of the phone resulted in disruption of her studies. The petitioner has studied only upto 7th Standard. He and his wife would like to give the 3rd respondent in marriage to an educated person.