K RAMACHANRAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for Habeas corpus. The alleged detenue was present. The parents of the detenue also came. According to the parents, she is the youngest daughter and in difficulties, they taught her to obtain the Law Degree and unfortunately without their consent their daughter left with the 3rd respondent. We felt sympathy for them. But at the same time, the alleged detenue is a Law graduate and a practising Advocate and she is capable of managing her affairs. She stated that she is not under illegal custody. She is aged 26 years and according to her, she married the 3rd respondent and notice under the Special Marriage Act also is given. Since she stated that she is not under illegal custody, this habeas corpus petition is dismissed.