BRIGHT RAJENDRAN Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The petitioner - a young man, aged about 26 years, has come to this Court with this petition for issue of a writ of habeas corpus to search for, trace and produce Ms.Rajitha, a young woman, aged about 28 years, who, according to the petitioner, is his legally wedded wife. According to the petitioner, his wife Rajitha is being illegally detained by her father - the 5th respondent herein. He and the alleged detenue had entered into a registered agreement dated 1/10/08 and had later got married to each other by solemnisation of the marriage in accordance with the provisions of the Special Marriage Act on 5/3/09 before the Marriage Officer, Palakkad. Ext.P1 is the agreement and Ext.P2 is the certificate of solemnisation/registration of the marriage.

(2.) This writ petition was filed on 27/7/09. The same was admitted on 28/7/09. Notice was issued to the respondents.

(3.) Today, when the matter came up, the petitioner and his counsel are present. The 5th respondent along with his counsel is present. Along with the 5th respondent, the alleged detenue Ms.Rajitha has also come before Court.