SIYAD MAJITHA Vs. SUPERINTENDENT OF POLICE KOLLAM

JUDGEMENT

(1.) THE allegation in the writ petition is that petitioner is in love with one Ms. Safeena, daughter of the fourth respondent. The petitioner and Ms. Safeena have decided to marry and they left the native place on 12. 4. 2008 and resided together in a relative's house at Malappuram, is the averments. The case of the petitioner is that they were summoned to the police station on 14. 4. 2009 and thereafter Ms. Safeena was taken by her father and other relatives on the promise that they will arrange marriage between the petitioner and Ms. Safeena. But against the promise, the fourth respondent and other relatives of Ms. Safeena had illegally detained her in custody, without allowing the petitioner to have any contact with her. Hence the prayer is for issuing direction for release of the corpus of Ms. Safeena from the illegal custody.

(2.) PURSUANT to notice issued from this Court, when the matter came up for consideration on today, the alleged detenue ms. Safeena was produced before the court by the petitioner himself. We made enquiries with both the petitioner and ms. Safeena. It is stated by both of them that, after filing of the above writ petition, Ms. Safeena came back from her house along with the petitioner on 23. 4. 2009 and the marriage between them was solemnized as per religious rites and ceremonies on 3. 5. 2008, at Kozhikode. It is submitted that at present both of them are living together as husband and wife. Since the alleged detenue is not in any illegal confinement, nothing survives in this writ petition. Accordingly the writ petition is closed.