FELIX GEORGE Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed by one Felix George, the brother of one Joseph George. Sri Joseph George is the father of the alleged detenue Anna Mary Joseph. It is stated in the petition that the alleged detenue has been in the illegal custody of Sarath, the 3rd respondent from 21.12.2019 onwards. As per an order dated 24.12.2019, the 3rd respondent was directed to produce the alleged detenue before this Court and the respondents 1 and 2 were also directed to ensure the production of the alleged detenue by the 3rd respondent, if she is in his custody.

(2.) Pursuant to the above order, the 1st respondent produced the alleged detenue. The 3rd respondent is also present before the Court. We have interacted with the alleged detenue, her parents, the 3rd respondent and the petitioner. We are convinced that the alleged detenue is not in the illegal custody of the 3rd respondent. In fact, it was submitted by both sides that the alleged detenue is a second year student of B.Sc Anaesthesia and O.T Technician in G.R Hospital, Coimbatore, Tamil Nadu. It is the desire of all the parties including the 3 rd respondent to see that the course is completed by her in due time.

(3.) Ms.Anna Mary Joseph, the alleged detenue, submitted that she is in love with the 3rd respondent and her intention is to marry him after completing her course. So in order to facilitate completion of her course the petitioner as well as her parents agreed to send her back to the college and they also agreed that they will not stand against her wishes. Ms.Anna Mary Joseph, the alleged detenue, expressed her willingness to go along with the petitioner for her vacation as her college will re-open only on 06.01.2020. Hence she is allowed to go along with the petitioner and then proceed to Coimbatore to complete her studies.