S SHAJAHAN Vs. STATE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court one Mr.S.Shajahan has brought forth this petition stating that his daughter Jasmine Ayisha who left home to attend college on 1.2.2010 did not return home and she was found missing from the said day onwards.

(2.) ON the last hearing, on the request made by the learned counsel appearing for the State, the matter was adjourned for getting instruction from the respondent Police. Today, when the matter is taken up for enquiry, the girl, Jasmine Ayisha appeared through counsel. She is enquired. She states that she was born on 1.2.1989 and she is doing Engineering Course. She got married with one Manikandan at Thanjavur on 1.2.2010 and the marriage was also registered before the Sub Registrar, Registration of Marriage, Karunthatangudi on 9.2.2010. She also produced the School Transfer Certificate and the receipt of payment made before the Sub Registrar, Registration of Marriage, Karanthatangudi. The said documents were perused.