PALANIAMMAL Vs. STATE

JUDGEMENT

(1.) THIS petition for a writ of habeas corpus is brought forth by Mrs.Palaniammal alleging that her daughter Sudha was found missing a few days prior to the marriage which was scheduled to take place on 22.5.2010, at Tiruchengode that at that time, she was invited by one Selvi as a guest that subsequently, she did not return that enquiries were made that thereafter she gave a complaint to the second respondent on 3.3.2010 that she came to know that one Murugesan has kidnapped her for unlawful gain and she is detained illegally, and since no steps were taken by the police, she came forward with this petition for a writ of habeas corpus.

(2.) THE matter was adjourned to this day for the production of the alleged detenue. She is present in Court. She has also filed an affidavit. THE averments therein are also looked into. She is also enquired by the Court. According to her, she was born on 1.5.1983, and she went with one Murugesan on her own will and married him on 22.3.2010, at Sivaneswarar Temple at Salem, and the same has also been registered on 24.3.2010, and now she is living with him at Thammampatty, and neither she is detained nor it was against her will, and she is not willing to go with her mother, the petitioner herein, but she wants to live with her husband the said Murugesan.