S SUSILA Vs. STATE

JUDGEMENT

(1.) THE petitioner is present. THE detenue is already present before this Court. It is a case where the daughter of the petitioner has been kidnapped by the third respondent. In view of the statement made by the alleged detenue on the earlier hearing that she was not kidnapped by the third respondent and she married the third respondent and they are living happily, the Court is of the considered opinion that the request of the petitioner does not require any consideration. THE Habeas Corpus Petition is disposed of accordingly.