SELVI Vs. SUPERINTENDENT OF POLICE PERAMBALUR DISTRICT

JUDGEMENT

(1.) This petition is brought forth by the petitioner mother one Selvi alleging that the detenue is her minor daughter aged 17; that she belonged to the agricultural family; that she has brought her daughter up; that while so, on 10.4.2010, she was found missing when she went to the computer class; that thereafter, when the enquiry was made, she came to know that her daughter was actually kidnapped by the fourth respondent; that a complaint was given on that day itself to the third respondent police; but no steps have yet been taken, and under the circumstances, she was compelled to file this petition before this Court.

(2.) This day when the matter was taken up by the Court, it was represented by the learned Additional Public Prosecutor for the State that the detenue has actually been secured and she is to be produced before the Court.

(3.) Accordingly, she is produced. She is also enquired. According to her, she was born on 26.6.1993, and the petitioner is her mother, and the father is also alive, and they belonged to the agricultural family, and she has actually completed +2, and she desired to go for further studies; but her parents were not ready, and on the contrary, they forced her to marry a particular person, to which course she was not amenable, and hence she left the home and was all along staying in her aunt's house, from where she was brought and produced before the Court, and she is not willing to go with the parents, but she is ready to go with the senior paternal uncle's son of her father, and under the circumstances, she may be allowed to go with him.