A MOHAMED SHAKIR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Invoking the writ jurisdiction of this Court, one Mr.Mohamed Shakar aged 39, has brought forth this petition for the production of his wife Zeenath Begum aged 19.

(2.) The Court heard the learned Counsel for the petitioner and also looked into the affidavit in support of the petition.

(3.) The case of the petitioner is that the marriage between the petitioner and the alleged detenue aged 19, took place on 25.5.2010; that they were living happily; but, there was a disturbance by the mother-in-law who came over to his house, picked up a quarrel and took her; that thereafter, a complaint was given to the police; that the police officials called both of them and advised not to disturb them; that after sometime, again his wife was kidnapped by the mother-in-law; that under the circumstances, he has given another complaint to the first respondent on 1.7.2010; but, no steps have been taken, and hence this petition is brought forth before this Court for the production of his wife.