G ANNAMALAI Vs. P BALASUBRAMANIAM

JUDGEMENT

(1.) Invoking the writ jurisdiction of this Court, the petitioner has brought forth this petition for the production of his daughter Kalairasi before this Court.

(2.) In the last hearing that was on 26.8.2010, it was represented by the learned Additional Public Prosecutor for the State that a communication was received by the Sub Inspector of Police, Rajamangalam Police Station from the detenue to the effect that herself and the first respondent got married and have been living together. A copy of the said communication produced by the State was also perused by the Court. However, at the request of the petitioner's Counsel, it was adjourned to this day.

(3.) Now, the learned for the petitioner is also present. In view of the statement made by the State and recorded in the last hearing, no further order is required in the petition. Accordingly, this petition is disposed of.