C PRABHAKARAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE detenue is present before this Court. According to her, the petitioner is her father. She was born on 17.6.1992. She got married with one Punyakodi on 21.11.2010 at a temple at Periyapalayam and the respondent-police has secured her. She is with her husband. Her statement is recorded. 2. THE petitioner is present before this Court. He is also enquired. He is appraised of the situation and stated that he does not want to interfere with the matrimonial life of the detenue. His statement is recorded. Since the detenue is a major and she got married and she is also living with her husband, recording the statements made by the detenue and the petitioner, the habeas corpus petition is disposed of.