R SUMATHI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) INVOKING writ jurisdiction of this Court, one R. Sumathi has brought forth this petition, seeking for production of her minor daughter Kumari.

(2.) AFFIDAVIT filed in support of the petition is perused and heard the learned counsel appearing for the petitioner. The detenue also produced before this Court along with the fourth respondent.

(3.) AS per the averments in the affidavit filed in support of the petition, the detenue was 17 years old. But, according to the detenue, she is 18 years old. The detenue and the fourth respondent fell in love with each other for three years, which culminated in their marriage in the month of January, 2010, as a result of which a child was also born. Both of them are leading a happy marriage life and they have blessed with a child.