LUDA AGNES Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Curt, one Luda Agnes has brought forth this petition for a writ of habeas corpus for the production of her daughter Amanda Melody.

(2.) THE affidavit in support of the petition is perused. THE Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor.

(3.) THE statement of the girl is recorded. It is not in controversy that she was born on 7.12.1991, and thus she is a major. Under the circumstances, she has got to be set at liberty. That apart, it is brought to the notice of the Court that the marriage between herself and the second respondent has taken place on 29.3.2010, and the same has also been registered by the Registrar of Marriages, Madras. Accordingly, she is set at liberty and this petition is disposed of.