V PANIDARAJAN, S/O VELANDI; S RAJENDRAN Vs. SUPERINTENDENT OF POLICE AND INSPECTOR OF POLICE; JEGAN KUMAR, S/O PANDIAN, PANDIAN, S/O VELANDI, SUB-INSPECTOR OF POLICE AND SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) While HCP (MD) No. 391 of 2011 has been filed by the father for production of his daughter by name R. Reka, aged about 23 years, on the ground that the 1st Respondent, who is the son of the 2nd Respondent, has been living with his daughter, the detenue, which, according to him, is an illegal relationship, HCP (MD) No. 392/2011 has been filed by the 2nd Respondent in HCP (MD) No. 391/2011 for production of his son P. Jegan kumar, aged about 21 years, shown as Respondent No. 1 HCP (MD) No. 391/2011.

(2.) Today, the detenus in both the HCPS are present before this Court. The Petitioners in both the HCPs are also present. We have enquired both the detenus. On enquiry, the detenue in HCP (MD) No. 391/2011, who is aged about 23 years, in categoric terms expressed her unwillingness to go with her father S. Rajendran and mother Subbulakshmi, who are also present in the Court. The parents of the detenue Reka have also in categoric terms expressed their unwillingness to take back their daughter Reka with them. The said detenue Reka is stated to be working at Tiruppur. Since she is a major and she refuses to go with her father, the Petitioner, recording her statement the habeas corpus petition is closed and she is set at liberty.

(3.) In respect of HCP (MD) No. 392 of 2011, the detenue P. Jegan Kumar, who is aged about 21 years, on enquiry, agreed to go with his father V. Panidarajan, the Petitioner. The Petitioner also states that his son P. Jegan kumar has no relationship with the detenue in HCP (MD) No. 391 of 2011. In view of the statement made by the Petitioner and also the detenu agreeing to go with his father, recording their statements this HCP (MD) No. 392 of 2011 is also closed.