MARY JENITTA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This petition has been filed by the petitioner praying that this Court may be pleased to issue a Writ of Habeas Corpus directing the respondents 1 to 3 to produce the detenu viz., Gowri Shankar, son of the respondents 4 and 5, aged about 22 years, who is said to be the husband of the petitioner and to set him at liberty.

(2.) The petitioner has stated that she has married the detenu, on 21.4.2011, and the said marriage was registered before the Sub-Registrar of Marriages, Royapuram, Chennai, vide Marriage Sl.No. 1167/2011, dated 21.4.2011. She had further submitted that the detenu had gone to Madurai for verification of his passport and the fourth respondent/the father of the detenu, had kept him in illegal custody.

(3.) The third respondent had produced the detenu before this Court, today. The petitioner is also present.