V KARPAGAM Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) The petitioner is the father of one A. Rajakumari, aged 16 years. Her date of birth is 09.07.1995. According to the petitioner, the detenue is studying 11th Standard in C.S.I. Higher Secondary School, Aruppukottai. From 09.11.2011 onwards, she was found missing. In this regard, the petitioner lodged a complaint to the second respondent on 10.11.2011. Since the girl was not secured, the petitioner has come up with this Habeas Corpus Petition. This Habeas Corpus Petition was admitted on 14.11.2011 and it was listed for hearing on a few occasions. Finally, when it came up on 19.12.2011, at the request of the learned Additional Public Prosecutor, it was ordered to be listed on 23.12.2011. But today, the learned Additional Public Prosecutor made a mention that the detenue has been secured and she is being produced. In view of the same, the matter was ordered to be listed in the special list and accordingly it is called.

(2.) The petitioner is present and he is represented by his counsel. The petitioner's wife, viz. Manjula is also present. The detenue has been produced by the second respondent. The detenue would admit that her date of birth is 09.07.1995. She would further state that she is willing to go to the custody of her father, who is the petitioner herein. She would further state that she has married the third respondent. The petitioner and his wife Manjula, who are present before this Court, would state that they are willing to take the detenue into their custody and keep her providing all basic amenities. The said statement is recorded. In view of the above, the Habeas Corpus Petition is disposed of, entrusting the minor detenue to the custody of the petitioner.