D M ANWAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Habeas Corpus Petition No. 912 of 2011 hasbeen filed by the petitioner to direct the Respondents, to produce the petitioner's brother, namely, M. Alif Khan, aged about 22 years, before this Court and to set him at liberty.

(2.) Habeas Corpus Petition No. 882 of 2011has been filed by the petitioner to direct the Respondents, to produce the petitioner'sdaughter, namely, P. Muthulakshmi, aged about 21years, before this Court and to set her atliberty.

(3.) The detenu, namely, M. Alif Khan, and the detenue, namely, P. Muthulakshmi, had been produced before this Court, by the third respondent, today. On enquiry, the detenu, namely, M. Alif Khan, had stated that he had married P. Muthulakshmi, aged about 20 years, the daughter of the fourth respondent, on his own volition.