P RAVI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed, praying that this Court may be pleased to direct the respondents 1 to 3 to produce the petitioner's daughter, namely, Tharani, aged about 21 years, before this Court and to set her at liberty.

(2.) The Habeas Corpus Petition had been listed today for admission. The petition had been admitted and it was directed to be listed, on 21.11.2011, for the learned Additional Public Prosecutor to get instructions, on behalf of the respondents 1 to 3. Notice had been issued to respondents 4 to 7, returnable in two weeks. While so, the learned Additional Public Prosecutor had mentioned that the detenue had appeared before the second respondent-Police and therefore, she has been brought before this Court.

(3.) In such circumstances, the learned counsel for the petitioner had been informed that the matter would be taken up for hearing on the same day, as the detenue had been produced before this Court. On enquiry, the detenue had stated that she had married the fifth respondent, on 05.11.2011, at Sri Kamakshi Amman Temple, Devadhanapatti, Theni District. She had further stated that she is not willing to go along with the petitioner. Instead, she is willing to go only with the fifth respondent. In view of such statements made by the detenue, she is set at liberty and permitted to go along with the fifth respondent, as per her wish. Accordingly, the Habeas Corpus Petition is closed.