P. MALA Vs. COMMISSIONER OF POLICE, MADURAI DISTRICT

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed praying that this Court may be pleased to direct the 1st and the 2nd respondents to produce the detenu, namely, Prabhu, aged about 33 years, the husband of the petitioner, before this Court, and to set him at liberty.

(2.) TODAY , the Habeas Corpus Petition was listed in the special list. The 2nd respondent police had produced the detenu, before this Court. On enquiry, the detenu had stated that he had married the petitioner, in the year, 2005, against the wishes of his family members. After the said marriage, the detenu and the petitioner had been living in Chennai. While so, the father of the detenu, his elder brother and certain other persons had come to Chennai and had beaten the detenu and had also threatened him stating that he would face dire consequences. Due to the threat meted out by the father and the elder brother, the detenu had come back to Madurai and had been staying, at Madurai. While so, his father and the relatives of the 3rd respondent had threatened him to give away his properties to his family members. He had also stated that he had been forced to marry the third respondent. He had further stated that the 4th respondent, who is his maternal uncle, had also threatened him and had asked him to break his relationship with the petitioner. The detenu had further stated that due to the threat meted out by his family members and the relatives of the 3rd respondent, he is in fear of being harmed by them. He had further stated that he wants to go with his wife, the petitioner herein.

(3.) IN such circumstances, as no further further orders are necessary, the present Habeas Corpus Petition is closed.