A.SELVI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner is the mother of one Miss. A. Essakkiammal, aged 19 years. According to the petitioner, Miss. A. Essakkiammal has been found missing from 11.12.2012. In this regard, she made a complaint to the third respondent on 12.12.2012. Since no steps were taken to secure the detenue, the petitioner has come up with this habeas corpus petition. When this habeas corpus Petition was taken up today, the second respondent has produced the detenue before this Court. On enquiry, the detenue would state that she was not abducted by anybody; she went out of her parental home on her own accord and she married the fifth respondent on 12.12.2012 in the Murugan Temple in Chennai. The name of the fifth respondent is Raj Kumar, son of Balraj. After the marriage, according to her, she had been living with the fifth respondent. Thus, according to her, there is no illegal detention.

(2.) In view of the above submission made by the detenue, we find no illegal detention. Therefore, this habeas corpus petition is dismissed giving liberty to the detenue to go back with the fifth respondent.