SAMINATHAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner is the father of one Kalaimagal, aged 28 years. She is a graduate having M.A., M.Phil. to her credit. According to the petitioner, on 04.12.2012 at 09.00 a.m., she went for an interview in a private college at Trichirappalli and thereafter, she did not return. In this regard, the petitioner made a complaint to the respondents. But, no action has been taken is the grievance of the petitioner.

(2.) WHEN this Habeas Corpus Petition is taken up today, the learned Additional Public Prosecutor appearing for the respondents would submit that Kalaimagal has married one D.Tamil Vendhan on 01.03.2010 and the said marriage is also registered in certificate No. 5/2010, dated 01.03.2010. According to the second respondent, she is residing at No.2/89A, Azadgarh Regent Park, Tollygunje, Kolkotta.

(3.) IN view of the above, we do not find any materials to infer that the detenue is under illegal detention. Therefore, the present Habeas Corpus Petition is dismissed.