M.K. INDHIRA 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 and 2 to produce the detenue, namely, K.Suganya, aged about 19 years, the daughter of the petitioner, and to set her at liberty.

(2.) ON enquiry, she stated that she had married one Balu, who is a tailor by profession, during the month of November, 2012, at Muniyandikovil, in Thiruppuvanam. Thereafter, the detenue had been living with the said Balu, as his legally wedded wife. She had further stated that she is not willing to go with her mother/the petitioner hearing, for the present.

(3.) IN view of the said submissions made by the detenue, as well as the petitioner, this Court is of the view that no further orders are necessary in the present Habeas Corpus Petition. Hence, the Habeas Corpus Petition stands closed. However, it would be open to the detenue and the members of her family to make a request to the police, for providing sufficient protection, if they require the same.