RAJESH KUMAR 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 detenue, namely, Mariammal, daughter of the fourth respondent, aged about 18 years, before this Court and to set her at liberty.

(2.) TODAY , when the matter was listed for hearing, the third respondent police had produced the detenue, before this Court. The fourth respondent, the father of the detenue was also present before this Court.

(3.) THE fourth respondent has stated that he is not accepting the fact that the detenue had married the petitioner as claimed by her.