ILAVARASAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner seeking production of his wife namely Mathithra, aged about 21 years has filed this Habeas Corpus Petition.

(2.) Mr.S.Ravi, learned Additional Public Prosecutor takes notice for the respondents 1 & 2.

(3.) The case of the petitioner is that he fell in love with the detenu and since the detenu was a minor at that time, they decided to get married after sometime. In the meanwhile, the parents of the detenu performed a child marriage without her volition with the fourth respondent herein forcibly. Thereafter, the detenu voluntarily came out from the parental home and went to the petitioner's house. On 24/4/2023, the detenue and the petitioner got married. On 3/5/2023, the third respondent came to the house of the petitioner and forcibly taken away her. Hence, this petition is filed.