M KRISHNAMURTHI Vs. T SAMARAKODI

JUDGEMENT

(1.) THE petitioner, claiming himself as the husband of one Thangamani, and complaining that she has been illegally detained by her father, the first respondent herein, seeks a writ of Habeas Corpus directing the respondents to produce the detenue before this Court and set her at liberty.

(2.) ACCORDING to the petitioner, he married the detenue Thangamani on 5.5.2004 and lived with her till 14.6.2004.

(3.) HOWEVER, as the petitioner apprehends that the first respondent and his relatives would cause danger to his life and body, the father of the detenue, viz. the first respondent as well as the detenue undertake that they would not either cause any danger to life of the petitioner as apprehended by him and the above statement of the first respondent and the detenue is put on record.