R RAMESH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has filed this habeas corpus petition to direct the respondents herein to produce the body of his wife, the detenue Sangeetha from unlawful detention of the third respondent, the father of the detenue , and for delivery of the said Sangeetha to him.

(2.) PURSUANT to the notice issued in this petition, the detenue was produced before us and we personally examined the detenue , the petitioner as well as third respondent, who is the father of the detenue.

(3.) UNDER such circumstances, particularly because of the undisputed fact that the detenue is a major and appears to have taken the decision of going with her father, the third respondent, on her own volition and in sound mind, we are of the considered opinion that she is at liberty to decide her future in her own accord, and the petitioner is at liberty to work out his remedy in accordance with law. This writ petition is disposed of accordingly. No costs. .