ANU TILAKAM K Vs. R PERIYASAMY

JUDGEMENT

(1.) Pursuant to the direction of this Court, the detenu by name Dr. Madhu, appeared before us. He is aged about 29 years. We enquired him. We perused the averments made in the affidavit filed in support of the above petition as well as the counter affidavit filed by the first respondent Dr. R. Periyasamy. The detenu asserted before us that in view of various circumstances he is not interested in marrying the petitioner. He being a major, aged about 29 years and in view of his categorical statement, there cannot be any further direction by this Court. In such circumstances, we are not inclined to pass further order in this petition, however, the detenu is set at liberty. The petitioner or other aggrieved parties are free to move the appropriate forum to vindicate their grievance if any.

(2.) With the above observation, this petition is closed.