KUMARI Vs. KOLANCHI

JUDGEMENT

(1.) THE petitioner Tmt. Kumari has filed this petition seeking appropriate direction to the respondents to produce the body of her minor daughter Mehala before this Court and hand over her custody to her.

(2.) PURSUANT to the direction of this Court, the detenue Mehala appeared before us. We enquired her. According to her, she is a minor, aged bout 17 years and her date of birth being 09. 07. 1989. However, she informed us that she married the first respondent a year ago and as on date she gave birth to a male child, aged about 5 months. The detenue was accompanied by her mother-in-law. We also enquired her.

(3.) THE learned Additional Public Prosecutor has informed us that the first respondent, husband of the detenue is in custody. Further, it is brought to our notice that the petitioner Kumari, mother of the detenue has made a statement before the Judicial Magistrate, Jeyangondam on 24. 08. 2006, conveying her unwillingness to take back her daughter. The learned Additional Public Prosecutor has also produced a copy of the statement recorded by the learned Judicial Magistrate.