D RAMAMOORTHI Vs. STATE

JUDGEMENT

(1.) THE petitioner by name Ramamoorthi, has filed this petition for production of her daughter by name K. S. Revathi, aged about 18 years before this Court and set her at liberty.

(2.) PURSUANT to the direction of this Court, respondents 1, 2 and 4 produced the detenue by name K. S. Revathi. She appeared before us. We enquired her. According to her, her date of birth is 24. 08. 1986; hence, as on date, she is a major. arriage certificate has been produced, the detenue K. S. Revathi informed us that on 15. 02. 2 005, she married one Thirunavukkarasu, 5th respondent herein at Thiruttani. In the light of her statement and assertion as well as taking note of the fact that she being a major, and not under the illegal custody of any one, including the 5th respondent herein, we are of the view that no further adjudication is required in this petition. She is free to decide her future. This petition is closed with the above observation.