K SUBRAMANIAM Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner K. Subramaniam has filed this petition for production of his daughter S. Lalitha Subaranjani, aged about 17 years before this Court and to hand over her custody to him.

(2.) PURSUANT to the direction of this Court, the detenue S. Lalitha Subaranjani appeared before us. We enquired her. She asserted before us that she is 18 years old. According to her, her date of birth is 18. 05. 1989. If that is so, she has completed 17 years. She has also informed us that on 24. 03. 2006, she married the second respondent M. Selvam and according to her, from the said date onwards, both of them are living together happily along with the parents of the second respondent. She also asserted that she prefers to live with the second respondent and she is not willing to go with the petitioner, who is her father.

(3.) CONSIDERING the fact that the detenue is yet to be completed 18 years and taking note of the fact that she married the second respondent three months ago, we summoned her parents as well as the parents of the second respondent. As far as the petitioner K. Subramaniam is concerned, though he expressed his difficulty in accepting the marriage of his daughter with the second respondent, ultimately he informed this Court that any suitable order may be passed in this petition.