VALLI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner by name Valli has filed this petition seeking direction to the first respondent to produce the body of the detenue, viz. , sudha, before this Court, who had been illegally detained by the 2 nd and 3rd respondents and set her at liberty.

(2.) HEARD the learned counsel for the petitioner, learned government Advocate for the first respondent and the learned counsel for second respondent.

(3.) IT is brought to our notice that even in the year 2004, the detenue eloped with the third respondent and after efforts taken by the first respondent, she was handed over to the petitioner. However, on 25. 08. 2005, the detenue went along with the third respondent and on the efforts of the first respondent, the detenue was handed over to the petitioner. Now, as a third occasion, the detenue left her mother and went along with third respondent. It is also brought to our notice that on the direction of the Judicial Magistrate, Chengam, the detenue was examined by the radiologist and the report of the Radiologist show that the girl Sudha is aged about 18 and below 21 years. Learned Government Advocate has also produced copy of the letter dated 2 1. 11. 2005 of the Assistant Director of Prosecution, tiruvannamalai, which contains the report of the Radiologist. In view of the fact that the detenue girl Sudha being major and in the light of her conduct as well as taking note of previous incidents, we are of the view that no further adjudication is required in this petition; accordingly, the same is dismissed.