K KANNAN Vs. MANNARSAMY

JUDGEMENT

(1.) THE petitioner by name K. Kannan, seeks direction to respondents 1 and 2 for production of the detenue Deepa, his wife, who is illegally detained against her will by the first respondent and set her at liberty.

(2.) PURSUANT to the direction of this Court, the detenue Deepa appeared before us. We enquired her. According to the detenue, her date of birth is 10. 07. 1989. If it is so, she is a minor as on date. However, in the further enquiry, she denied the claim of the petitioner. She also disputed the marriage said to have taken place between the petitioner and herself. She also informed us that she is residing with the first respondent-father on her own will. She also expressed that she is not under illegal detention or custody of any one including the first respondent.

(3.) IN addition to this, the learned Additional Public Prosecutor informs that based on the complaint of the first respondent viz. , the father of the detenue, a case has been registered against the petitioner and others under Section 366 IPC.