D MOHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner by name D. Mohan filed this Petition, seeking direction to the 2nd respondent-police to secure the detenue by name Mahyalakshmi @ kamatchi from the illegal custody and confinement of respondents-3 and 4, produce her before this Court and set her at liberty.

(2.) PURSUANT to the direction of this Court, the detenue appeared before us. We enquired her. According to the detenue, she is aged about 25 years. She informs that at present, she is living with her parents. She also states that after getting divorce before the appropriate court, she desires to live with the petitioner. The statement of the detenue shows that she is not in illegal detention of any one including respondents-3 and 4. The detenue, being a major, is free to take a decision of her own. In the light of her statement, we are of the view that no further adjudication is required in this petition, accordingly, the same is closed.