N JAYAKUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner by name N. Jayakumar has filed this petition for production of hiw wife B. Neetukumari, aged about 21 years, said to be under the illegal custoy of the second respondent, before this Court and to set her at liberty.

(2.) PURSUANT to the direction of this Court, the detenue, viz. , b. Neetukumari, appeared before us. On enquiry, she has stated that she is aged about 20 years. She also asserted that she has no connection with the petitioner and denied the allegation cluding the marriage with him. The second respondent/father of the detenue has also filed a counter affidavit disputing the claim made by the petitioner including the marriage said to have taken place between his daughter and the petitioner.

(3.) IN the light of the same and in view of the assertion made by Her date of birth, as per the Transfer Certificate, which is available at page No. 3 of the typed set of papers, is 06. 12. 1989. Hence, she is a minor as on date. After enquiry, she i med this Court that she is willing to go along with her mother, viz. , the petitioner, who is also present before us. In the light of the statement of the detenue and she being a minor girl, the petitioner is permitted to take the detenue along with her. Petition is disposed of accordingly.