NAGARAJAN Vs. STATE

JUDGEMENT

(1.) THE learned Government Advocate has brought to our notice that the detenue herself sent a message to her father, who is the petitioner herein stating that she already married the second respondent and not to take any steps for securing her. She also informed that she is happy with the second respondent.

(2.) IN the light of the above information which is not disputed by the petitioner and taking note of the fact that the detenue is a major, her date of birth being 15. 07. 1986, we are of the view that no further adjudication is required in this matter. Hence, this Habeas Corpus Petition is closed.