A VELU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner by name A. Velu, has filed this petition seeking direction to respondents 1 and 2 to produce his minor daughter Deepa from the illegal custody of respondents 3 to 7 before this Court and entrust her custody to him, who is her natural guardian and father.

(2.) PURSUANT to the direction of this Court, the detenue Minor deepa appeared before us. We enquired her. According to her, she is aged about 18 years; however, the certificate issued by the Headmaster of krishnaveni Government Girls High School, Pallipalayam, Namakkal District shows her date of birth as 01. 03. 1990 and as per that as on date the detenue is aged about 16 years. She also informed us that seven months back she married the third respondent, N. Pachiyappan and now she is a pregnant. We also enquired the petitioner, father of the detenue. On our enquiry, the detenue expressed that irrespective of the past, she is willing to go along with her father, petitioner herein. We are not giving any finding regarding her age. However, in view of her willingness to go along with her father /petitioner herein, we are of the view that except recording her above statement, there is no need to adjudicate this petition further; hence, the same is closed.