S VAIDYANATHAN Vs. SUB INSPECTOR OF POLICE KADAMPULIYUR

JUDGEMENT

(1.) THE petitioner, by name, S. Vaidyanathan has filed this petition seeking production of his minor daughter V. Suriya before this Court and set her at liberty.

(2.) ACCORDING to the petitioner, the detenue V. Suriya is his daughter; her date of birth is 10. 04. 1989 and was studying +2 in Subbaraya Chettiyar Higher Secondary School at panruti. On 19. 01. 2006, his daughter as usual gone to School, but did not return to home in the evening. After thorough check and of the fact that he was not able to locate his daughter, he made a complaint on 20. 01. 2006. He also presented a petition to the Superintendent of Police, Cuddalore on 24. 01. 2006. Since his daughter was not traceable, he filed this petition before this Court.

(3.) THE petitioner S. Vaidyanathan, father of the detenue, who is also present before us, though has no objection for the union of the detenue and the 4th respondent, he expressed in categorical terms that his daughter has to sever all connection with him in future. Even after the above statement by the petitioner, the detenue is determined to continue her life with 4th respondent Chinraj.