A MOHAMMED YASEEN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner by name A. Mohammed Yaseen has filed this Petition for a direction to the respondents for production of his wife by name Premalatha @ ayisha and his daughter Haseen before this Court and to set them at liberty.

(2.) PURSUANT to the direction of this Court, detenue Premalatha @ ayisha appeared before us along with the one month old female baby. We enquired her. Though she admitted her marriage with the petitioner, she has several grievance/complaints against him. She expressed that she is not willing to live with her husband, the petitioner herein. She also informed this Court that she is not under the illegal detention of anyone including the 2nd respondent, who is none else than her mother. In the light of the statement and assertion of Premalatha that she is not willing to live with the petitioner and of the fact that she is a major, we are of the view that she is free to take a decision of her own. Habeas Corpus Petition is dismissed.