V MANOHARAN Vs. STATE

JUDGEMENT

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

(2.) ACCORDING to the petitioner, her daughter has been detained by the third respondent. Pursuant to the direction of this Court, learned Additional Public Prosecutor on instruction informs that on 30. 03. 2005, the detenue Devika and the third respondent N. Aswin Kumar married and also registered their marriage. He also produced xerox copy of the Marriage Registration certificate issued by the competent authority. In addition to the same, learned additional Public Prosecutor has also produced copy of the proceedings of the family Court, Hyderabad, Andhra Pradesh, which shows that the detenue and the third respondent filed I. A. No. 428 of 2006 in FCOP. No. 276 of 2006, praying for an order of injunction restraining the respondents 1 to 4 therein from interfering with the matrimonial lives of the petitioners and defer them from causing any hurdles and obstruction in the smooth running of their marital life till the disposal of the main petition. The first respondent in that petition is one Manohar, who is the petitioner in this petition and also father of the detenue Devika. Further, it shows that by order dated 25. 04. 2006, the Family court at Hyderabad granted interim injunction and posted the case to 13. 06. 2006 for further orders.