S NAGARAJ Vs. C NIRANJAN

JUDGEMENT

(1.) S. Nagaraj, has filed this petition for production of his wife, Tmt. Pradeepthi, aged about 19 years before this Court and set her at liberty.

(2.) PURSUANT to our direction, the detenue by name Pradeepthi, appeared before us. We enquired her. According to her, she is aged about 19 years. She also informed us that on 18. 11. 2005, she married the petitioner. She further asserted that she is not under the illegal custody of anyone, including the first respondent, who is none else than her father. Further, she expressed that she is willing to go and live along with her husband i. e. , the petitioner herein. Above statement is hereby recorded. In view of the same, we are of the view that no further adjudication is required in this petition and hence, the same is closed.