R MOHANA KRISHNAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PURSUANT to the direction of this Court, Santhoshkumar, son of the petitioner, appeared before us. According to him, he is aged about 2 8 years. Though it is alleged by the petitioner in the petition that his son Santhoshkumar was under the illegal custody of 5th respondent, the detenu informed us that at present he is working at Hyderabad and he is not under the illegal custody of anyone, including the 5 th respondent. He further informed this Court that due to misunderstanding between himself and his wife Heema bindhu, he is not interested in continuing the marital life with her and is going to approach the concerned Court for necessary relief. We also enquired his wife Heema Bindhu. She expressed that in view of the strained relationship with the detenu, it would be difficult for her to continue the marital life with him. Taking note of the stand of the detenu Santhoshkumar, who being a major and in the light of his assertion, we are of the view that the detenu is not under the illegal custody of anyone and he is set at liberty. Accordingly, no further direction is required in this petition and the same is closed. The parties are at liberty to approach the appropriate forum to vindicate their grievance if any.