MUTHUMANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner, mother of the detenue Manonmani, has filed this petition for production of her daughter before this Court.

(2.) PURSUANT to the direction of this Court, the said manonmani, appeared before us. According to her, she is a major. Her date of birth being 10. 03. 1986. She also informed us that on 22. 12. 2005, she married on Sathish of Vellore and from that date onwards she is living with him. We also enquired her parents and they are agreeable to take back her daughter alone. In the light of the information that she being a major; married to one sathish on 22. 12. 2005 and living together for last two months, we are not inclined to accede to the request of the petitioner. Inasmuch as the detenue being a major and has married the said Sathish, it is for her to decide her future.

(3.) LEARNED Government Advocate informs this Court that the second respondent Sunder, has nothing to do with the detenue. The above statement is hereby recorded. In the light of the above information, we hold that the detenue is not under the illegal detention of anyone. Accordingly, no further adjudication is required in this petition and the same is closed.