SIVAKUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Habeus Corpus Petition has been filed to direct the respondent Nos.1 and 2 to produce body or person of the petitioner's brother female child the detenue namely Minor.Porselvi, D/o. (late)Vijayakanth aged bout 17 years under the illegal custody of the third respondent before this Court and hand over the custody to the petitioner.

(2.) The petitioner is the paternal uncle of the detenue/victim girl. The victim girl was born to the petitioner's brother and one Suriya. The victim girl was born on 29/1/2008. After completion of her higher secondary education she is now doing her first year college studies. While being so, from 19/1/2026 her whereabouts was not known.

(3.) Today the second respondent produced the victim girl from home before this Court. She deposed that she will complete 18 years as on 29/1/2026. She fell in love with the third respondent and she want to marry him. That apart she was pressurised by her mother to marry some relative and as such she eloped with the third respondent and she is not willing to go either with the petitioner or her mother.