P MURUGESAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) SEEKING a writ of Habeas Corpus, the petitioner one P.Murugesan has brought forth this petition.

(2.) AFFIDAVIT filed in support of the petition is perused. The Court heard the learned counsel for the petitioner. The alleged detenu Ramya is produced before this Court.

(3.) THIS day i.e. 20.6.2008, the alleged detenue Ramya is produced before this Court. She is also enquired. According to her, she is 17 years old and she has completed 10 + 2 and now she is actually came with her mother and now she is staying in her grand-mother's house. She would further submit that the petitioner wants to marry the detenue as second wife, to which course, she was not amenable. Accordingly, she was taken by her mother to the grand-mother's house. Today, she came with her mother and her mother is also present before this Court. She is also enquired. She would submit that what are all submitted by her daughter are true. At this juncture, the petitioner who is also present before this Court has come forward to state that the girl was kidnapped and the intention of the mother of the detenue is to soleminize the marriage between the detenue and her own brother and the marriage has also been taken place.