VASANTHAKUMAR Vs. STATE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, the petitioner one Vasanthakumar has made this petition alleging that his wife the alleged detenue was forced to taken by the second respondent, the father of the detenue, that the marriage between himself and his wife has taken place on 28.5.2008 at Salem, the same was also registered and when they were proceeded to their native place, they were intercepted by the parents of the detenue and the girl was forcibly taken by the second respondent. Under such circumstances, he gave a complaint to the first respondent Police Station and the case was registered in Crime No.707/2008 under Section 363 IPC, but no steps have been taken by the respondent police. Under such circumstances, this petition has been brought forth by the petitioner before this Court.

(2.) ON the last occasion, learned counsel for the State has informed to this Court that the matter was adjourned for the purpose of securing and producing the detenue before the Court. This day, the detenue was produced before this Court. The petitioner is also present. The second respondent along with his wife is also present.