MAHADEVAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed by the father of the petitioner alleging that his daughter Asha was kidnapped by the third respondent on 21.2.2008, that the petitioner gave a complaint to the second respondent, that a case came to be registered. Under such circumstances, the petitioner was compelled to file this petition before this Court.

(2.) THE Court heard the learned counsel for the petitioner as well as the learned Additional Public Prosecutor appearing for the respondents.

(3.) 5. It is an admitted position that the detenue was born on 20.5.1990 and she is a major. She married the third respondent on 6th June 2008 and according to the third respondent, the detenue desires to live with him. Since the detenue is a major and she is not willing to go with her father, the question of handing over the custody to the petitioner, would not arise. Hence the Habeas Corpus Petition is dismissed.