BALA @ BALASUBRAMANIAM Vs. STATE

JUDGEMENT

(1.) In the above petition, on 5.12.2008, this Court passed the following order:

(2.) In the affidavit, it has been stated that there was love affair with the detenue and their marriage was performed on 26.07.2008. Subsequently, they lived together as husband and wife and she became pregnant. The marriage was objected by the parents of the detenue and in the meantime, the mother of the detenue preferred a complaint with the respondent police. During investigation, she was rescued and sent to the custody of the mother. However, the mother made an attempt to terminate her pregnancy and when this was informed to the learned Magistrate, she was entrusted with the custody of the Muthukuviyal Home, a Non-Governmental Organisation by the orders of the learned Magistrate.

(3.) Learned Counsel for the petitioner submits that the petitioner has been enlarged on bail and willing to take the detenue with him to continue his matrimonial life.