M ARULPRAKASAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, the petitioner one Arulprakasam has sought for issuance of a writ of habeas corpus alleging that one Dhanupriya fell in love with him that she married him on 14.2.2007 at Tirupathi that she has been living with him for sometime that thereafter, she was forcibly taken by the fourth respondent that she is being kept under illegal detention by the fifth respondent who is her senior paternal uncle that though a complaint was given to the first respondent police, they have not taken any steps to secure her, and under the circumstances, he was compelled to approach this Court with this petition.

(2.) SHE appeared before the Court in the last hearing along with her father. SHE was enquired. The matter was posted this day. This day, when the matter was taken up in Chambers, the alleged detenue Dhanupriya, her father, the petitioner and the respective counsel all were present.

(3.) THE said Dhanupriya would reply that these letters were written by her when she fell in love with him, and the photographs were taken, but did not fructify in marriage, and as on today, she has no connection with him.