P KARTHIKEYAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is a petition filed by the petitioner praying for the issuance of a Writ of Habeas Corpus to direct the 1st respondent herein to produce the detenue herein, viz., K.Priyadharshini, aged about 19 years, before this Court and set her at liberty forth with.

(2.) HEARD the learned counsel for the petitioner and the learned Additional Public Prosecutor and perused the materials available on record.

(3.) BE that as it may. These are all facts in dispute. Since ex facie and prima facie, from the records as well as from the version of the detenue, Priyadharsini, it is clear that the detenue, Priyadharsini, was born on 17.11.1990 and that she is a major, she is at liberty to go with anyone she likes. But she wants to go with her parents, who are present in Court. Hence, it is open for the petitioner to approach the Family Court or the Matrimonial Court concerned for restitution of conjugal rights, if there is a case in his favour. The detenue, G. Shobana, is set at liberty forthwith. The Habeas Corpus Petition is disposed of accordingly.