S MANIKANDAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Petitioner, S.Manikandan has filed the present Petition for issuance of a Writ of Habeas Corpus directing the respondents 1 and 2 to produce the body of the detenue Sumaiya, aged 19 years, daughter of the third respondent herein.

(2.) Heard Mr.V.Lakshminarayanan, learned counsel appearing for the petitioner, Mr.R.Ravichandran, learned Government Advocate appearing on behalf of the respondents1 & 2 and Mr.T.P.Sekar, learned counsel appearing for the third respondent.

(3.) The case of the petitioner is that he had fallen in love with the detenue Sumaiya and she was also in love with him and decided to marry her and he had brought her to his house on 09.02.2018. However, the parents of the detenue was against their marriage. On 12.02.2018, the parents barged into the house of the petitioner and took away the detenue Sumaiya forcibly. Hence, this Writ of Habeas Corpus Petition for producing the said Sumaiya was filed by the petitioner.