P DHANAPAL Vs. STATE

JUDGEMENT

(1.) INVOKING the Writ jurisdiction of this Court, the petitioner, namely, Dhanapal, has filed this petition for issuance of a Writ of Habeas Corpus, for production of his daughter, namely, Saranya, aged about 20 years.

(2.) THE affidavit filed in support of the petition is perused. THE Court heard the learned counsel for the petitioner.

(3.) THE said Saranya is enquired by the Court. According to her, she was born on 02.05.1989 she is a graduate she has married the 2nd respondent on 07.12.2009 in a temple at Teynampet, Madras and now she is living with him happily. She has further added that she was neither kidnapped nor kept under illegal custody and that she is not willing to go with the petitioner or the parents.