A KALAIMANI Vs. STATE

JUDGEMENT

(1.) INVOKING the Writ Jurisdiction of this court, one Kalaimani has brought forth this petition for the production of his wife, viz., Prasanna who is in the illegal custody of respondents 2 to 6.

(2.) THIS court heard the learned counsel for the petitioner and also the respondents. Affidavit filed in support of the petition is perused. Both the detenue and the petitioner were present before the court.

(3.) THE detenue on enquiry, stated that the petitioner is her husband 2nd respondent is her father and 3rd respondent is her mother and the marriage between the petitioner and the detenue took place on 11.08.2009 at Cuddalore and registered with the Registrar of Marriages, Cuddalore and both were living together. But, as on today, she is living with her father and she also stated that she is not kept under illegal custody. She also expressed her willingness to go with the petitioner and live with him. THE said statement of the detenue is recorded. THE detenue further stated that her date of birth is 10.07.1985 and that she is a major as on date.