P RAJESH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed by the petitioner for production of the body of Smt.Shobika Santhini wife of the petitioner, aged about 19 years from the alleged illegal custody of the respondents 3 and 4.

(2.) ACCORDING to the petitioner, the detenue is his ladylove and they decided to get married and that their marriage was registered on 18.11.2008 before the Sub Registrar, Parasalai vide document No.1074 of 2008 and that his wife, the detenue, Smt.Shobika Santhini was abducted by her parents namely the respondents 3 and 4.

(3.) HAVING regard to the categoric statement made by the detenue, there is no scope for this Court to grant any relief in this Habeas Corpus Petition. This Habeas Corpus Petition stands dismissed.