N. SUDHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the mother of the detenue seeking her custody from the alleged illegal custody of the third respondent.

(2.) The learned Additional Public Prosecutor submitted that a complaint was given by the husband of the petitioner and enquiry was conducted in which the detenue and her husband, namely the third respondent were present. The detenue and the third respondent got married before the Sub-Registrar Office, Bhavani, Erode on 13.02.2019, which was also informed to the petitioner's husband. The petitioner's husband also gave a letter stating that as he did not like the marriage and the same has been conducted already, he and his family members will not interfere with her life. Now, the petitioner has come forward to file this writ petition on the premise that she has not been called for the enquiry.

(3.) We do not wish to entertain this writ petition. There appears to be a reason for not acknowledging the marriage as the petitioner and the detenue belong to a particular community as against the community of the third respondent. Suffice it to state that the detenue and the third respondent love each other and got married and the marriage has also been registered. The address of the detenue has also been given before the police and she is residing at Kittampatti, Chennampatti Post, Andhiyur Taluk, Erode District with Mobile No.9976766455. If the petitioner wants to talk to the detenue, it is well open to her to talk to her.