CHUNDURU KARTHIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition is filed by the petitioner seeking a direction to the official respondents to secure the presence of petitioner's wife namely Mrs. Shaik Rijvana before this Court and set her at liberty.

(2.) Brief facts of the case are that an inter-religious marriage was performed between the petitioner and detenu, namely, Mrs. Shaik Rijvana on 30/4/2022 as per the rites and customs of Christian religion against the will and wishes of the parents and other relatives of the detenu. Due to solemnization of their marriage, the parents and relatives of detenu bore grudge against them and started harassing with active assistance of Police authorities. It is further stated that eventually on 2/5/2022 on the pretext of causal check, the police authorities visited the house of the petitioner, manhandled his family members, including the detenu and forcibly abducted the petitioner's wife. Subsequently, the petitioner requested the official respondents to refrain from forcibly abducting her but they bluntly refused to heed to it. On reliable information, the petitioner learnt that the detenu was confined in respondent No.8 bunglow. Therefore, the efforts of the petitioner and his family members in securing the presence of the detenu ended futile. On the contrary, the action of police authorities in unlawfully detaining her in patently is unsustainable and untenable. Hence, the present writ petition.

(3.) When the matter was taken up for hearing on 12/5/2022, this Court was directed the respondents No.6 and 7 to produce the detenue before the concerned Judicial First Class Magistrate within two days from the date of receipt of the order and further directed the concerned JFCM to record the statement of the detenu with regard to her marriage and whereabouts and submit the report before this Court on or before 19/5/2022. In compliance of the order of this Court dtd. 12/5/2022, the police authorities have produced the detenu before the learned II Additional Judicial Magistrate of I Class, Tenali on 12/5/2022, and on producing the same, the learned II AJFCM recorded the statement of the detenu. Basing on the said statement, the detenu is not willing to stay with their parents and reported that there is no safety to her life and also further informed that she is major and she wants to live with Karthik/petitioner herein. On recording the said statement, the learned II AJFCM, Tenali, submitted the report dtd. 18/5/2022 to the Registrar (Judicial), High Court of A.P., Amaravati and the same was placed on record.