GANDIKOTA SUBRAMANYAM Vs. PYDIMARRI SANTA

JUDGEMENT

(1.) The petitioner, Gandikota Subramanyam, has filed this petition under S. 491 Cr. P.C. praving to issue a direction in the nature of habeas corpus calling upon respondents 1 and 2 to produce the third respondent. Gandikota Swarajya -Lakshmi, before this court and to hand her over to the petitioner and pass such other orders as the Honble Court may deem fit and proper.

(2.) There are three respondents in this petition. The third respondent is the wife of the petitioner. The first respondent is her mother and the second respondent is her father.

(3.) One Kolachana Sitamahalakshmi, who has filed an affidavit in this case on behalf of the petitioner, has a son Kolanchana Srikrishnamurthy and a daughter, Pvdimarri Santha (R.1). The latter is married to Pvdimarri Mohana Krishna Murthy (R.2). The daughter of respondents 1 and 2 is Gandikota Swarajyalakshmi (R. 3) . Kolanchana Sitamahalakshmis sisters son was living in Cherukuganuma in West Godavari District with his wife and children one of whom is the petitioner, Gandikota Subramanyam. on 21-10-1964 respondents 1 and 2 performed the mariage of their daughter (R. 3) to the petitioner at Palakonda in Srikakulam District. The ceremony of consummation of marriage was performed on 14-11-1964 at Palakonda in the house of respondents 1 and 2. The petitioner continred to live from then with the third respondent in the house of respondents 1 and 2 till he left that village for his native place on 22-11-1964. On that day the petitioner wanted to take the third respondent also with him to his house. But, all the same, he went away alone. The third respondent did not accompany him from her parents house.