N SANTHOSHI Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The case is taken up in the chambers at 1.40 p.m. in the presence of the learned Govt. Pleader for Home, the learned Asst. Govt. Pleader representing the learned Advocate General and the learned Counsel for the petitioner.

(2.) The petitioner Smt. Santhoshi and her husband Lakshminarayana are present. The petitioner says that she is a major aged 19 years and that she married Lakshminarayana on 17-6-97 at Dharmasthali. She apprehends danger from her parents to her husband because of the Police complaint lodged by her father which was registered as Crime No.93/97 and she is fearing that her husband would be arrested and harassed arid that she too would be forcibly taken away by her parents.

(3.) Prima facie we are satisfied that the petitioner by her appearance is a major.