MYAKA ANISH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner, Myaka Anish, has filed this Habeas Corpus Writ Petition, inter alia, on the ground that he and Ms. Pothuraju Gautami were studying in the same college. They fell in love and got married on 13.02.2020 at Arya Samaj Mandir, Uppal, Hyderabad. However, after the marriage, his wife has been taken away by her father, the respondent No.3; she is being illegally detained by her parents.

(2.) In accordance with the order dated 05.10.2020, the Station House Officer, Vemulawada Rural Police Station, Rajanna Sircilla District, the respondent No.2, has produced the detenue before this Court today.

(3.) One of us, namely the Hon'ble Sri Justice B. Vijaysen Reddy, has spoken to the detenue in Telugu. She informs this Court that she was born on 12.07.2001. Therefore, she is a major person. She admits to the fact that she and the petitioner were married on 13.02.2020. However, the marriage happens to be an inter-caste marriage. After her marriage, she was informed that her mother was unwell. Therefore, out of her own volition, she has gone back to her parental house. Presently, she has no desire to return to the petitioner, her husband, as she plans to continue to stay with her parents.