AKHIL PRASAD Vs. KALANTHAN K.K

JUDGEMENT

(1.) THE petitioner was the fifth respondent in Ext.P1 Writ Petition which was filed by the first respondent herein. The first respondent is the father of Ms.Rafeena who is a student of Archana College of Engineering, Panamel, Nooranad. The petitioner is the fifth semester student of the same Engineering College. In Ext.P1 Writ Petition filed by the first respondent he was allowed to take Rafeena along with him after recording an assurance given by the first respondent that, if Rafeena upon the petitioner attaining the age of 21 years wants to marry the petitioner, the first respondent will not stand in the way. The allegation in the present Writ Petition is that contrary to what was undertaken in Ext.P1, the first respondent has now moved Rafeena out of his house to some unknown place. According to the petitioner Rafeena is under illegal detention and he is filing the present Writ Petition as requested by Rafeena so that Rafeena can be liberated from the illegal detention.

(2.) ON considering this Writ Petition for admission, we issued notice on admission by special messenger to the first respondent who was directed to produce his daughter Rafeena before this Court at 10.15 a.m today. Rafeena is accordingly produced. We interacted in detail with Rafeena, the petitioner and also with the first respondent.

(3.) REFEENA told us that she was deeply in love with the petitioner. According to her, even now she has love towards the petitioner. Left to herself she would have married the petitioner. But as her parents are opposed to the marriage she is not prepared to disobey the parents and go along with the petitioner.