JITHU S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed contending that the alleged detenu, the daughter of the respondents 3 and 4, is illegally confined by the parents against her wishes. The prayer in this petition is for issuance of rule nisi to produce the alleged detenu before this Court and to permit her to live according to her wishes, to marry the petitioner and to stay along with him if she so chooses.

(2.) Pursuant to the directions issued by this Court, the alleged detenu along with her parents are present before this Court. The petitioner is also present.

(3.) We have interacted with the alleged detenu, her parents and also the petitioner in our chamber. Having carried out a close interaction to judicial satisfaction, we are satisfied that the alleged detenu is not in illegal detention.