PIUSA HAREESH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS judgment must be read in continuation of our earlier orders resting with the order dated 02.07.2010. The petitioner and the alleged detenu are admittedly married to each other. They have been married under the provisions of the Special Marriage Act on 04.09.2008. The petitioner came to this Court with this petition on 22.06.2010. She raised the allegation that the alleged detenu, her husband, was being illegally detained and confined by respondent Nos.4 to 7.

(2.) PARTIES appeared before the Court. We had interacted with them. On 01.07.2010, both spouses left the Court expressing their intention to harmoniously settle their disputes.

(3.) WE are informed that though the spouses continued to reside together happily, from 02.07.2010 to 17.07.2010 they have not been living together harmoniously thereafter. Subsequently on some dates also the alleged detenu had resided with the petitioner, it is submitted.