ANEES C A Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has come to this Court for the second time now for issue of a writ of habeas corpus to search for, trace and produce Pyari, aged 22 years (date of birth - 26.11.1988) with whom, according to the petitioner, he has already got married. THE earlier Writ Petition was dismissed as withdrawn vide Ext.P2 judgment as settled. Pyari belongs to Lakshadweep Islands. She had done her Teachers Training Course at Perumbavur. While she was residing at Perumbavur, she and the petitioner got acquainted with each other. THEy fell in love. A nikah ceremony was allegedly performed on 22.06.2010. According to the petitioner, the alleged detenue was being illegally detained and confined by her father, the 3rd respondent herein, who does not approve of the marriage between the alleged detenue and the petitioner. He hence prayed that a writ of habeas corpus may be issued to search for, trace and produce the alleged detenue before Court.

(2.) THIS petition was filed on 10.12.2010. It came up for hearing on 13.12.2010. We wanted the learned Government Pleader to take instructions and make submissions as to whether the matter merits admission. After the petition was filed on 10.12.2010, the case was posted to 13.12.2010, 17.12.2010 and 20.12.2010. On 17.12.2010, this Writ Petition was admitted. When the matter came up on 20.12.2010, it was reported that the parties have now settled all their outstanding disputes and the alleged detenue shall be produced before this Court today. Accordingly this case was posted to this date.

(3.) IN the result: