C SUMATHI Vs. STATE

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been brought forth by one C. Sumathi for production of her sister Sathyavathi before this Court.

(2.) THIS Court heard the learned counsel appearing for the petitioner and also the detenue, who is produced before this Court this date.

(3.) FROM the aforesaid submissions, it is clear that the detenue is a major girl and the marriage has also taken place. Hence, all the allegations have got to be rejected. Since the detenu is a major girl, the question of handing over the detenue does not arise. Recording the submissions made by the detenue, the Habeas Corpus Petition is disposed of.