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Judgment
P. Sathasivam, J.—The petitioner, by name K. Ramamurthy has filed this petition seeking direction for production of his son R. Pragadeesh bodily before this Court and set him at liberty.
Even at the time of admission, the detenu/petitioner''s son R. Pragadeesh appeared before us. We enquired him. According to him, he is aged about 25 years. He is employed as a Medical Representative. He informed us that on 27.09.2006, he married one Mythili, daughter of the second respondent, S. P. Krishnamoorthy. His wife is also present in the Court. In our enquiry, the detenu expressed that he wants to continue to live with his wife. He also expressed that he is not under the illegal custody of any one including the second respondent. The petitioner, father of the detenu, is also present in the Court. We enquired him. We conveyed the desire and determination of his son.
Taking note of the age of the detenu and he being a major and married one Mythili on 27.09.2006, considering his assertion, the detenu is set at liberty and it is for him to decide his future according to his wish.
With the above observation, this petition is closed.