High CourtsDivision Bench

K.A. Babu vs Athilakshmi and State of Tamil Nadu

Madras High Court · Decided on 12 July 2006 · Citation: (2006) 07 MAD CK 0137

HON’BLE JUDGES
V. Dhanapalan, J · P. Sathasivam, J
CASE NUMBER
Habeas Corpus Petition No. 596 of 2006

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Judgment

9 paragraphs · 191 words

P. Sathasivam, J.—The petitioner, by name K.A.Babu, filed this petition for production of one Suriya @ Sudha, aged about 19 years, who

is now confined at No. 59, Kalaivanar Street, Oragadam, Ambattur, Chennai-600 053, before this Court and set her at liberty.

2.

Pursuant to the direction of this Court, the detenue Suriya @ Sudha appeared before us. According to her, she is a major, her date of birth

being 17.06.1988. Though the petitioner claims that he married the detenue on 10.05.2006, in our enquiry, the detenue stoutly denied the same.

She also informed us that on 14.06.2006, she married one Dinakaran and according to her, from that date onwards, she is living with him happily.

3.

In the light of the above statement and assertion of the detenue, she being a major and married to one M.Dinakaran, we are not inclined to issue

any direction as claimed by the petitioner. The detenue is free to continue her marital life according to her wish. However, the petitioner is at liberty

to vindicate his grievance before the appropriate Forum, if he so desires.

4.

With the above observation, this petition is closed.