K.Surya vs State Of Tamil Nadu And Others

L.Victoria Gowri, J

Seeking to direct the 2nd respondent not to harass the petitioner by compelling to lead a matrimonial life with the 3rd respondent, this writ petition is filed.

The learned counsel for the petitioner submitted that the petitioner is a student of Anna University, Chennai undergoing final year B.Tech degree. He is known to the 3rd respondent, who also is a fellow student in the same university. She used to pester the petitioner to fall in love with her and finally on one day, she proclaimed that she is pregnant through him. Thereafter, she lodged a complaint before the 2nd respondent police where he was compelled to marry the 3rd respondent at one Murugan Temple, Valliyoor. However, he is not willing to continue to lead a matrimonial life with the 3rd respondent. Hence, this writ petition.

When the matter came up for hearing, both the petitioner along with his parents and the 3rd respondent along with her mother appeared before this Court. This Court conducted an intense in-camera hearing in the presence of both the parties and their respective parents. The 3rd respondent negating the petitioner's claim submitted that, the petitioner is her distant relative. To be more clear her grandfather and his grandmother were siblings. She further submitted that she is an Engineer working at Chennai. She fell in love with the petitioner who is pursuing his B.Tech at Anna university, Chennai. Pursuant to their relationship they were emotionally entangled and that the petitioner had promised to marry her on completion of his education. Following which they had sexual intimacy multiple times as a result of which she got pregnant. She placed all her medicals records detailing her 14 weeks pregnancy, before this Court.

The petitioner agreed before this Court that he is responsible for the pregnancy of the 3rd respondent. He fairly conceded that he had sexual intercourse with the 3rd respondent four times, as a result of which, she got pregnant. However, he brought to the notice of this Court that he had fallen in love with one girl, YYYY and during having relationship with YYYY, parallel to which maintained friendship with the 3rd respondent, intending not to marry her. However, circumstances compelled him to have sex with the 3rd respondent, as a result of which, the 3rd respondent had become pregnant. He fairly submitted that on the 3rd respondent lodging a complaint before the 2nd respondent police, he had tied a Thali in a yellow rope with turmeric in her neck at Lord Murugan Temple, Valliyoor on 30.03.2026.

The 3rd respondent interfered to submit that the petitioner having married her on 30.03.2026, had absconded and only today she is able to meet him before this Court. Despite dialogue by this Court with both the parties, the petitioner refused to accept the formality held at Lord Muruga Temple, Valliyoor as marriage and refused to register the alleged marriage dated 30.03.2026 with the 3rd respondent and lead a happy life. Instead, he submitted that he is ready to face the consequences of law and that he is not willing to live with the 3rd respondent.

In view of the same, the 2nd respondent is directed to forthwith directed to further investigate the complaint lodged by the 3rd respondent against the petitioner and report further on 05.06.2026.

Post on 05.06.2026.