Paulose and Omana vs Superintendent of Police and Others

K.T. Sankaran, J.—The petitioners are the parents of Silvi K. Paul. The petitioners allege that the third respondent, Lijo, who is a neighbour, abducted Silvi and she is under his illegal detention.

When the Writ Petition came up for hearing on 29th April, 2011, the following order was passed:

The petitioners, the third respondent Lijo and Silvi K.Paul, the alleged detenue, are present. Lijo produced for perusal a wedding invitation letter which would indicate that the marriage between Lijo and Silvi K. Paul is scheduled to be solemnised in the church on 2.5.2011. It is also submitted that an application was submitted before the Registrar of Marriages for registering the marriage between Lijo and Silvi K. Paul.

We provided an opportunity to have an interaction between the petitioners on the one hand and Silvi K. Paul on the other. They remained together in the chamber for about one hour. Silvi K. Paul, who is aged 25 years, is adamant that she should marry Lijo. She also stated that she is not under the illegal detention of anybody and she and Lijo fell in love about 8 years ago.

In the facts and circumstances, we do not think that Silvi K. Paul is under illegal detention. However, we adjourn the case to 3.5.2011 to ensure that the marriage between Silvi K. Paul and Lijo takes place on 2.5.2011. Post on 3.5.2011. On that date, Lijo and Silvi K. Paul shall be present before court.

Today, Lijo and Silvi K. Paul are present. Both of them stated that their marriage was solemnised on 2.5.2011.

We record the statement. No further orders are required in the Writ Petition. The Writ Petition is accordingly closed.