R. Champala vs The Superintendent of Police and Others

P. Sathasivam, J.—The petitioner by name R. Champalal has filed this petition seeking direction to respondents 1 to 5 for production of her

daughter C. Hemalatha before this Court.

Heard both sides.

Pursuant to our instruction, the detenue C. Hemalatha appeared before us. According to her, she is a major and her date of birth being

25.05.1998. She also informed us that on 28.11.2005 she married the third respondent . Though she is not having proof for the same, such as

registration certificate etc., in respect of her claim that she married the third respondent, she asserted that from that date onwards, both of them are

living together at Bangalore. She has also informed us that she is happy with the third respondent and she wants to continue her life with the third

respondent only. She is not willing to go with her father, who is also present in the Court. The fourth respondent, the father of the third respondent

is also present.

In view of the attitude of the detenue and she being a major as well as her assertion, we are of the view that no further adjudication is required

except setting her at liberty. We are also satisfied from her statement that she is not under il l custody of anyone. Both the parties are at liberty to

vindicate their grievance, if any, before the appropriate Forum.

With the above observation, this Habeas Corpus Petition is closed.