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Judgment
4 paragraphs · 180 wordsK. Vinod Chandran, J
The writ petition is filed to release the daughter of the petitioner from the alleged illegal detention by the 5th respondent.
A statement was obtained from the alleged detenue, in which it is specifically stated that the mother had participated in the marriage and that the mother had willingly given her in marriage to the 5th respondent. Only since the mother is the petitioner and she complained of having no contact with the alleged detenue after the marriage, we directed her presence. The detenue was produced before us. The mother was also present. We directed the detenue to interact with the mother. After interaction, the detenue has categorically said that she does not have anything against her mother and she desires to amicably live with both the families. As of now she wants to go with the 5th respondent and she categorically says before us that there is no illegal detention.
In such circumstances, we do not find any reason to keep the writ petition pending and hence the same is closed. No costs.