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Judgment
9 paragraphs · 168 wordsK. Vinod Chandran, J
Petitioner has filed a Habeas Corpus petition claiming that the daughter of the 1st respondent is kept in the illegal custody and they have decided to
marry. The reason for illegal detention is stated to be the objection of the 1st respondent against the relationship between the petitioner and the
detenue.
We directed the Police to take a statement from the daughter of the 1st respondent, ensuring that neither the 1st respondent nor any of the family
members are present while taking the statement. The statement has been filed along with a report of the Station House Officer.
The daughter of the 1st respondent admits to the relationship with the petitioner and the objection of her father to the said relationship. She
categorically states that she does not want to do anything against the wish of her parents.
In view of the categoric statement, we do not find any reason to keep the writ petition pending and we close the W.P.(Crl).