Suhail vs Circle Inspector Of Police And Ors

K.Vinod Chandran, J

The petitioner states that his fiancee, the daughter of respondent 4, is kept in illegal custody by the respondents 3 and 4, the former of whom is the detenue's paternal uncle. The illegal detention is alleged on the ground of the party respondent's objection to the affair between the petitioner and the alleged detenue.

The S.H.O., Kalpakanchery Police Station has filed a statement as per the directions issued by this Court to the Government Pleader. A statement of the alleged deteneu is also enclosed therein. The statement recorded shows that the daughter of the 4th respondent admits to the relationship with the petitioner. In fact it is also stated that, a marriage proposal was dropped because the 'subject' herself informed the would be groom about her affair with another; the petitioner herein. However, she categorically states that, there was absolutely no harassment from the part of her mother, her uncle or her relatives.She admits that on the instruction of her parents, she has given up the use of her mobile so as to avoid communication with the petitioner. She submits that she has willingly done so, and is now pursuing her M.Com studies seriously. She states that she is not thinking about marriage as of now and wants to pursue her studies. She also says that if she finds any difficulty to reside with her parents, she would inform the nearest Police Station. We find no reason to entertain the W.P.(Crl) since the alleged detenue has categorically stated that she is residing in her parental home on her own free will.

The W.P.(Crl) stands dismissed. No costs ordered.