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Judgment
K. Vinod Chandran, J
The petitioner is before this Court alleging that the son of respondents 4 - 5 have been detained illegally by them. It is also submitted that the petitioner and the alleged detenu were in love and they had agreed to marry. However, since the parents of the alleged detenu was against the alliance, he has been illegally detained.
At the admission stage, the learned Special Government Pleader was directed to take notice for respondents 1 to 3 and the matter was posted for instructions. Today, a statement has been filed by the Station House Officer along with a statement recorded from the alleged detenu. The alleged detenu admits to a proposal having been made. But later it could not be proceeded with for reason of a demand made by the petitioner's parents, to shift his residence to their house after marriage. The subject submits that he is the only son and his parents require his care and attention. Hence the proposal was dropped. He also submits that he is not in any illegal custody. In such circumstances, we do not think there is any reason to keep the writ petition pending. Hence, we close the writ petition.