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Judgment
M. Jaichandren, J.—This petition has been filed by the petitioner praying that this Court may be pleased to issue a Writ of Habeas Corpus directing the respondents 1 to 3 to produce the detenu viz., Gowri Shankar, son of the respondents 4 and 5, aged about 22 years, who is said to be the husband of the petitioner and to set him at liberty.
The petitioner has stated that she has married the detenu, on 21.4.2011, and the said marriage was registered before the Sub-Registrar of Marriages, Royapuram, Chennai, vide Marriage Sl.No. 1167/2011, dated 21.4.2011. She had further submitted that the detenu had gone to Madurai for verification of his passport and the fourth respondent/the father of the detenu, had kept him in illegal custody.
The third respondent had produced the detenu before this Court, today. The petitioner is also present.
On enquiry, the petitioner, as well as the detenu had submitted that they had married, on 21.4.2011, on their own volition and they would like to live together, happily. Similarly, the parents of the detenu had also been enquired by this Court. They had submitted that they would not interfere in the marital life of the petitioner and the detenu, and it is for them to live their own life, as preferred by them.
In view of the statements made by the petitioner, the detenu and the parents of the detenu, this Court finds that no further orders are necessary. In view of the above said reasons, the detenu is set at liberty. As such, the Habeas Corpus Petition stands closed.