@JUDGMENTTAG-ORDER
V. Periya Karuppiah, J.@mdashThis Habeas Corpus Petition has been filed by the petitioner to produce his daughter, by name Sohee
Bhuvaneswari, aged 23 years, before this Court, alleging that she is under the illegal custody of the respondents 4 to 8.
2. We have heard the learned counsel appearing for the petitioner, the learned Additional Public Prosecutor appearing for respondents 1 to 3 and
also the learned counsel appearing for respondents 4 to 8.
3. The detenu-Sohee Bhuvaneswari, aged 23 years, has been produced before this Court, by the fourth respondent. On enquiring the detenu, we
understand that she was married to the fourth respondent, as the marriage had been solemnized, on 11.07.2011. She has also produced the copy
of the Certificate of Registration of Marriage, registered before the Sub-Registrar, Y.Othakadai, Madurai. She had also expressed that she is not
willing to go along with the petitioner/her father, and that she is willing to go only along with her husband/the fourth respondent herein. She would
also allege that there have been some threats to her life and that of her husband and therefore, she had asked for police protection to return to their
home, safely.
4. Since, the detenu was produced before this Court, and she, being a major person, is set at liberty to go along with the fourth respondent and
accordingly, the Habeas Corpus Petition is closed. The Othakadai Police, Madurai, is directed to give sufficient protection to her and the fourth
respondent to reach her house safely, if a request is made, either by the detenue or by the fourth respondent.
