@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashHabeas Corpus Petition No. 912 of 2011 hasbeen filed by the petitioner to direct the Respondents, to produce the petitioner''s brother, namely, M. Alif Khan, aged about 22 years, before this Court and to set him at liberty.
2. Habeas Corpus Petition No. 882 of 2011has been filed by the petitioner to direct the Respondents, to produce the petitioner''sdaughter, namely, P. Muthulakshmi, aged about 21years, before this Court and to set her atliberty.
3. The detenu, namely, M. Alif Khan, and the detenue, namely, P. Muthulakshmi, had been produced before this Court, by the third respondent, today. On enquiry, the detenu, namely, M. Alif Khan, had stated that he had married P. Muthulakshmi, aged about 20 years, the daughter of the fourth respondent, on his own volition.
4. The detenu, M. Alif Khan, had submitted that he had married, P. Muthulakshmi, in the month of September, 2011, at Coimbatore and the marriage had taken place, voluntarily, by mutual consent, as no one had compelled them to enter into the marriage.
5. The father of Muthulakshmi, who was also present in Court, had stated that if his daughter, namely, P. Muthulakshmi had already married, as claimed by her, he would not interfere in such a marriage.
6. The petitioner, in H.C.P(MD)No. 912 of2011, is also present before this Court. On enquiry, he had stated that he would not interfere in the peaceful married life of the detenue, Muthulakhsmi, in any manner.
7. In such circumstances, both M. Alif Khan and P. Muthulakshmi, having been produced before this Court, are set at liberty. Consequently the Habeas Corpus Petitions stand closed.
