BINU Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier order dated 13.12.2010 passed by us.

(2.) TODAY when the case is called in the Chamber at 1.45 pm, the petitioner is not present. When the matter was called in Court at 10.15 a.m, the petitioner was represented. We have heard the counsel.

(3.) THE alleged detenue stated before us clearly that she does not want to join any religious order as a nun. Even though it was agreed last time that she will resume her studies (Teachers Training Course), she now informs us that she was not able to continue to attend such course for personal reasons. She shall resume such course later, she submits.