FERNANDEZ T V Vs. STATE OF KERALA

JUDGEMENT

(1.) This judgment must be read in continuation of the earlier orders passed by us on 24.09.2010, 01.10.2010 and 04.10.2010.

(2.) Today when the case is called, the petitioner is present. Along with him, his mother Rosamma and his maternal uncle Jose have come to Court. He is represented by a counsel. Respondents 3 and 4 are not present before Court. They are not represented by any counsel also. The alleged detenue has been brought to Court from Santhi Niketan hostel.

(3.) The alleged detenue was sent to Santhi Niketan hostel on 04.10.2010. She has been residing there from that date.