MARIYAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier orders resting with the order dated 22/10/10.

(2.) THE alleged detenue has been brought from Santhinikethan Hostel where she has been accommodated from 22/10/10. THE alleged detenue, in the presence of her parents, states before us that she wants to leave with the 7th respondent THE parents of the alleged detenue accept the decision of the alleged detenue. THEy only submit that appropriate orders may be passed.

(3.) IN the result: