DEEPAK S. Vs. SUPERINTENDENT OF POLICE AND ORS.

JUDGEMENT

(1.) This judgment must be read in continuation of the earlier orders passed in the matter resting with the order dated 30.08.2010.

(2.) Today when the case is called, the petitioner is present. He is represented by his counsel. Respondent Nos. 4 and 5 are present. They are represented by their counsel. The alleged detenue has been brought to Court from the Santhi Niketan hostel.

(3.) We interacted with the alleged detenue alone initially and later in the presence of her parents. Subsequently we interacted with her in the presence of the petitioner and the parents of the alleged detenue. The learned Counsel for the petitioner, the learned Counsel for respondent Nos. 4 and 5 and the learned Government Pleader were also present.