K P RAGHAVAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier orders passed in the matter resting finally with the order dated 2/12/10 passed by us.

(2.) THE alleged detenue, who was sent along with her parents, as per order dated 2/12/10, has come to Court. She reiterated before us that she wants to return along with the petitioner, her father. THE petitioner had initially come to this Court raising the grievance that his daughter, the alleged detenue Abhina, aged 21 years, is being illegally detained by the 4th respondent.

(3.) IN the result, we record that no further directions are necessary in this writ petition. The alleged detenue having already returned to the petitioner, we dismiss this writ petition as unnecessary now.