SHINTO Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This judgment must be read in continuation of the earlier order dated 01.10.2010 passed by us.

(2.) Today when the case is called, the petitioner is present along with his parents. He is represented by his counsel. The 3rd respondent is present. She is represented by her counsel. Her brother has also come to Court along with her. The alleged detenue Sadika, aged 18 years (date of birth - 22.09.1992) has also come to Court.

(3.) We interacted with the alleged detenue alone initially and later in the presence of her mother, the 3rd respondent. Later we interacted with her in the presence of the petitioner and his parents. The learned counsel for the petitioner, the learned counsel for the 3rd respondent and the learned Government Pleader were also present.