VIJAYA KUMARI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner alleges that her daughter Nayana, aged 18 years, is under the illegal detention of the second respondent.

(2.) WHEN the Writ Petition came up for hearing on 1.4.2011, the following order was passed:

(3.) IN the facts and circumstances of the case, we are satisfied that Nayana is not under the illegal detention of the second respondent. No further directions are required in the Writ Petition. The Writ Petition is accordingly, closed.