K K LOHINATHAN Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE girl was produced before this Court. We also noticed that as recorded in the previous proceedings she was in the Juvenile Justice Home. It is submitted by the learned Additional Director General of Prosecution on instructions that based on the decision of the Child Welfare committee, willingness of the girl was ascertained and she was prepared to go with her parents and accordingly girl was sent along with her parents. On inter action the girl also said that she is willing to go the parental home and she is a free person. She being a minor and she is now in the custody of her parents, we do not think that any further direction is required to be passed in this case. If any case is registered by the Police, the same shall be continued in accordance with law. W e make it clear that any finding recorded by us is for the limited purpose of this writ petition and shall not affect the right of parties in the criminal case. Writ Petition is closed.