CHITHRA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) On 04.06.2014, this Court passed the following order:-

(2.) On 06.06.2014, when the detenu was not willing to go with her mother, after perusal of the records and by observing that the alleged detenue did not attain the age of majority, a Hon'ble Division Bench of this Court has directed that the detenue, be lodged in a Home, till she attains majority. She was directed to be detained at Vidiyal Home, Muthupatti, near Palanganatham, Madurai. The Hon'ble Division Bench has directed the matter to be listed on 15.09.2014 and thus it is listed today.

(3.) As per the Birth Certificate dated 22.01.1996 produced by the petitioner, the date of birth of the alleged detenue is 14.09.1996. She has completed 18 years of age as on 13.09.2014.