K THULASI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PURSUANT to the direction of this Court, the detenue, viz. , K. Kavitha, appeared before us. Her date of birth, as per the Transfer certificate, which is available at page No. 3 of the typed set of papers, is 06. 12. 1989. Hence, she is a minor as on date. After enquiry, she informed this Court that she is willing to go along with her mother, viz. , the petitioner, who is also present before us. In the light of the statement of the detenue and she being a minor girl, the petitioner is permitted to take the detenue along with her. Petition is disposed of accordingly.