DHANDAPANI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PURSUANT to our direction, the detenue by name Chithra, appeared before us. According to her she is aged p. Sathasivam,j. , and j. A. K. Sampathkumar,j. about 17 years. She also informed us that at present she is living with the petitioner, who is none else than her father. She also desire that she wants to live with the petitioner only.

(2.) IN the light of the above statement of the detenue and she being a minor, aged about 17, she is permitted to live with the petitioner, her father. In view of the same, no further adjudication is required in this petition; hence, the same is closed.