LAWS(MAD)-2006-3-167

THULASI Vs. STATE

Decided On March 13, 2006
THULASI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) PURSUANT to the direction of this Court, the detenue/minor girl by name Kavitha appeared before us. On our enquiry, she informed that she is a minor, her date of birth being 09. 02. 1991. The petitioner, father of the detenue, also appeared before us. In view of the fact that the detenue is a minor, aged 15 years, the petitioner/father of the detenue is permitted to take her along with him. Petition is disposed of accordingly.