D PADMINI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) INASMUCH as pursuant to the direction of this Court, the detenue by name D. Priyadarshini, was produced before us and after enquiry, on our direction, she was handed over to the petitioner, who is none else than her mother. We are of the view that, no further adjudication is required in this petition; hence, the same is closed.