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Judgment
P.D. Dinakaran, J.—Petitioner herein, who is the father of detenue Sindhu, aged about 16, studying +1 in Hindu Higher Secondary School,
Vaniyambadi, has filed the above Habeas Corpus Petition, complaining that her daughter had been kidnapped by the first respondent.
The Habeas Corpus Petition came up for admission on 06.11.2007 and stood adjourned at the request of the learned Additional Public
Prosecutor. In the meantime, the detenue girl was secured and to-day, the respondent police produced her before us.
It is reported that a case has already been registered against the first respondent in Crime No. 1023 of 2007 on the file of the second
respondent police, who is proceeding with the investigation and continuing further action. On our enquiry, the detenue expressed her willingness to
go with her father, the petitioner.
In this view of the matter, recording the statement of the detenue and entrusting her custody with the petitioner/father, the petition is closed as no
further orders are required to be passed.