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Judgment
4 paragraphs · 133 wordsPursuant to the order dated 02-09-2022, the alleged detenue-Miss Swathy Vasudevan is present in Court.
We interacted with her. She asserted that she is not under any illegal detention. She expressed that, for the present she would like to be with her parents and pursue further studies. She admitted about the statement that was given before the Woman Police Officer. When asked about the same, she said that she had a rethinking about the whole issue and she felt that it would be in her best interests that she does not take a decision with regard to her relationship with the petitioner either way, immediately.
In the light of the above, we do not think that any orders are called for in this writ petition.
The writ petition is accordingly, dismissed.