(1.) Heard father of the minor Petitioner, party in person, and the learned AGP for the Respondent-State. On 23/03/2021, when this matter was heard for the first time, the following order was passed:
(2.) Thereafter, when the matter was listed on 31/03/2021, the following order came to be passed:
(3.) On 20.04.2021, this court passed the following order: