Rajesh vs State Of Kerala
2021 Latest Caselaw 12097 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

                                   &

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    TUESDAY, THE 20TH DAY OF APRIL 2021 / 30TH CHAITHRA, 1943

                        WP(Crl.).No.105 OF 2021


PETITIONER/S:

                RAJESH, AGED 42 YEARS
                S/O. SUBRAMANIAN, THANNIKKAPARAMBIL HOUSE,
                METHALA DESOM, VILLAGE, KODUNGALLUR TALUK.

                BY ADVS.
                SRI.M.SHAJU PURUSHOTHAMAN
                SRI.K.S.RAJESH

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY THE SECRETARY,
                HOME DEPARTMENT, SECRETARIAT,
                THIRUVANANTHAPURAM, PIN - 695001.

      2         THE DISTRICT POLICE CHIEF
                THRISSUR DISTRICT, PIN - 680009.

      3         THE STATION HOUSE OFFICER
                MATHIKAM POLICE STATION,
                MATHILAKAM, THRISSUR DISTRICT, PIN - 680685.

      4         THE STATION HOUSE OFFICER
                KODUNGALLUR POLICE STATION,
                KODUNGALLUR, THRISSUR DISTRICT, PIN - 680664.

      5         SANOJ, AGED 28 YEARS
                S/O. SABU, MANGALAPPILLY HOUSE, MADAVANA DESOM,
                ERIYAD VILLAGE, KODUNGALLUR TALUK, PIN - 680666.

                R1-4 BY DIRECTOR GENERAL OF PROSECUTION

OTHER PRESENT:

                PP PAUL ABRAHAM VAKKANAL; ADV. S. GOPAKUMAR FOR R5

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
20.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.105 OF 2021         ..2..




                           JUDGMENT

Dated this the 20th day of April 2021

V.G.Arun,J.

The writ petition is filed alleging that the petitioner's

wife Smt.Roshni M.R and children, Arush and Aradhya, are

being illegally detained by the 5th respondent. We

interacted with the detenue, who says that she has

acquittance with the 5th respondent, but is not staying with

him. According to the detenue, she is staying along with a

friend and is in search of an employment.

In such circumstances, the apprehension of the

petitioner is without basis. The writ petition is hence

dismissed.

Sd/-

V.G.ARUN JUDGE

Sd/-

                               MURALI PURUSHOTHAMAN
   SB                                  JUDGE
 WP(Crl.).No.105 OF 2021           ..3..


                             APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE COMPLAINT SENT THROUGH EMAIL TO THE 2ND RESPONDENT DATED 5.4.2021.

EXHIBIT P2 THE TRUE COPY OF THE COMPLAINT SENT THROUGH EMAIL TO THE 3RD RESPONDENT DATED 5.4.2021.

EXHIBIT P3 THE TRUE COPY OF IR NO.156/2021 DATED 1.2.2021 REGISTERED BY THE KODUNGALLUR POLICE.

//true copy //

P.A To Judge