Iqbal Jan V. J. vs Aliyar K.P.
2021 Latest Caselaw 12245 Ker

WP(Crl.).No.110 OF 2021

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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

                                  &

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                       WP(Crl.).No.110 OF 2021

PETITIONER:

               IQBAL JAN V. J., AGED 33 YEARS
               S/O. JAMAL V. M., KATTIPPARAMBIL HOUSE,
               EDAYAPPURAM, ALUVA P. O.,
               ERNAKULAM DISTRICT, PIN - 683 101.

               BY ADVS.
               SRI.SAJEEVAN KURUKKUTTIYULLATHIL
               SHRI.VISHNU PRABHAKAR V.S.

RESPONDENTS:

      1        ALIYAR K.P., AGED 47 YEARS
               S/O. FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               KARUVALLY HOUSE, COCHIN UNIVERSITY P. O.,
               THRIKKAKKARA NORTH,
               ERNAKULAM DISTRICT, PIN - 682 022.

      2        SUB INSPECTOR OF POLICE
               KALAMASSERRY POLICE STATION,
               ERNAKULAM DISTRICT, PIN - 682 022.

      3        THE SUPERINTENDENT OF POLICE
               ALUVA RURAL, ERNAKULAM DISTRICT,
               ALUVA P. O., PIN - 683 101.

      4        THE DIRECTOR GENERAL OF POLICE
               POLICE HEAD QUARTERS,
               THIRUVANANTHAPURAM, PIN - 695 004.

               R2-R4 BY SRI PAUL ABRAHAM VAKKANAL-GP

               R1 BY SRI C ANIL KUMAR

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.110 OF 2021

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               V.G.ARUN & MURALI PURUSHOTHAMAN, JJ.
                      ----------------------------------
                         W.P.(Crl.)No. 110 of 2021
                       ----------------------------------
                   Dated this the 23rd day of April, 2021


                                JUDGMENT

V.G.Arun,J

The alleged detenue, Afsina Ali, is present in person.

During our interaction, Afsina Ali categorically stated that she is

not under illegal detention and wants to go along with her

parents. Hence, nothing survives for consideration and

accordingly, the writ petition is dismissed.

Sd/- V.G.ARUN, JUDGE

Sd/- MURALI PURUSHOTHAMAN, JUDGE

dlk/23.04.2021 WP(Crl.).No.110 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE AGREEMENT OF MARRIAGE EXECUTED BETWEEN THE PETITIONER AND THE DETENUE DATED 27.02.2021.