Rosamma vs The District Police Chief
2021 Latest Caselaw 4526 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                     &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                         WP(Crl.).No.44 OF 2021


PETITIONER/S:

      1         ROSAMMA
                AGED 51 YEARS
                D/O. CHINNAMMA, JAYANTHI COLONY, MUNDAKKAL,
                PERUMPUZHA P.O. KOLLAM DISTRICT 691 504.

      2         SUSEELA JOHN,
                AGED 48 YEARS
                W/O. JOHN,
                MUKALUVILA VEEDU, NATHIRIKKAL, VELLIMON P.O KOLLAM
                DISTRICT 691 511.

                BY ADVS.
                SRI.PRATHEESH.P
                SMT.S.REKHA KUMARI
                SMT.S.SEETHA
                SMT.ANJANA KANNATH
                SRI.P.SAJEEV BABU

RESPONDENT/S:

      1         THE DISTRICT POLICE CHIEF
                KOLLAM (RURAL), KOTTARAKKARA,
                KOLLAM DISTRICT 691 001.

      2         THE SUB INSPECTOR OF POLICE,
                KUNDARA POLICE STATION, KOLLAM 691 501.


OTHER PRESENT:

                SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.44 OF 2021

                                 2



                           JUDGMENT

Dated this the 8th day of February 2021

K. Vinod Chandran, J.

The petitioners are the aunts of a 19 year old girl, who is

said to be missing from the custody of her father. There is no

case that she is in the illegal custody of anybody. A man-missing

case has been registered by both the petitioners and the father

of the missing girl. The police are carrying out investigation.

We do not think that there is any scope for a writ of habeas

corpus to be issued. The writ petition would stand closed

recording the observation that an investigation is being carried

out and if at all the missing girl is traced, the matter will be

informed to the petitioners as also her father, at the time of

production before the Magistrate.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

                                           M.R.ANITHA

shg                                          JUDGE
 WP(Crl.).No.44 OF 2021





                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           THE COPY OF THE COMPLAINT FILED BY THE

PETITIONER BEFORE THE 2ND RESPONDENT DATED 14.01.2021.

EXHIBIT P2 THE COPY OF THE COMPLAINT FILED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT DATED 04.02.2020.