Devasankar Namboothiri vs State Of Kerala
2021 Latest Caselaw 5429 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 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

                         WP(Crl.).No.45 OF 2021


PETITIONER/S:

                DEVASANKAR NAMBOOTHIRI
                AGED 23 YEARS
                S/O. SANKARAN NAMBOOTHIRI, EDIPPA ILLOM HOUSE,
                KAKKATTIL P.O., VADAKARA P.O., KOZHIKODE-673 507

                BY ADVS.
                SRI.ARUN KRISHNA DHAN
                SHRI.T.K.SANDEEP
                SRI.ARJUN SREEDHAR

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY SECRETARY, DEPARTMENT OF HOME AFFAIRS,
                SECRETARIAT, THIRUVANANTHAPURAM-695 001

      2         THE CIRCLE INSPECTOR OF POLICE,
                CHALISSERY POLICE STATION, CHALISSERY,
                PALAKKAD-679 536

      3         DISTRICT POLICE CHIEF,
                PUDUPALLI THERUVU, PALAKKAD, KERALA-678 001

      4         NARAYANAN E.P.,
                AGED 68 YEARS
                EDAMANA ILLOM HOUSE, CHALISSERY, PATTAMBI,
                PALAKKAD-679 536


OTHER PRESENT:

                SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
15.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.45 OF 2021             2


                              JUDGMENT

Dated this the 15th day of February 2021

K. Vinod Chandran, J.

The petitioner alleged that the 4 th respondent's daughter is in

love with him and she is under illegal detention of her parents. We

directed a Woman Police Officer in mufti to take a statement.

2. The learned Government Pleader has produced a statement

before this Court, in which it is categorically stated that though the

daughter of the 4th respondent admits to a relationship with the

petitioner, the 4th respondent was not interested in the alliance. The

daughter of the 4th respondent categorically states in the statement

that she is not interested in a marriage without the consent of her

parents, though she says that she is interested in the marriage with

the petitioner. The daughter of the 4th respondent also categorically

states that there is no illegal detention by her parents.

In such circumstances, we close the writ petition.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

                                               M.R.ANITHA

shg                                               JUDGE