Rathna Singh vs State Of Kerala
2021 Latest Caselaw 5432 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.43 OF 2021


PETITIONERS:

     1      RATHNA SINGH, AGED 60 YEARS
            S/O. KRISHNAN, THEERAM HOUSE, TUVVUR AMSOM,
            KARUVARAKUNDU, MALAPPURAM, KERALA.

     2      RAJANI, AGED 54 YEARS
            W/O. RATHNA SINGH, THEERAM HOUSE, TUVVUR
            AMSOM, KARUVARAKUNDU, MALAPPURAM, KERALA.

            BY ADVS.
            SRI.C.IJLAL
            SMT.UMMUL FIDA

RESPONDENTS:

     1      STATE OF KERALA, REPRESENTED BY THE SECRETARY,
            DEPARTMENT OF HOME, GOVERNMENT OF KERALA,
            THIRUVANANTHAPURAM - 695001,

     2      THE DISTRICT POLICE CHIEF,
            OFFICE OF DISTRICT POLICE OFFICE, UP HILL
            MALAPPURAM, PIN - 67 6505,

     3      THE STATION HOUSE OFFICER
            KARUVARAKUNDU POLICE STATION,
            NILAMBUR ROAD, - 676423.

     4      ADHIL A, S/O. SHAJAHAN A.K, A.K. HOUSE,
            PUTHARIKKAL ULLANAM NORTH P.O, PARAPPANANGADI,
            TIRURANGADI TALUK, MALAPPURAM - 676319.

            R4 BY ADV. SRI.U.JAYAKRISHNAN

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:
 W.P(Crl.) No.43/2021
                               2

             K.VINOD CHANDRAN & M.R.ANITHA, JJ.
            -----------------------------------
                  W.P(Crl.) No. 43 of 2021
            -----------------------------------
         Dated this the 15th day of February, 2021

                               JUDGMENT

K.Vinod Chandran, J.

The daughter of the petitioners is present before us. She submitted that she has come on her on accord from Bangalore where she is working. The daughter of the petitioners categorically told us that she left her parental home on her own free will due to violence perpetrated by her parents. The petitioners' daughter is also said to be married, but, now estranged from her husband. We will not go into the allegations of violence she asserted, however, it is very clear that she has left her parental home on her own free will. In such circumstance, we direct the daughter of the petitioners to go on her own free will. The writ petition would stand dismissed.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

M.R.ANITHA JUDGE jma W.P(Crl.) No.43/2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE FIR IN CRIME NO.

108.2019 DATED 02.07.2019 OF KARUVARAKUNDU POLICE STATION.

EXHIBIT P2 A TRUE COPY OF THE FIR IN CRIME NO.

382/2020 DATED 08.10.2020 OF KARUVARAKUNDU POLICE STATION.