Harin P.D. vs The Superintendent Of Police
2021 Latest Caselaw 5565 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                         WP(Crl.).No.40 OF 2021


PETITIONERS:

               HARIN P.D., AGED 27 YEARS
               S/O. DAMODARAN P.P, PUTHIYAPURAYIL,
               KONNAKKAD POST, KASARGOD-671 533.

               BY ADVS.
               SRI.R.SUDHISH
               SMT.M.MANJU

RESPONDENTS:

      1        THE SUPERINTENDENT OF POLICE
               RING ROAD, THAZHEVETTIPRAM,
               PATHANAMTHITTA-689 645.

      2        THE STATION HOUSE OFFICER,
               MOOZHIYAR POLICE STATION, ANGAMOOZHY, PATHANAMTHITTA-
               689 662.

      3        KUNJAMMA, W/O. ABRAHAM, AGED 83 YEARS,
               MULLANI, ALIYANMUKKU, POST SEETHATHODU,
               PATHANAMTHITTA-689 667.

      4        THOMAS V.A., AGED 45 YEARS,
               KIZHAKKE PULI NILKUM PARAMBIL, CHERUKULANJI,
               RANNI, PATHANAMTHITTA-689 672.


               R1-2 BY SENIOR GOVERNMENT PLEADER SRI.S.U.NAZAR



     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.40 OF 2021                  2




                                  JUDGMENT

K. Vinod Chandran, J.

Petitioner has filed the writ petition

claiming that the granddaughter of the 3rd respondent

is in love with him and she is now in the illegal

custody of respondents 3 & 4. We directed a woman

police officer to take a statement from the alleged

detenue. The statement is placed on record, which

indicates that though the granddaughter of the 3rd

respondent admits to the relationship through

telephone, the said relationship was only on account

of the granddaughter of the 3rd respondent having not

seen the petitioner. Subsequently on seeing him, the

3rd respondent's granddaughter had expressed

unwillingness to marry with him. The granddaughter of

the 3rd respondent submits that there is no illegal

detention and that she is residing with the 3 rd

respondent on her own free will.

In the above circumstances, the writ petition

is dismissed.

Sd/-

K.VINOD CHANDRAN, JUDGE.

Sd/-

M.R. ANITHA, JUDGE.

sp/17/02/2021

//True Copy// P.A. To Judge

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 COPY OF THE PHOTOGRAPH OF PETITIONER AND FEBY TAKEN FROM MOTHER'S PARENTAL HOUSE AT SEETHATHODU.