Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M. Abdurahiman vs S.H.O.
2021 Latest Caselaw 6164 Ker

Citation : 2021 Latest Caselaw 6164 Ker
Judgement Date : 19 February, 2021

Kerala High Court
M. Abdurahiman vs S.H.O. on 19 February, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                         WP(Crl.).No.58 OF 2021


PETITIONER/S:

                M. ABDURAHIMAN
                AGED 64 YEARS
                S/O.ABDULLA, 'AL MARVA', IRIVERI P.O., MOUVVENCHERRY,
                KANNUR, KERALA-670 613.

                BY ADVS.
                SHRI.SHERRY J. THOMAS
                SRI.E.K.AVINASH
                SMT.V.MDHYANASREE

RESPONDENT/S:

      1         S.H.O., NADAPURAM POLICE STATION,
                VADAKARA, KOZHIKODE-673 504.

      2         SUPERINTENDENT OF POLICE,
                DISTRICT POLICE HEAD QUARTERS, KOZHIKODE RURAL,
                KEALA-673 620.

      3         DIRECTOR GENERAL OF POLICE,
                POLICE HEAD QUARTERS, THIRUVANANTHAPURAM-695 010.

      4         STATE OF KERALA,
                REPRESENTED BY HOME SECRETARY,SECRETARIAT,
                THIRUVANANTHAPURAM-695 001.


OTHER PRESENT:

                SENIOR GOVERNMENT BY K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.58 OF 2021

                                 2




                           JUDGMENT

Dated this the 19th day of February 2021

K. Vinod Chandran, J.

The learned counsel for the petitioner submits that the

alleged detenu has been released. But, however, his passport

and mobile-phone have been withheld by the first respondent.

The petitioner would be entitled to take appropriate remedy for

the return of the same.

Accordingly, the Writ Petition would stand closed.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

                                           M.R.ANITHA

SHG                                           JUDGE
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter