Arun Johny vs The District Police Chief
2021 Latest Caselaw 6335 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 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                         WP(Crl.).No.56 OF 2021


PETITIONER:

               ARUN JOHNY,AGED 30 YEARS
               S/O JOHNY V V,
               VADASSERY, THANDIRIKKAL COLONY, MUPPATHADAM,
               ERNAKULAM, PIN-683110.

               BY ADV. SHRI.ANISH ANTONY ANATHAZHATH

RESPONDENTS:

      1        THE DISTRICT POLICE CHIEF,
               ERNAKULAM RURAL, SH 16, OPP. POWER HOUSE, ALUVA,
               KERALA-683101.

      2        THE STATION HOUSE OFFICER
               BINANIPURAM POLICE STATION, ERNAKULAM DISTRICT, PIN-
               683502.

      3        V M AMEEN, VYPPYPADATH HOUSE,
               THANDIRIKKAL, MUPPATHADAM P O,
               ERNAKULAM DISTRICT, PIN-683110.

      4        JASMINE AMEEN, VYPPYPADATH HOUSE,
               THANDIRIKKAL, MUPPATHADAM P O,
               ERNAKULAM DISTRICT, PIN-683110.

               R1-2 BY GOVERNMENT PLEADER

OTHER PRESENT:

               SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND
               SRI.MOHAMMED JAMEEL.P.K FOR DETENUE


   THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
   22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(Crl) No. 56 of 2021

                                      :: 2 ::

               K. Vinod Chandran & M.R. Anitha, JJ.
               -------------------------------------
                       W.P(Crl)No.56 of 2021
                ------------------------------------
            Dated, this the 22nd day of February, 2021

                                 JUDGMENT

Vinod Chandran, J.

The alleged detenue, the daughter of the party respondents 3 and 4 was produced before us. We have interacted with her. She has categorically said that she wants to go with her parents and she also told us that her SSLC Certificate and Aadhar card were with the petitioner. We had already procured the same from the petitioner and kept it in the safe custody of the Registrar General. In the context of the alleged detenue expressing her wish to go with the respondents 3 and 4 we do not think anything survives in the writ petition.

The Registrar General is directed to hand over the SSLC Certificate and Aadhaar card to the learned Counsel appearing for the respondents 3 and 4 today itself, expeditiously.

Writ petition would stand closed.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

M.R.ANITHA JUDGE Jma W.P(Crl) No. 56 of 2021

:: 3 ::

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE PHOTOGRAPHS OF THE PETITIONER IN THE COMPANY OF THE DETENUE.

EXHIBIT P2 THE TRUE COPY OF THE DECLARATION MADE BY THE PETITIONER AS THE BRIDE GROOM AND THE DETENUE AS THE BRIDE ON 16.06.2020.