Vijayalakshmi vs S.H.O
2021 Latest Caselaw 162 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 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                        WP(Crl.).No.272 OF 2020


PETITIONER/S:

                VIJAYALAKSHMI,
                AGED 57 YEARS,
                W/O RAJAN,NANTHOLIL HOUSE,
                PULICKAL.P.O, MALAPPURAM-673637.

                BY ADV. SRI.C.DINESH

RESPONDENT/S:

      1         S.H.O, KONDOTYY POLICE STATION,
                KONDOTTY.P.O,MALAPPURAM DISTRICT-673638.

      2         DISTRICT SUPERINTENDENT OF POLICE,
                MALAPPURAM,MALAPPURAM.P.O,
                MALAPPURAM DISTRICT-676505.

      3         SATHYA SARANI MARKAZUL HIDAYA,
                REPRESENTED BY ITS PRESIDENT,
                KARUVAMBRAM.P.O,CHARANI,MANJERI,
                MALAPPURAM-676123.

      4         PRESIDENT,
                SATHYA SARANI MARKAZUL HIDAYA,
                KARUVAMBRAM.P.O, CHARANI,MANJERI,
                MALAPPURAM-676123.

      5         ADDL. R5. AMAL V
                SOUGHT TO BE IMPLEADED

                R1-2 BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND
                R5 BY ADV. P.K.IBRAHIM



     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.272 OF 2020           2

                            JUDGMENT

Dated this the 5th day of January 2021

K.VINOD CHANDRAN, J.

We have interacted with the alleged detenue, who is

produced before us today. We have also interacted with the

mother, after she was allowed to converse with the detenue

for more than one hour. The alleged detenue at the first

instance and after conversing with his mother, was definite

that he has left the house on his own will and desire. He

categorically submits that he is not under any illegal

detention. He has converted to Islam and he is living

alone and running a clinic, is the submission.

In such circumstances, the W.P(Crl) is closed.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu

05.01.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TROUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 10.11.2020.