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Manaf Muhammadali vs State Of Kerala
2021 Latest Caselaw 1699 Ker

Citation : 2021 Latest Caselaw 1699 Ker
Judgement Date : 15 January, 2021

Kerala High Court
Manaf Muhammadali vs State Of Kerala on 15 January, 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 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                       WP(Crl.).No.267 OF 2020


PETITIONER:

               MANAF MUHAMMADALI, AGED 27 YEARS
               S/O.MUHAMMADALI, CHOOLAPARAMBIL HOUSE,
               KODIKUTHUMALA, ASHOKAPURAM, ALUVA-683101.

               BY ADVS.
               SRI.C.K.ANWAR
               SRI.K.S.SUMEESH

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY PUBLIC PROSECUTOR,
               HIGH COURT OF KERALA-682031.

      2        SUB INSPECTOR OF POLICE
               PERUMBAVOOR POLICE STATION, PERUMBAVOOR,
               ERNAKULAM-683542.

      3        ASHARAF, KAKKATTIL HOUSE, KUNNATHUKARA,
               MARAMBILLY VILLAGE,
               NORTH VAZHAKULAM-683542.

               BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND
               R3 BY ADV. SMT.M.A.SULFIA
               R3 BY ADV. A.A.JALEEL


     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.) No.267 of 2020




                              JUDGMENT

Dated this the 15th day of January, 2021

K. Vinod Chandran, J.

We have talked to the detenue, who was

produced by the father, the 3rd respondent. The

detenue says that she is not in any illegal

custody, nor does she have any relationship with

the petitioner.

In such circumstance, we do not find any

reason to keep the writ petition pending and hence

we dismiss the same.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

M.R. ANITHA, Judge.

sp/15/01/2021

//True Copy//

P.A. To Judge APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT A1 TRUE COPY OF THE BIRTH CERTIFICATE OF THE PETITIONER DATED 24.03.1997.

EXHIBIT A2 TRUE COPY OF THE BIRTH CERTIFICATE OF FASEELA K A DATED 28/09/2020.

EXHIBIT A3 TRUE COPY OF THE AADHAAR CARD OF FASEELA K A.

EXHIBIT A4 TRUE COPY OF THE AADHAAR CARD OF THE PETITIONER.

EXHIBIT A5 TRUE COPY OF THE NOTICE OF INTENDED MARRIAGE DATED 28/09/2020.

EXHIBIT A6 TRUE COPY OF THE ACKNOWLEDGMENT DATED 01.10.2020

 
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