Vishnu V.N. vs State Police Chief
2021 Latest Caselaw 1888 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 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                       WP(Crl.).No.316 OF 2020

PETITIONER:

               VISHNU V.N., AGED 24 YEARS
               S/O.VENUGOPAL, NEDIYATH HOUSE, KOTTA P.O.,
               PATHANAMTHITTA -689 504.

               BY ADV. SRI.MANSOOR.B.H.

RESPONDENTS:

      1        STATE POLICE CHIEF
               POLICE HEAD QUARTERS,
               THIRUVANANTHAPURAM-695 001.

      2        DISTRICT POLICE CHIEF,
               OFFICE OF THE DISTRICT POLICE CHIEF,
               PATHANAMTHITTA-689 645.

      3        STATION HOUSE OFFICER,
               CHENGANOOR POLICE STATION,
               ALAPPUZHA-689 121.

      4        PRABHA C.K.,
               LEKSHMI BHAVAN, MULAKUZHA P.O.,
               ALAPPUZHA-689 505.

      5        BIJUKUMAR,
               MANNARATHU HOUSE, THATTA P.O.,
               PATHANAMTHITTA-691 523


               BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.) No.316 of 2020

                                 JUDGMENT

Dated this the 18th day of January, 2021

K. Vinod Chandran, J.

The detenue was produced by her

grandfather. We interacted with the alleged detenue.

She tells us that though the allegations in the writ

petition are correct, now there is a rapprochement

between the family of the detenue and the

petitioner. As of now, the alleged detenue says

that she will go to her parental home with her

grandfather, who has accompanied her to Court, as

her family agreed to the marriage after her studies

are over.

In such circumstances, we do not deem it

fit to keep the writ petition pending and hence the

writ petition is closed.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

M.R. ANITHA, Judge.

sp/18/01/2021 //True Copy// P.A. To Judge