Gokul R. vs Somadas
2021 Latest Caselaw 1890 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.1 OF 2021


PETITIONER:

               GOKUL R., AGED 26 YEARS
               S/O.G.RAJEEV, PUTHENPURACKAL HOUSE,
               CHANNANIKKADU P.O., KOTTAYAM DISTRICT,
               PIN - 686533.

               BY ADV. SRI.M.P.MADHAVANKUTTY

RESPONDENTS:

      1        SOMADAS, AGED 55 YEARS
               PALOOR VEEDU, ARCHAL, NEDIYARA P.O.,
               ANCHAL, KOLLAM DISTRICT, PIN - 691 306.

      2        SUB INSPECTOR OF POLICE
               ANCHAL POLICE STATION, KOLLAM DISTRICT,
               PIN -691 306.

      3        CIRCLE INSPECTOR OF POLICE
               ANCHAL POLICE STATION, KOLLAM DISTRICT,
               PIN - 691 306.

      4        DISTRICT POLICE CHIEF
               KOLLAM RURAL, PIN - 691 001.

               R2-R4 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.1 of 2021

                               JUDGMENT

Dated this the 18th day of January, 2021

K. Vinod Chandran, J.

The Police was directed to get a statement

from the alleged detenue and submit before us. A

statement has been obtained by a Woman Police

Officer from the alleged detenue. She admits the

relationship. But she says that she is not in any

illegal custody and that she is free to move

around. She also does not have any allegation

against her parents as of now.

In such circumstance, we deem it fit that

the writ petition be closed and the same is

closed.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

M.R. ANITHA, Judge.

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