Unknown vs By Adv. Sri.C.Dinesh
2021 Latest Caselaw 2214 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                 &

               THE HONOURABLE MRS. JUSTICE M.R.ANITHA

  WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                      WP(Crl.).No.256 OF 2020


PETITIONER

              VIJAYA
              AGED 49 YEARS
              W/O. SHANMUGHAM, VADAKKEKARA HOUSE, AMBALAPARAMB,
              PANGCHENDI PO , KOLATHUR, MALAPPURAM - 679338.

              BY ADV. SRI.C.DINESH

RESPONDENTS

      1       S.I. OF POLICE, KOLATHUR POLICE
              MALAPPURAM DISTRICT - 679338.

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

      3       JALEEL P
              S/O. KAREEM, PARAPURAM VEEDU, AMBALAPARAMB,
              PANGCHENDI P O, KOLATHUR, MALAPPURAM - 679338.

              R1-2 BY ADV. SRI.K.B.RAMANAND


OTHER PRESENT:

              SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(CRL.)No.256 OF 2020

                                 2




                           JUDGMENT

Dated this the 20th day of January 2021

K. Vinod Chandran, J.

The petitioner's counsel submits that the writ petition was

filed alleging illegal detention of the daughter of the petitioner

by the third respondent. On the last occasion, there was a video

conferencing conducted by the Division Bench, in which, the

daughter of the petitioner categorically stated that she is living

with the third respondent. It is submitted that the Habeas

Corpus Petition may not survive. But, however, the petitioner

would just like to speak with her daughter. We think that it is a

reasonable prayer.

2. The third respondent though not issued with notice

should be aware of the proceedings before this Court since this

Court had talked to the daughter of the petitioner who was with

the third respondent on whats-app.

3. The S.I of Police, Kulathur Police Station shall direct

the third respondent to produce the daughter of the petitioner W.P.(CRL.)No.256 OF 2020

before the police station on 29.01.2021 at 11. a.m. The petitioner

shall be allowed to interact with her daughter for half an hour

alone and in the presence of only a Woman Police Officer.

With the above direction, we close the writ petition.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R. ANITHA

JUDGE SHGxxxx W.P.(CRL.)No.256 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FIR IN CRIME NO. 418 OF 2020 DATED 24.10.2020.