Unknown vs By Adv. Sri.K.R.Sunil
2021 Latest Caselaw 2650 Ker

              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 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                      WP(Crl.).No.269 OF 2019


PETITIONER

              BABU,
              AGED 57,
              S/O.CHELLAPPAN, THAITHARAYIL HOUSE, KOTTEMURI,
              THRIKKUNNAPPUZHA VILLAGE, KARTHIKAPPALLY TALUK,
              ALAPPUZHA-690516.

              BY ADV. SRI.K.R.SUNIL

RESPONDENTS

      1       THE STATE POLICE CHIEF,
              POLICE HEADQUARTERS, THIRUVANANTHAPURAM- 695036.

      2       THE SUPERINTENDENT OF POLICE,
              KOLLAM DISTRICT.601021

      3       THE DEPUTY SUPERINTENDENT OF POLICE,
              KARUNAGAPPALLY- 690518.

      4       THE CIRCLE INSPECTOR OF POLICE,
              KARUNAGAPPALLY POLICE STATION- 690518.

      5       BINIL,
              AGED 29,
              S/O.BAHULAYAN, VADAKE AYYATH HOUSE, CHERIYAZHIKKAL,
              ALAPPADU VILLAGE, KARUNAGAPPALLY- 690518.


              R5 BY ADV. SRI.DEVADAS H. MALLAN

OTHER PRESENT:

              GOVERNMENT PLEADER SRI.SYAMJIRAM

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(CRL.)No.269 OF 2019

                                        2




                                 JUDGMENT

Dated this the 22nd day of January 2021

K. Vinod Chandran, J.

The petitioner is concerned with her missing daughter, who

was also pregnant at the time when she was missing. The case

was registered and even according to the petitioner

investigation was carried out by the police. Despite vigorous

investigation, the missing person could not be traced out. When

information was received that the missing person was seen at

certain places, the police had verified it, expeditiously. A lookout

notice was also published. There has been no reliable

information received by the police nor has anything been

disclosed in the investigation carried out. It is also suspected

that the missing person would have committed suicide or would

have drowned, especially, since the house is located near the

seashore. In any event, we do not find any reason to keep the

habeas corpus petition pending. But this will not stand in the

way of the police carrying out further investigation, if there is

any reason so to do.

W.P.(CRL.)No.269 OF 2019

The writ petition would stand closed with the above

observation.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

                                        M.R. ANITHA
SHGxxx                                     JUDGE