Shahid C.M vs District Police Chief
2021 Latest Caselaw 2755 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 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

                         WP(Crl.).No.11 OF 2021


PETITIONER/S:

                SHAHID C.M,
                AGED 26 YEARS,
                S/O. ALI, VAZHAKUTTIYAKATHE, EAST OTTAPALAM P.O.,
                OTTAPALAM, PALAKKAD DISTRICT.

                BY ADVS.
                SRI.P.JAYARAM
                SHRI. GIGI PAPPACHAN
                SRI.SARATH CHANDRAN K.B.

RESPONDENT/S:

      1         DISTRICT POLICE CHIEF,
                KOZHIKODE-673 001.

      2         STATION HOUSE OFFICER,
                NADAPURAM POLICE STATION, P.O.
                NADAPURAM, PIN-673 504.

      3         STATE OF KERALA
                REPRESENTED BY THE SECRETARY, DEPARTMENT OF HOME
                AFFAIRS, GOVT. SECRETARIAT,
                THIRUVANANTHAPURAM-695 001.

      4         MAHAMOOD V.A.
                FATHERS NAME NOT KNOWN TO THE PETITIONER, PATHARATH,
                KUMMANKODE, NADAPURAM, KOZHIKODE DISTRICT, PIN-
                673504.

                R1-R3 BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND




     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.11 OF 2021

                                     2

                               JUDGMENT

Dated this the 25th day of January 2021

K.VINOD CHANDRAN, J.

We asked the detenue to be produced before this

Court, especially because of the report filed by the

police. The detenue had categorically stated in the

report that she wanted to go with the petitioner.

2. We conversed with the detenue who is produced

before us today. She has had a change of mind. She says

that she does not want to go with the petitioner now,

despite the statement she made before the Woman Police

Officer.

Accordingly, the writ petition would stand dismissed.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu

25.01.2021 WP(Crl.).No.11 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 PHOTOGRAPHS SHOWING PETITIONER AND DETENUE TOGETHER.

EXHIBIT P2 TRUE COPY OF THE SCREEN SHOT OF WHATSUP MESSAGES EXCHANGED BETWEEN THE PETITIONER AND DETENUE USING MOBILE NO. OF PETITIONER, 7034720071 AND MOBILE NO. OF DETENUE, 9207171810.

EXHIBIT P3 COPY OF THE ADHAR CARD OF THE DETENUE.