Kishor Kumar vs C.I. Of Police
2021 Latest Caselaw 2756 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.25 OF 2021


PETITIONER/S:

      1         KISHOR KUMAR,
                AGED 44 YEARS,
                S/O KRISHNAN KUTTY,
                KALAPARAMBIL HOUSE,
                MANNAM P O, N PARAVUR, ERNAKULAM DISTRICT.

      2         SEEMA KISHOR,
                AGED 42 YEARS,
                W/O KISHOR KUMAR,
                KALAPARAMBIL HOUSE,
                MANNAM P O, N PARAVUR, ERNAKULAM DISTRICT.

                BY ADV. SMT.K.V.BHADRA KUMARI

RESPONDENT/S:

      1         C.I. OF POLICE,
                NORTH PARAVUR,
                C I OFFICE,
                NORTH PARAVUR, ERNAKULAM DISTRICT, PIN-683513.

      2         S H O NORTH PARAVUR, NORTH PARAVUR,
                ERNAKULAM DISTRICT, PIN-683513.

      3         MUHAMMED ASLAM,AGED 24 YEARS,
                S/O JASMIN, ASLAM MANZIL,
                KAITHARAM, P O, NEAR BHARATH GAS GODWON, CHERIAPALLY,
                THRIKKAPURAM, N PARAVUR,
                ERNAKULAM DISTRICT, PIN-683519.

                R3 BY ADV. SRI.PRASUN.S
                R1 & R2 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:
                                     JUDGMENT

Dated this the 25th day of January 2021

K.VINOD CHANDRAN, J.

We have conversed with the alleged detenue who is

produced before us by the 3rd respondent. She was very

categoric in saying that she wants to go with the 3rd

respondent. It is also clear from her appearance that she

is converted to Islam. We allowed her to converse with her

parents. After that, we again conversed with the father of

the alleged detenue. The father accepts the decision of

his daughter that she wants to go along with the 3rd

respondent. The detenue is also very adamant in so far as

her wish to go along with the 3rd respondent. We hence do

not find any reason to keep the writ petition pending and

we allow the alleged detenue to go along with the 3rd

respondent.

The Writ Petition (Crl) is closed accordingly.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu/25.01.2021 APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PETITION SUBMITTED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT, ALONG WITH THE RECEIPT DATED 12/1/2021.