Anoop K vs The Director General Of Police
2021 Latest Caselaw 2900 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 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                        WP(Crl.).No.149 OF 2020


PETITIONER/S:

                ANOOP K.,
                AGED 37 YEARS,
                S/O.RAGHAVAN NAMBIAR K.K., SWATHY, KOMMERI P.O.,
                KOZHIKODE - 673007.

                BY ADVS. SRI.R.SUDHISH
                         SMT. M.MANJU

RESPONDENT/S:

      1         THE DIRECTOR GENERAL OF POLICE,
                KERALA, POLICE HEAD QUARTERS,
                THIRUVANANTHAPURAM - 695010.

      2         THE DIRECTOR GENERAL OF POLICE,
                POLICE HEADQUARTERS, CHENNAI, TAMIL NADU -600 220.

      3         MOHANAN NAYAR,
                NO.20, NEW COLONY, MELANADUVANKARAI, 12TH MAIN ROAD,
                ANNA NAGAR, CHENNAI - 600040.


                R1-2 BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND
                R3 BY ADV. SMT.JOLIMA GEORGE




     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.149 OF 2020

                                2




                           JUDGMENT

Dated this the 27th day of January 2021

K.VINOD CHANDRAN, J.

It is submitted by learned Counsel for the petitioner

that, the present address of the wife of the petitioner has

been supplied to the petitioner and he intends to seek

appropriate remedy before the appropriate Court.

In such circumstances, the W.P.(Crl) is closed, leaving

all the contentions open.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu

27.01.2021 WP(Crl.).No.149 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 14/3/2020.

EXHIBIT P2 COPY OF THE ACKNOWLEDGMENT DUE SHOWING THE RECEIPT OF EXHIBIT P1 REPRESENTATION.

EXHIBIT P4 COPY OF THE PETITION GWOP NO.2990 OF 2019 ON THE FILE OF THE ADDITIONAL FAMILY COURT, CHENNAI AND ORDERS

EXHIBIT P5 COPY OF THE LETTER SENT BY THE PETITIONER DATED 16/04/2019

RESPONDENT'S/S EXHIBITS:

EXHIBIT R3 A TRUE COPY OF THE IMMIGRATION CLEARANCE OF THE 3RD RESPONDENT'S DAUGHTER WHO HAD LEFT INDIA DATED 30.1.2020

EXHIBIT R3 B TRUE COPY OF THE COMPLAINT DATED 25.8.2018 SUBMITTED BY THE 3RD RESPONDENT'S DAUGHTER BEFORE THE DGP TAMIL NADU