Sojan vs Haseef
2021 Latest Caselaw 2901 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.13 OF 2021


PETITIONER/S:

                SOJAN,
                AGED 22 YEARS
                S/O. SOLY E.P., H. NO. 1/1577, SOUTH THAMARAPARAMBU,
                FORT KOCHI-682001.

                BY ADVS.
                SRI.KARTHIK S. ACHARYA
                SRI.C.R.SANISH

RESPONDENT/S:

      1         HASEEF,
                AGED ABOUT 51 YEARS, S/O. KUNJUMUHAMMED HAJI, PANIKAR
                VEETIL, KALVATHY, MATTANCHERRY -682002, NOW RESIDING
                AT NEAR HOTEL SEAGUL, OPP. PEPPER HOUSE,
                MATTANCHERRY-682002.

      2         SUB INSPECTOR OF POLICE,
                MATTANCHERRY POLICE STATION, ERNAKULAM DISTRICT,
                REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
                KERALA, ERNAKULAM, COCHIN-682031.

                R2 BY SENIOR GOVERNMENT PLEADERSRI.K.B.RAMANAND




     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.13 OF 2021

                                           2




                                    JUDGMENT

Dated this the 27th day of January 2021

K.VINOD CHANDRAN, J.

Petitioner has filed a Habeas Corpus petition

claiming that the daughter of the 1st respondent is kept

in the illegal custody and they have decided to marry.

The reason for illegal detention is stated to be the

objection of the 1st respondent against the relationship

between the petitioner and the detenue.

2. We directed the Police to take a statement from

the daughter of the 1st respondent, ensuring that neither

the 1st respondent nor any of the family members are

present while taking the statement. The statement has

been filed along with a report of the Station House

Officer.

3. The daughter of the 1st respondent admits to the

relationship with the petitioner and the objection of

her father to the said relationship. She categorically

states that she does not want to do anything against the

wish of her parents.

WP(Crl.).No.13 OF 2021

In view of the categoric statement, we do not find

any reason to keep the writ petition pending and we close

the W.P.(Crl).

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu

27.01.2021 WP(Crl.).No.13 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF PHOTOGRAPH.

EXHIBIT P2 TRUE COPY OF PHOTOGRAPH.

EXHIBIT P3 TRUE COPY OF SCREEN SHOTS OF WHATSAPP MESSAGES BETWEEN THE PETITIONER AND DETENUE.