Sheeja vs The Circle Inspector Of Police
2021 Latest Caselaw 3291 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 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                   WP(Crl.).No.195 OF 2020


PETITIONER/S:

      1      SHEEJA
             AGED 44 YEARS
             W/O SUNIL KUMAR,
             SISIRAM, KUTTIYANI, PANTHALACODE P.O.
             THIRUVANANTHAPURAM DISTRICT,
             PINCODE-695 028.

      2      SUNIL KUMAR,
             SISIRAM, KUTTIYANI,
             PANTHALACODE, P.O.
             THIRUVANANTHAPURAM DISTRICT,
             PINCODE-695 028.

             BY ADVS.
             SMT.K.N.RAJANI
             SRI.R.SUDHEER

RESPONDENT/S:

      1      THE CIRCLE INSPECTOR OF POLICE
             VATTAPPARA, THIRUVANANTHAPURAM, PIN-695 028.

      2      SUB INSPECTOR OF POLICE,
             VATTAPPARA, THIRUVANANTHAPURAM DISTRICT,
             PIN-695 028.

      3      SHAMNAD,
             S/O SALEENA,
             PANAVILAPUTHENVEEDU, AMBALAMNAGAR,
             VATTAPPARA P.O.THIRUVANANTHAPURAM DISTRICT,
             PIN-695 028.

             R1-2 BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(Crl) No.195 of 2020
                                  2

                              JUDGMENT

Dated this the 29th day of January, 2021

K. Vinod Chandran, J.

The order dated 19.01.2021 reads:- "The 2nd respondent shall

direct the 3rd respondent to produce the alleged detenue before the

Vattappara Police Station on 25.01.2021. The petitioners/parents

of the alleged detenue shall be allowed to interact with the detenue

for half an hour without the presence of the 3 rd respondent or his

family members. The Police shall file a report, as to what

transpired, on 28.01.2021."

It is submitted by the Senior Government Pleader that the

directions have been complied with. The alleged detenue has gone

with her husband. In such circumstances, this writ petition stands

closed.

Sd/-

K. VINOD CHANDRAN JUDGE

Sd/-

M.R. ANITHA JUDGE

avs W.P.(Crl) No.195 of 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE CERTIFICATE ISSUED BY THE PAVITHRAM PURUSHA SWAYAM SAHAYA SANGAHM DATED 12.8.2020

RESPONDENT'S/S EXHIBITS:

NIL

avs //TRUE COPY// P.A TO JUDGE