Ratheesh Kumar T.V vs The Circle Inspector Of Police
2021 Latest Caselaw 3292 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.86 OF 2020


PETITIONER/S:

             RATHEESH KUMAR T.V.
             AGED 27 YEARS
             S/O.KOTTAN,
             THAMBURAN VALAPPIL HOUSE,
             PARAPPACHAL,WEST ELERI.P.O,
             KASARAGOD-671314.

             BY ADVS.
             SRI.RENJITH RAJAPPAN
             SRI.SAM M.THOMAS

RESPONDENT/S:

      1      THE CIRCLE INSPECTOR OF POLICE
             PERINTHALMANNA,MALAPPURAM-679322.

      2      THE DISTRICT POLICE CHIEF,
             MALAPPURAM-676505.

      3      KADUNGU.P,
             POOTHANGOTTIL,PATTIKKAD.P.O,
             MALAPPURAM-679325.


             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.86 of 2020
                                  2




                          JUDGMENT

Dated this the 29th day of January, 2021

K. Vinod Chandran, J.

The petition was filed to release the daughter of the 3 rd

respondent from his custody. It is submitted by the learned

counsel that now the daugher of the 3 rd respondent is married to

the petitioner and is with him.

Hence, this Writ Petition stands closed.

Sd/-

K. VINOD CHANDRAN JUDGE

Sd/-

M.R. ANITHA JUDGE

avs W.P.(Crl) No.86 of 2020

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE CERTIFICATE OF MARRIAGE ISSUED BY THE LOCAL REGISTRAR, KOZHIKODE CORPORATION UNDER RULE 11(1) OF THE KERALA REGISTRATION OF MARRIAGES(COMMON)RULES,2008 DATED 25.07.2019.

EXHIBIT P2 THE TRUE COPY OF THE PHOTOGRAPHS EVENDING THE SOLEMNIZATION OF MARRIAGE BETWEEN THE PETITIONER AND THE DETINUE.

RESPONDENT'S/S EXHIBITS:

NIL

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