Ananthu Asok vs State Of Kerala
2021 Latest Caselaw 3295 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.30 OF 2021

PETITIONER/S:

             ANANTHU ASOK,
             AGED 24 YEARS
             S/O.ASOKAN,
             A.G.VILLA, ANIL BHAVANOM,
             KALLELIBHAGOM P.O.,
             KARUNAGAPPALLY - 690 519.

             BY ADVS.
             SRI.SADCHITH.P.KURUP
             SRI.C.P.ANIL RAJ

RESPONDENT/S:

      1      STATE OF KERALA
             REPRESENTED BY ITS SECRETARY (HOME DEPARTMENT),
             SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      2      THE SUPERINTENDENT OF POLICE
             OFFICE OF SUPERINTENDENT OF POLICE, KOLLAM -
             691 001.

      3      THE STATION HOUSE OFFICER
             SASTHAMKOTTA POLICE STATION, SASTHAMKOTTA,
             KOLLAM - 690 521.

      4      LISSY
             AGED ABOUT 50,
             W/O.LATE JOHN MILTON,
             EDATHUNDIL, MANAKKARA,
             SASTHAMKOTTA, KOLLAM - 690 521.

             R1-3 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.30 of 2021
                                  2

                          JUDGMENT

Dated this the 29th day of January, 2021

K. Vinod Chandran, J.

The petitioner submits that his lover is in the illegal custody

of the 4th respondent, her mother. We directed the Police to

contact the alleged detenue and to get a statement. She has

categorically stated that she is in love with the petitioner.

However, very sensibly she says that there has been a mediation

and her people have agreed to get her married to the petitioner

within three months. It is also submitted that she is staying in her

parental house on the said undertaking. She also categorically

stated that she would like to get married with her parent's consent

and that she is waiting for that. In such circumstances, we do not

find any illegal detention as of now.

The Writ Petition stands closed.

Sd/-

K. VINOD CHANDRAN JUDGE

Sd/-

M.R. ANITHA JUDGE

avs W.P.(Crl) No.30 of 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 COPIES OF PHOTOGRAPHS OF THE PETITIONER WITH THE DETENUE.

EXHIBIT P2 COPY OF LETTER DATED 27/11/2020 WRITTEN BY THE DETENUE.

EXHIBIT P3 COPY OF MESSAGE SENT BY THE DETENUE TO THE PETITIONER.

RESPONDENT'S/S EXHIBITS:

NIL

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