Unnikrishnan P.C vs The District Police Chief
2021 Latest Caselaw 3298 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.22 OF 2021



PETITIONER/S:

             UNNIKRISHNAN P.C.
             AGED 57 YEARS
             S/O. CHAMI,
             PULIKKAL HOUSE, AKATHETHARA,
             PALAKKAD-678008.

             BY ADVS.
             SHRI.SARATH M.S.
             B.PREMNATH


RESPONDENT/S:

      1      THE DISTRICT POLICE CHIEF,PALAKKAD,
             OFFICE OF THE DISTRICT POLICE CHIEF,
             PUDUPALLI THERVU, NIRANI P.O.,
             PALAKKAD, KERALA-678001.

      2      STATION HOUSE OFFICER,
             HEMAMBIKA NAGAR POLICE STATION,
             HEMAMBIKA NAGAR P.O.,
             PALAKKAD-678009.

      3      AYUB,
             S/O. NOT KNOWN TO THE PETITIONER,
             KUNDUKADU, THALAPOTTA,
             KINAVALLUR, PALAKKAD-678612.

             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.22 of 2021
                                  2




                          JUDGMENT

Dated this the 29th day of January, 2021

K. Vinod Chandran, J.

Petitioner is the father of the alleged detenue, who is now

living with the 3rd respondent. We directed the Police to interact

with the alleged detenue. A statement has been obtained along

with a report, which has been produced here with a memo. It is

categorically stated that she has gone with the 3 rd respondent on

her own free will and she is married to him. The learned counsel

for the petitioner submits that the petitioner also had interacted

with his daughter, who is adamant in her stand. In such

circumstances, we find no way to proceed with the writ petition.

This Writ Petition stands closed.

Sd/-

K. VINOD CHANDRAN JUDGE

Sd/-

M.R. ANITHA JUDGE

avs W.P.(Crl) No.22 of 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 15/11/2020 SUBMITTED BY PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P1(A) TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT FOR EXHIBIT P1.

RESPONDENT'S/S EXHIBITS:

NIL

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