Glaris Francis vs The State Of Kerala
2021 Latest Caselaw 3392 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.60 OF 2020


PETITIONER/S:

             GLARIS FRANCIS
             AGED 52 YEARS
             W/O.FRANCIS.K.A,
             KALARIKKAL VEETTIL,
             OPPOSITE, ST.SEBASTIAN CHAPEL,
             PERUMALAPPADI, ELANKUNNAPUZHA VILLAGE,
             NARAKAL, ERNAKULAM

             BY ADV. SRI.JOSEPH M.P.

RESPONDENT/S:

      1      THE STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO GOVERNMENT,
             HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM-695001

      2      THE DISTRICT POLICE CHIEF
             ERNAKULAM DISTRICT

      3      THE STATION HOSUE OFFICER,
             NARAKAL POLICE STATION,
             NARAKAL


             BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND
 W.P.(Crl) No.60 of 2020
                                 2




                          JUDGMENT

Dated this the 29th day of January, 2021

K. Vinod Chandran, J.

The Writ Petition is filed seeking a Writ of Habeas Corpus.

Wife is the petitioner and her husband is said to be missing.

There is no contention that he is in the illegal custody of anybody.

Investigation is going on in the man missing case registered. We

find no reason to issue a Habeas Corpus writ at this stage.

2. The learned Senior Government Pleader submits that the

investigation would be proceeded with and taken to its logical

conclusion. We record the statement and the Writ Petition stands

closed.

Sd/-

K. VINOD CHANDRAN JUDGE

Sd/-

M.R. ANITHA JUDGE

avs W.P.(Crl) No.60 of 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FIR IN CRIME NO.1566/2019 OF NARAKAL POLICE STATION

EXHIBIT P2 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 5.7.2019

RESPONDENT'S/S EXHIBITS:

NIL

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