Aji Kumar S. vs The State Of Kerala
2021 Latest Caselaw 40 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                        WP(Crl.).No.318 OF 2020

PETITIONER/S:

                AJI KUMAR S., AGED 52 YEARS,
                S/O.SUKUMARA PILLAI, THENGILAZHIKATHU VADAKKETHIL,
                KURA.P.O, KOLLAM, PIN-691557.

                BY ADV. SRI.M.V.KISHORE KUMAR

RESPONDENTS:

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

      2         THE SUPERINTENDENT OF POLICE,
                PALAKKAD, PIN-678001.

      3         CIRCLE INSPECTOR OF POLICE, PERINTHALMANNA,
                MALAPPURAM DISTRICT, PIN-679325.

      4         THE SUB INSPECTOR OF POLICE, MELATTUR POLICE STATION,
                MELATTUR, PALAKKAD, PIN-679326.

      5         CHAMI, AGED 51 YEARS, S/O.NOT KNOWN, UCHARAMKADAVU
                COLONY, NEITHACODE, KANJIRAMPARA, KARIKKIDAM KUNNU
                VILLAGE, ARANALLUR PANCHAYATH, PALAKKAD,
                PIN-678601.

      6         PRADEEP, AGED 22 YEARS, S/O.CHAMI,
                UCHARAMKADAVU COLONY, NEITHACODE, KANJIRAMPARA,
                KARIKKIDAM KUNNU VILLAGE, ARANALLUR PANCHAYATH,
                PALAKKAD, PIN-678601.


                SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.318 OF 2020                     2




                                     JUDGMENT

Dated this the 4th day of January, 2021

K. Vinod Chandran, J.

Read our order dated 22.12.2020.

"We dictated an order at the time we took up the matter and interacted with the detenue, which is extracted hereunder:

"We have talked to the alleged detenue on Whatsapp call. We ensured that none of the respondents or their family members are near her. Only Woman Police Constable was near her. The detenue has old us that she wants to go along with her parents. Hence we have asked the Police to take her from the house of the 6th respondent immediately and take her to the Police Station where her parents are stated to be waiting. We have also asked the Police Officer to contact the Government Pleader after half an hour."

2. After half an hour, the Woman Police Constable has contacted the learned Government Pleader through Whatsapp and we further interacted with the alleged detenue and

the father, the petitioner herein. The father expressed concern in traveling from Palghat to Kollam and was apprehensive of the respondents 5 to 6 creating problems and abducting the daughter of the petitioner again.

3. In such circumstances, we directed the Station House Officer, Palghat to ensure that sufficient police personnel accompany the petitioner and his daughter till Kollam, and inform the Government Pleader about the safe transport.

Keep it as part heard and post on 04.01.2021."

2. We are told by the learned Counsel for

the petitioner that the detenue has been safely

transported to her parents' residence.

The original petition is hence closed.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

T.R. RAVI, Judge.

sp/04/01/2021 //True Copy//

P.A. To Judge

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE AADHAR CARD OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE BIRTH CERTIFICATE OF THE DETENUE DATED 06.06.2006 ISSUED BY THE KOTTARAKKARA GRAMA PANCHAYATH

EXHIBIT P3 TRUE COPY OF THE SECONDARY SCHOOL LEAVING CERTIFICATE OF THE DETENUE BEARING REG.NO.601346.

EXHIBIT P4 PASSPORT SIZE PHOTO OF THE DETENUE.

EXHIBIT P5 MARRIAGE PHOTO OF THE DETENUE AND 6TH RESPONDENT.