Suhail vs Circle Inspector Of Police
2021 Latest Caselaw 610 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                    &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                        WP(Crl.).No.277 OF 2020

PETITIONER:

               SUHAIL, AGED 24 YEARS, S/O. ASHRAF, RESIDING AT
               13/267A, KOCHANGADI, KOCHI, PINCODE-682 002

               BY ADVS.
               SMT.D.LEEMA ROSY
               SRI.N.SAJAN ANTONY

RESPONDENTS:

      1        CIRCLE INSPECTOR OF POLICE, KUTHIATHODE POLICE
               STATION, KUTHIATHODE, ALAPPUZHA, PINCODE-688 533

      2        SUB INSPECTOR OF POLICE, KUTHIATHODE POLICE STATION,
               KUTHIATHODE, ALAPPUZHA, PINCODE-688 533

      3        DEPUTY SUPERINTENDENT OF POLICE,
               CHERTHALA, ALAPPUZHA, PINCODE-688 524

      4        SREELATHA, AGED 50 YEARS
               W/O. HARIHARAN, RESIDING AT VADAYADI HOUSE,
               NEAR KUNNATH BANKERS, THURAVOOR SOUTH POST OFFICE,
               THURAVOOR, CHERTHALA, ALAPPUZHA, PINCODE-688 532

      5        HARIHARAN, AGED 55 YEARS
               H/O. SREELATHA, RESIDING AT VADAYADI HOUSE,
               NEAR KUNNATH BANKERS, THURAVOOR SOUTH POST OFFICE,
               THURAVOOR, CHERTHALA, ALAPPUZHA, PINCODE-688 532



               SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.277 OF 2020                     2




               K. VINOD CHANDRAN & M.R. ANITHA, JJ.
           -------------------------------------------
                    W.P.(Crl.) No.277 of 2020
           -------------------------------------------
             Dated this the 7th day of January, 2021

                                          JUDGMENT

K. Vinod Chandran, J.

The alleged detenue is present before this

Court. The petitioner claims that he was in a

relationship with the alleged detenue and they

have decided to marry. It was also alleged that

the detenue is in the illegal custody of

respondents 4 & 5, who are her parents. The

detenue has been produced before us by the

parents. We have interacted with the detenue. She

says that she only has an acquaintance with the

petitioner and no such relationship as alleged in

the writ petition. She wants to go along with her

parents.

We do not find any reason to entertain the

writ petition and hence the same is dismissed.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

M.R. ANITHA, Judge.

sp/07/01/2021

//True Copy//

P.A. To Judge

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE WRITTEN COMPLAINT SENT THROUGH REGISTERED POST WITH ACKNOWLEDGMENT DUE TO THE 3RD RESPONDENT, DATED 12.11.2020

EXHIBIT P2 THE ORIGINAL RECEIPT OF THE REGISTERED POST WITH ACKNOWLEDGMENT DUE SENT TO THE 3RD RESPONDENT, DATED 12.11.2020