Arunkumar M.R. vs Narayanan
2021 Latest Caselaw 62 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                 &

              THE HONOURABLE MRS. JUSTICE M.R.ANITHA

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

                     WP(Crl.).No.317 OF 2020


PETITIONER:

               ARUNKUMAR M.R., AGED 23 YEARS
               S/O.RAJU, MANIVIGRAHAM HOUSE,
               CHAVAKKAD VILLAGE, BLANGAD P.O.,
               THRISSUR DISTRICT,PIN-680 506.

               BY ADVS.
               SRI.K.M.ANEESH
               SRI.MANOJ SIMON

RESPONDENTS:

      1        NARAYANAN, AGED 50 YEARS
               PULIKKAL HOUSE, VATTAMKULAM VILLAGE,
               EDAPPAL NELLISSERY DESOM,
               VATTAMKULAM P.O., PONNANI TALUK,
               MALAPPURAM DISTRICT, PIN-679 578.

      2        REVATHY, AGED 45 YEARS
               W/O.NARAYANAN, PULIKKAL HOUSE,
               VATTAMKULAM VILLAGE, EDAPPAL NELLISSERY DESOM,
               VATTAMKULAM P.O., PONNANI TALUK,
               MALAPPURAM DISTRICT, PIN-679 578.

      3        STATION HOUSE OFFICER,
               CHANGARAMKULAM POLICE STATION, CHANGARAMKULAM,
               MALAPPURAM DISTRICT, PIN-679 574.
 WP(Crl.).No.317 OF 2020          2




       4       DISTRICT POLICE CHIEF,
               UP-HILL, MALAPPURAM, MALAPPURAM DISTRICT,
               PIN-676 505.



               BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION
ON 04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                            JUDGMENT

Dated this the 4th day of January, 2021

K. Vinod Chandran, J.

The petitioner has filed the above writ

petition alleging that the detenue, daughter of

the 2nd respondent, is in the illegal custody of

the mother. It is alleged that the petitioner and

the detenue had decided to marry each other.

2. Learned Senior Government Pleader has

got instructions in the matter. It is submitted by

the learned Senior Government Pleader that the

statement taken by the Police from the alleged

detenue specifically indicates that she does not

admit the relationship with the petitioner as

alleged, but accepts the petitioner only as a

friend. It is also specifically stated that the

alleged detenue does not want to enter into a

marriage without the consent of her parents.

In the said circumstances, we do not find

any illegal detention, having taken place of the

alleged detenue. Hence the above writ petition is

closed.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

M.R. ANITHA, Judge.

sp/04/01/2021

//True Copy//

P.A. To Judge