Anoop vs The State Of Kerala
2021 Latest Caselaw 951 Ker

                N THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                        WP(Crl.).No.269 OF 2020


PETITIONER:

               ANOOP, AGED 29 YEARS
               S/O.SASIKUMAR, EACHARATH HOUSE,
               POOTHURKARA, AYYANTHOLE, THRISSUR-680003.

               BY ADV. SRI.E.VIJIN KARTHIK

RESPONDENTS:

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

      2        THE COMMISSIONER OF POLICE,
               THRISSUR CITY, COMMISSIONERATE,
               RAMARAMAPURAM, THISSUR-680631.

      3        THE STATION HOUSE OFFICER,
               VIYYUR POLICE STATION, THRISSUR DISTRICT-680009.

      4        SRI.JOSE, KIDANGON HOUSE,
               ATHEKKAD ROAD, KOLAZY, THRISSUR-680010.

      5        SMT.SHEERLYJOSE, W/O.JOSE,
               KIDANGON HOUSE, KOLAZY, THRISSUR-680010.

               R1-3 BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND
               R4-5 BY ADV. SRI.DILIP J.AKKARA (LEGAL AID COUNSEL)




     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.269 OF 2020                2




                                 JUDGMENT

Dated this the 11th day of January, 2021

K. Vinod Chandran, J.

The petitioner seeks release of the

daughter of respondents 4 & 5 from their alleged

illegal custody. We directed the Police to get

instructions and also get a statement from the

alleged detenue as to the allegations made in the

writ petition. The statement recorded by a Woman

Police Officer, as per our directions, is filed

along with a Memo dated 04.01.2021. The daughter

of respondents 4 & 5, the detenue, admits to her

having had an acquaintance with the petitioner,

which also developed into an affair. However,

later she has weaned herself away from the

petitioner. Despite the petitioner having forced

her to leave her parental home, she has refused

the same.

We find no reasons to entertain the writ

petition and hence we dismiss the same.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

M.R. ANITHA, Judge.

sp/11/01/2021

//True Copy//

P.A. To Judge

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 PHOTOGRAPHS EVIDENCING THE RELATIONSHIP AND CLOSE AFFINITY BETWEEN THE PETITIONER AND THE DETENUE

EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 2/11/2020 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.