Indhu vs State Police Chief
2021 Latest Caselaw 952 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 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                     WP(Crl.).No.193 OF 2020

PETITIONER:

               INDHU, AGED 33 YEARS, D/O.VELAYUDHAN,
               AZHUVAN HOUSE, PATTIPARAMBU P.O.,
               PENGOTTOOR, MALAPPURAM.

               BY ADV. SRI.MANSOOR.B.H.

RESPONDENTS:

      1        STATE POLICE CHIEF, POLICE HEAD QUARTERS,
               VAZHUTHACAUD, THIRUVANANTHAPURAM-685101.

      2        DEPUTY SUPERINTENDENT OF POLICE,
               OFFICE OF THE DY.S.P., PERINTHALMANNA-679321.

      3        STATION HOUSE OFFICER, NEMOM POLICE STATION,
               NEMOM,THIRUVANANTHAPURAM-695020.

      4        AJIKUMAR, S/O. KUTTAN NADAR,
               KUZHITHALACHAN, KIZHAKKEKARA PUTHANVEEDU,
               KALLIYOOR P.O., VENGANOOR,
               THIRUVANANTHAPURAM DISTRICT-695042.

               R1 TO R3 BY SR.GOVERNMENT PLEADER
               SRI.K.B.RAMANAND
               R4 BY ADV. SMT.LIGEY ANTONY
               R4 BY ADV. SRI.D.SAJEEV

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD
ON 11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(Crl.).No.193 OF 2020             2




                               JUDGMENT

Dated this the 11th day of January, 2021

K. Vinod Chandran, J.

The petitioner is a divorcee, who had been

living together with the 4th respondent, in which

relationship two children were born. Both of them

are with the 4th respondent. The petitioner in the

writ petition claims that they are in his illegal

custody. The parties were asked to go for

mediation and the children were also directed to

be produced. The petitioner has interacted with

the children. As of now nothing remains to be done

in the habeas corpus petition, since we do not

find any illegal custody. If at all the petitioner

seeks custody of the children, she has to approach

the appropriate forum.

Leaving such liberty, the writ petition

stands closed.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

M.R. ANITHA, Judge.

sp/11/01/2021

//True Copy//

P.A. To Judge

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER TO THE THIRD RESPONDENT AND ITS ACKNOWLEDGEMENT RECEIPT.

RESPONDENTS' EXHIBITS:

EXHIBIT R4(A) COPY OF THE PHOTOGRAPH WHICH WAS GIVEN BY AMMER THROUGH HIS WHATSAPP.

EXHIBIT R4(B) ORIGINAL PENDRIVE IN WHICH THE CONVERSATIONS BETWEEN THE PETITIONER AND PRAMODH ARE COPIED.

EXHIBIT R4(C) COPY OF THE COMPLAINT DATED 27.08.2020 FILED BEFORE THE NEMOM POLICE STATION.