Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shabna vs Commissioner Of Police
2021 Latest Caselaw 15245 Ker

Citation : 2021 Latest Caselaw 15245 Ker
Judgement Date : 20 July, 2021

Kerala High Court
Shabna vs Commissioner Of Police on 20 July, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                   &
                 THE HONOURABLE MR. JUSTICE K.HARIPAL
        TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                       WP(CRL.) NO. 181 OF 2021
PETITIONER:

            SHABNA, AGED 32 YEARS
            W/O.SALMAN, PULIYANGAL HOUSE, UCHARAKKADAVU
            KULAPPARAMBU DESOM, MELATTOOR P.O., PALAKKAD DISTRICT.

           BY ADV LATHEESH SEBASTIAN
RESPONDENTS:

    1      COMMISSIONER OF POLICE,
           OFFICE OF THE COMMISSIONER OF POLICE, KOLLAM-691001.

    2      STATION HOUSE OFFICER
           KARUNAGAPPALLY POLICE STATION, KOLLAM-690518.

    3      DISTRICT MEDICAL OFFICER
           OFFICE OF THE DISTRICT MEDICAL OFFICE,
           GENERAL HOSPITAL JUNCTION, THIRUVANANTHAPURAM-695001.

    4      HAFSA, W/O.LATE MUHAMMED SATHAR
           SULU MANZIL, OCHIRA P.O., PALLIMUKKU DESOM
           KOLLAM DISTRICT-690526.

    5      SNEJITH BASHEER, SULU MANZIL, OCHIRA P.O.
           PALLUMUKKU DESOM, KOLLAM DISTRICT-695026.

    6      SUPERINTENDENT, KARUNASI PSYCHOPARK
           VELLANAD, NEDUMANGAD, THIRUVANANTHAPURAM-695543.

            BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
20.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                2




                 K. VINOD CHANDRAN & K.HARIPAL, JJ.
                -------------------------------------
                      W.P.(Crl.) No.181 of 2021
                -------------------------------------
                Dated this the 20th day of July, 2021

                              JUDGMENT

K. Vinod Chandran, J.

Learned Counsel for the petitioner submits that

the alleged detenue, her friend, has now been released

from the Hospital after the writ petition was filed.

In such circumstance, the writ petition would

stand closed.

Sd/-

K. VINOD CHANDRAN, JUDGE

Sd/-

K.HARIPAL, JUDGE

sp/20/07/2021 //True Copy//

P.A. To Judge

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 - COPY OF THE PETITION IN OP(MM)NO.393 OF 2021 OF THE FAMILY COURT, CHAVARA.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter