Monday vs Anuja Azeez
2021 Latest Caselaw 7089 Ker

IA/1/2021 IN WP(Crl.) 14/2021                  1/2



                        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 1st day of March 2021/10th Phalguna, 1942
     For information purpose only
                                IA 1/2021 IN WP(Crl.)/14/2021(R)

PETITIONER/4TH RESPONDENT IN WP(CRL)
      ANUJA AZEEZ, AGED 27 YEARS,
      D/O.ABDUL AZZEZ, C/O.SANOFAR, S/O.NAHAS, MEDAYIL VEEDU,
      PAREPARAMBU, KARUKAPPILLY, DESHABHIMANI ROAD,
      KALOOR P.O., ERNAKULAM-682 017.
RESPONDENTS/PETITIONER IN WP(CRL) & 1, 2 & 3 RESPONDENTS IN WP(CRL)
1.    RIYAS N.A, AGED 32 YEARS,
      S/O.ABDUL KHADER, NJATTUVETTIL HOUSE, CHIRAYAM,
      PANAYKULAM P.O., ERNAKULAM-683 511.
2.    THE SUPERINTENDENT OF POLICE,
      ALUVA RURAL, ERNAKULAM DISTRICT-683 101.
3.    THE STATION HOUSE OFFICER,
      BINANI PURAM POLICE STATION, MUPPATHADOM, ERNAKULAM-683 110.
4.    SANOFAR,
      S/O.NAHAS, MEDAYIL VEEDU, PAREPARAMBU, KARUKAPPILLY,
      DESHABHIMANI ROAD, KALOOR P.O., ERNAKULAM-682 017.


     Application praying that in the circumstances stated in the affidavit

filed therewith the High Court be pleased to modify the judgment dated

03/02/2021 as show the child any where viz. nearby Elamkkara Police Station

or Ernakulam Family Court, Except the place where the petitioner herein

live.

        This application coming on for orders upon perusing the application

and the affidavit filed in support thereof, and this Court's judgment dated

03/02/2021 and upon hearing the arguments of SHYLA SHAFFEQ, Advocate for

the petitioner in IA/R4 in WP(Crl), M/S C.ANILKUMAR KALLESSERIL, C.Y.VINOD

KUMAR, FRIJO K.SUNDARAM, Advocates for R1 in IA/petitioner in WP(Crl) and

of GOVERNMENT PLEADER for R2 & R3 in IA/R1 & R2 in WP(Crl), the court

passed the following:
                                                                        P.T.O.
 IA/1/2021 IN WP(Crl.) 14/2021         2/2



                                  O R D E R

This is a petition to modify the judgment dated 03/02/2021 in WP(Crl)No.14/2021.

We do not find any reason to entertain this petition and hence the same is dismissed.

For information purpose only 01-03-2021 Sd/-

K.VINOD CHANDRAN,JUDGE

Sd/-

M.R.ANITHA,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR