Kerala High Court
P. K. Raveendran vs Station House Officer on 7 May, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
WP(Crl.).No.127 OF 2021
PETITIONERS:
P. K. RAVEENDRAN
AGED 78 YEARS
S/O. KITTAN, THENGUMPALLI HOUSE, NEENDOOR P. O.,
KOTTAYAM DISTRICT, PIN - 686601.
BY ADVS.
SRI.M.P.MADHAVANKUTTY
KUM. K. REMIYA RAMACHANDRAN
RESPONDENTS:
1 STATION HOUSE OFFICER
PALLURUTHY POLICE STATION, NADAKADAVU ROAD,
PALLURUTHY, KOCHI, PIN - 682005.
2 ASSISTANT COMMISSIONER OF POLICE
O/O. THE ASSISTANT COMMISSIONER OF POLICE,
MATTANCHERRY, COCHIN, PIN - 682002.
3 CITY POLICE COMMISSIONER
COCHIN CITY, O/O. THE COMMISSIONER OF POLICE, ABDUL
KALAM MARG, MARINE DRIVE, ERNAKULAM, PIN - 682 011.
4 SANGEETHA
AGED 46 YEARS
D/O. HARIHARAN, PLAPPARAMBIL HOUSE, NEAR S.N.D.P.
TEMPLE, PALLURUTHY P. O., KOCHI, PIN - 682 006.
5 HARIHARAN
PLAPPARAMBIL HOUSE, NEAR S.N.D.P. TEMPLE, PALLURUTHY
P. O., KOCHI, PIN - 682 006.
R5 BY ADV. SMT.K.RAJESWARY
R5 BY ADV. SHRI.ANIL PRABHA.K
SRI. MANURAJ K.J. - GP
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
07.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(Crl) No.127/2021 2
JUDGMENT
Dated this the 7th day of May 2021
Devan Ramachandran, J.
The petitioner, who is 70 years of age, has approached this Court
with a desperate plea that, he and his wife be allowed to see their
grand child, viz., Ms.Arya - who is the daughter of the 4 th respondent.
He alleges that, Ms. Arya is illegally detained by the 4 th respondent and
her father - the 5th respondent, and that they are refusing to even give
him an opportunity to see her or interact with her.
2. When this matter was called today, Smt. Rajeswary, learned
counsel appearing for the 5th respondent, submitted that though the 4 th
respondent is presently out of India, Ms. Arya is available and that the
petitioner and his wife may visit her, whenever they want, as long as
she is in Kochi.
3. Sri.M.P.Madhavankutty, learned counsel for the petitioner,
submitted that his client has been constrained to approach this Court
only because even in spite of persistent efforts, they were not able to
meet Ms.Arya. He then submitted that since Smt.Rajeswary now says
that the petitioner and his wife can go and meet Ms.Arya at her house
at Palluruthy, Kochi at any time, no further orders are required; except
that the same be recorded.
4. We thus order this writ petition, recording the submissions
of Smt.Rajeswary, learned counsel appearing for respondents 4 and 5
that, whenever Ms. Arya is available at the residence at Palluruthy,
Kochi, the petitioner and his wife can meet and talk to her.
This writ petition is thus ordered.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
Sd/-
DR. KAUSER EDAPPAGATH
Rp JUDGE
