Jude F Daniel vs State Of Kerala
2021 Latest Caselaw 12333 Ker

                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.121 OF 2021


PETITIONER:

               JUDE F DANIEL
               AGED 52 YEARS
               S/O. FRANCIS DANIEL, JAYA BHAVAN, KANDACHIRA CHERRY,
               MANGADU VILLAGE, KOLLAM DISTRICT.

               BY ADV. SRI.K.V.ANIL KUMAR

RESPONDENTS:

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

      2        THE CITY POLICE COMMISSIONER,
               KOLLAM, KOLLAM DISTRICT-691001.

      3        THE STATION HOUSE OFFICER,
               KOLLAM EAST POLICE STATION, KOLLAM DISTRICT-691001.

      4        SUDHEESH CHANDRAN P.R.,
               S/O. RAMACHANDRAN, PUTHU THOPPIL PUTHEN VEEDU,
               CHERUKOLE P.O., KOZHENCHERRY, PATHANAMTHITTA
               DISTRICT-689650,
                NOW RESIDING AT CHERUTHALIL HOUSE, MELOOKKARA P.O.,
               KOZHENCHERRY-689654.

               R4 BY ADV. SHRI.NIRMAL.S
               R4 BY ADV. SMT.VEENA HARI

               SRI. MANURAJ K.J. - GP FOR R1 TO R3

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
07.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(Crl)No.121/2021
                                    2



                                JUDGMENT

Dated this the 7th day of May 2021

Devan Ramachandran, J

The father of Ms.Antria, is the petitioner before this Court and he

alleges that Ms. Antria has been detained illegally by the 4 th

respondent.

2. In obedience to the earlier orders, the 4 th respondent and

Ms. Antria have appeared before this Court personally. We have

interacted with both of them.

3. Ms. Antria submitted that she has amorous feelings for the

4th respondent; but that she wants to go back to her parents, so that

her marriage can then be conducted in an amiable manner.

4. We have also interacted with the petitioner- Sri. Jude F

Daniel, who submitted that he is willing to take his daughter with him

and that their family issues will be resolved appropriately.

5. We, therefore, order this writ petition and set Ms. Antria at

liberty along with her father - the petitioner, Sri. Jude F Daniel; and

they will be escorted home to their residence at Kollam by the Sub

Inspector of Police, Kollam East Police Station, who is also present

before this Court.

W.P.(Crl)No.121/2021

6. We also warn the 4th respondent not to create any issues or

trouble in the life of Ms. Antria and not to engage her in any manner,

except with her full volition and information of the petitioner- Sri. Jude

F Daniel.

This writ petition is disposed of.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

Sd/-

                                          DR. KAUSER EDAPPAGATH
kp               True copy                        JUDGE
                   P.A. To Judge
 W.P.(Crl)No.121/2021




                           APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1             A TRUE COPY OF THE AADHAR CARD OF THE
                       PETITIONER'S DAUGHTER.

EXHIBIT P2             A TRUE COPY OF THE FIR AND FIS IN CRIME

NO.283/2021 OF KILIKOLLOOR POLICE STATION.

EXHIBIT P3 A TRUE COPY OF THE FIR IN CRIME NO.

421/2021 OF KOLLAM EAST POLICE STATION.