Navarathlal vs State Of Kerala
2021 Latest Caselaw 22029 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                   THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                           &

                    THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

         WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943

                            WP(CRL.) NO. 280 OF 2021

PETITIONER:

               NAVARATHLAL,
               AGED 27 YEARS,
               S/O.THAJUDEEN,
               R/O.VETTUKATTUVILA VEEDU,
               CHITTATTUKKU P.O.,
               KANIYAPURAM, TRIVANDRUM - 695 301

               BY ADV A.B.MOHANAKUMAR


RESPONDENTS:

     1         STATE OF KERALA,
               REP.BY ITS SECRETARY,
               HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001

     2         SUPERINTENDENT OF POLICE (RURAL)
               O/O.THE D.S.P., KURAVANKONAM,
               THIRUVANANTHAPURAM DISTRICT - 695 003

     3         THE SUB INSPECTOR OF POLICE,
               AYROOR POLICE STATION, VARKALA,
               THIRUVANANTHAPURAM - 695 141

     4         ABDUL SALAM AZHAR,
               MANAPPURAM HOUSE, KAPPIL, EDAVA,
               THIRUVANANTHAPURAM DISTRICT - 695 310

               BY ADVS.
               DIRECTOR GENERAL OF PROSECUTION
               SHRI.P.NARAYANAN, ADDL.PUBLIC PROSECUTOR


OTHER PRESENT:

               SENIOR GOVERNMENT PLEADER - SRI.T.K.SHAJAHAN



      THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(Crl) No.280 of 2021

                                 2




        K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
                ---------------------------------------
                   W.P(Crl.)No. 280 of 2021
                ---------------------------------------
          Dated this the 03rd day of November, 2021


                            JUDGMENT

C.Jayachandran, J.

In this writ petition, the petitioner

seeks issuance of a writ of Habeas Corpus to

produce the alleged detenue, Beegam Sadiya, who

is the wife of the petitioner from the illegal

detention of the 4th respondent.

2. In compliance with our order dated

21.10.2021, the statement of the detenue is

produced, which would indicate that the marriage

between the petitioner and the detenue took place

on 11.10.2021. She would further state that she

is not under any illegal confinement at her home

and that her parents are willing to send her with

the petitioner, if directed by the court. W.P.(Crl) No.280 of 2021

3. When this matter was taken up today,

learned counsel for the petitioner submitted that

the detenue has been brought to him by her

parents and therefore, the instant writ petition

is not pressed.

The submission of the learned counsel

for the petitioner is recorded, with the result,

this writ petition is closed as not pressed.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

C.JAYACHANDRAN JUDGE

NR/03/11/2021 W.P.(Crl) No.280 of 2021

APPENDIX

PETITIONER'S EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF RECEIPT DATED 11/10/2021 ISSUED BY EDAVA MUSLIM JAMA - ATH (KWB REG. NO.3834)

Exhibit P2 TRUE COPY OF THE PETITION DATED 14/10/2021 FILED BY THE PETITIONER BEFORE THE STATION HOUSE OFFICER, AYROOR

Exhibit P3 TRUE COPY OF THE RECEIPT ISSUED FROM THE POLICE STATION BEARING DATED 14/10/2021