Unnikrishnan vs Ajal Rajendran
2022 Latest Caselaw 3947 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                   THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                           &

                    THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

          TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944

                            WP(CRL.) NO. 279 OF 2022

PETITIONER:

               UNNIKRISHNAN,
               AGED 60 YEARS,
               S/O KUNJUNNY NAIR,
               PUTHUPARAMBIL HOUSE,
               OTTOLIPARAMBU, UDAYAMPEROOR P.O.
               MANAKUNNAM KANAYANNUR TALUK,
               ERNAKULAM DISTRICT

               BY ADVS.
               P.M.JOSHI
               SIJI K.PAUL
               ELIZABETH KOSHY
               BONNY BABY


RESPONDENTS:

     1         AJAL RAJENDRAN,
               S/O RAJENDRAN,
               AGED ABOUT 21 YEARS,
               VATTEKATTU HOUSE, THALAKODE,
               THALAKODE P.O.KANAYANNUR TALUK,
               ERNAKULAM DIST, PIN-686 693.

     2         RAJENDRAN,
               AGED 60 YEARS,
               S/O NOT KNOWN TO THE PETITIONER,
               VATTEKATTU HOUSE, THALAKODE, THALAKODE P.O.
               KANAYANNUR TALUK,
               ERNAKULAM DIST, PIN-686 693.

     3         CIRCLE INSPECTOR OF POLICE (SHO),
               UDAYAMPEROOR POLICE STATION
               UDAYAMPEROOR P.O.PIN-682 307.

     4         CIRCLE INSPECTOR OF POLICE (SHO),
               CHOTTANIKKARA POLICE STATION,
               CHOTTANIKKARA P.O.PIN-682 312.

     5         THE CITY POLICE COMMISSIONER,
               ERNAKULAM CITY, PARK AVENUE ROAD,
               ERNAKULAM DISTRICCT-682 011

     6         THE STATE POLICE CHIEF
 W.P.(Crl) No.279 of 2022

                                       2

              KERALA.
              IS IMPLEADED AS ADDL. R6 VIDE ORDER DATED 31/03/2022 IN
              WP(CRL.) 279/2022.
              BY ADV ADVOCATE GENERAL OFFICE KERALA


 OTHER PRESENT:

              SRI.E.C.BINEESH - GP



       THIS    WRIT   PETITION       (CRIMINAL)   HAVING   COME    UP   FOR
 ADMISSION ON 05.04.2022, THE COURT ON THE SAME DAY DELIVERED
 THE FOLLOWING:
 W.P.(Crl) No.279 of 2022

                                      3


          K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
                 ---------------------------------------
                    W.P(Crl.)No. 279 of 2022
                 ---------------------------------------
              Dated this the 05th day of April, 2022


                               JUDGMENT

Vinod Chandran, J.

The learned Government Pleader submits that all

the three missing persons were traced out from Bangalore

and they were produced before the respective jurisdictional

Magistrates, where man-missing cases were registered. All

the three, including the daughter of the petitioner herein, has

gone with their respective families. The learned counsel for

the petitioner also confirms the same.

The writ petition stands closed.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

C.JAYACHANDRAN JUDGE NR/05/04/2022 W.P.(Crl) No.279 of 2022

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE FIR NO 223/2022 WITH FI STATEMENT DATED 19.03.2022 ISSUED FROM UDAYAMPEROOR POLICE STATION