Sangeeth.P vs State Of Kerala
2022 Latest Caselaw 9579 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                   &
            THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                        WP(CRL.) NO. 780 OF 2022
   CRIME NO.1141/2022 OF Karunaagapally Police Station, Kollam
PETITIONER/S:

          SANGEETH.P
          AGED 48 YEARS
          S/O PRASANNAN,
          VADAKKAYYATHU VEEDU, PANDARATHURUTHU,
          CHERIAZHEEKAL (PO), KARUANGAPALLY, KOLLAM DISTRICT
          , PIN - 690573
          BY ADVS.
          B.BIPIN
          ARUN BOSE
          SUNEESH KUMAR R.
          N.SUNIL JOSEPH


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY,
          THE CHIEF SECRETARY TO THE GOVERNMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
          PIN - 695001
    2     THE STATE POLICE CHIEF
          POLICE HEADQUARTERS,
          VAZHUTHACADU, THIRUVANANTHAPURAM , PIN - 695014
    3     THE CITY POLICE COMMISSIONER
          KOLLAM, KOLLAM DISTRICT
          , PIN - 691001
    4     THE STATION HOUSE OFFICER
          KARUNAGAPALLY POLICE STATION, KARUNAGAPALLY (PO),
          KOLLAM DISTRICT, PIN - 690518

          BY SRI. E.C.BINEESH, GP
     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 780 OF 2022
                                    -2-

       K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
             ---------------------------------------------
             Writ Petition (Crl.) No.780 of 2022
             ---------------------------------------------
           Dated, this the 25th day of August, 2022.


                            JUDGMENT

K.Vinod Chandran, J.

Learned Government Pleader submits that the missing boy has

been traced out and will be produced before the Jurisdictional

Magistrate tomorrow itself. The learned Counsel for the petitioner

submits that the parents would be present before the Jurisdictional

Magistrate.

In such circumstances, we close the writ petition, directing the

Magistrate to act in accordance with law.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

C. JAYACHANDRAN JUDGE uu 25.08.2022 WP(CRL.) NO. 780 OF 2022

APPENDIX OF WP(CRL.) 780/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 22.08.2022 OF THE PETITIONER