Kerala High Court
Kowsalya vs The State Police Chief (Director ... on 21 December, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944
WP(CRL.) NO. 1256 OF 2022
PETITIONER:
KOWSALYA, AGED 23 YEARS, D/O. SOWNDARRAJAN,
2/58, VIJAYNAGAR, THIRUPPATTUR,
KADIRIMANGALAM, VELLORE, TAMILNADU, PIN - 635602.
BY ADVS. M/S. P.T.ABHILASH & P.V.MIDHUN
RESPONDENTS:
1 THE STATE POLICE CHIEF (DIRECTOR GENERAL OF POLICE)
POLICE HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695010
2 THE DISTRICT POLICE CHIEF
OFFICE OF THE DISTRICT POLICE CHIEF, KANNUR,
RURAL KERALA ARMED POLICE, 4TH BATTALION,
MANGATTUPARAMBA, KANNUR, PIN - 670567.
3 THE DEPUTY SUPERINTENDENT OF POLICE,
OFFICE OF THE DEPUTY SUPERINTENDENT OF POLICE,
VELAPURAM, THALIPARAMBA, KANNUR DISTRICT, PIN - 670141.
4 STATION HOUSE OFFICER/INSPECTOR OF POLICE,
THALIPARAMBA POLICE STATION,
VELAPURAM, THALIPARAMBA, KANNUR DISTRICT, PIN - 670141.
SRI. E.C.BINEESH, GOVERNMENT PLEADER
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
21.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ALEXANDER THOMAS & SOPHY THOMAS, JJ.
=====================================
W. P. (Crl.) No. 1256 of 2022
=====================================
Dated this the 21st day of December, 2022
JUDGMENT
ALEXANDER THOMAS, J.
The prayers in the above Writ Petition (Criminal) are as follows:
"
i. issue a writ of Habeas Corpus or any other appropriate writ, order or
direction, commanding the respondents No.1 to 4 to detect the detenue,
Smt.Sangeetha Gunasekhar, aged 35 years, D/o.Gunasekar,
Murungaikkadu House, High School Road, Palikkadu,
Komarapalayam, Namakkal, Tamil Nadu, PIN 638183 and Sudha,
aged 36 years, D/o.Murugesan, 84 Gandhi Nagar, Uthangarai,
Samalpatti, Samalpatti R.S., Krishnagiri, Tamil Nadu, 635 306 and
produce him before this Hon'ble Court, forthwith;
ii. issue such other writ, order or direction which may deem fit in the
facts and circumstances of the case."
2. Heard Sri.P.T.Abhilash, learned counsel appearing for the
petitioner and Sri.E.C.Bineesh, learned Prosecutor appearing for the
respondents.
3. Today when the matter has been taken up for consideration,
Sri.P.T.Abhilash, learned counsel appearing for the petitioner submits,
on the basis of instructions of his party, that the above Writ Petition
(Criminal) may be closed as infructuous in view of the subsequent
developments.
W. P. (Crl.) No. 1256 of 2022
- : 2 :-
4. Recording the abovesaid submission of the petitioner, the
above Writ Petition (Criminal) will stand dismissed as infructuous.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
SOPHY THOMAS, JUDGE
MMG
APPENDIX OF WP(CRL.).NO.1256/2022
PETITIONER'S EXHIBITS
EXHIBIT-P1 TRUE COPY OF THE AADHAR CARD NO. 2429 0930
3066 OF THE SANGEETHA GUNASHEKAR
EXHIBIT-P2 TRUE COPY OF THE AADHAR CARD NO. 3742 9049
4156 OF SUDHA (DETENUE)
EXHIBIT-P3 PHOTO COPY OF THE FIR NO. 1299/2022
REGISTERED ON 10.11.2022 BY THE 4TH
RESPONDENT
EXHIBIT-P4 PHOTO COPY OF THE BAIL ORDER DATED 07.12.2022
IN B.A. NO. 9617/2022 OF THE HON'BLE HIGH
COURT OF KERALA
EXHIBIT-P5 TRUE COPY OF THE RELEASE MEMO DATED
08.12.2022 ISSUED BY THE JFCM, THALIPARAMABA
IN CRIME NO. 1299/2022
EXHIBIT-P6 TRUE COPY OF THE LETTER DATED 08.12.2022
SUBMITTED BY THE COUNSEL FOR THE PETITIONER
BEFORE THE SUPERINTENDENT OF WOMEN PRISONS
AND CORRECTIONAL HOME, KANNUR
EXHIBIT-P7 TRUE COPY OF THE REPLY DATED NIL GIVEN BY THE
SUPERINTENDENT OF WOMEN PRISONS, KANNUR
EXHIBIT-P8 PHOTOCOPY OF THE ORDER DATED 13.12.2022 IN
CRL.M.A. NO. 3/2022 IN B.A. NO. 9617/2022 OF
HON'BLE HIGH COURT OF KERALA
EXHIBIT-P9 TRUE COPY OF THE COMPLAINT DATED 14.11.2022
SUBMITTED BY THE PETITIONER BEFORE THE
