Aji A vs The Sub Inspector Of Police
2022 Latest Caselaw 1200 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                   THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                          &

                    THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

              FRIDAY, THE 28TH DAY OF JANUARY 2022 / 8TH MAGHA, 1943

                            WP(CRL.) NO. 383 OF 2021

PETITIONER:

               AJI A,
               AGED 44 YEARS,
               S/O. APPUKUTTAN,
               ACHU NIVAS, MELEKUNNATHU,
               MULLOOR PO., VIZHINJAM,
               THIRUVANANTHAPURAM DIST., PIN-695 521
               BY ADVS.
               S.JUSTUS
               PRAVEEN K.V

RESPONDENTS:

     1         THE SUB INSPECTOR OF POLICE,
               VIZHINJAM POLICE STATION,
               THIRUVANANTHAPURAM DIST., PIN-695 521
     2         THE CIRCLE INSPECTOR OF POLICE,
               VIZHINJAM POLICE STATION,
               THIRUVANANTHAPURAM DIST., PIN-695 521
     3         THE CITY POLICE COMMISSIONER,
               THIRUVANANTHAPURAM CITY,
               THIRUVANANTHAPURAM DIST,PIN-695 014
     4         THE DIRECTOR GENERAL OF POLICE (LAW & ORDER),
               POLICE HEAD QUARTERS,
               TRIVANDRUM-695 001
     5         DEVIKA,
               AGED 20 YEARS,
               D/O. DHANYA, SARITHA BHAVAN,
               KAMUKINCODE, AVANAKUZHI P.O.,
               THIRUVANANTHAPURAM DIST., PIN-695 123
     6         DHANYA,
               AGED 42 YEARS,
               SARITHA BHAVAN, KAMUKINCODE, AVANAKUZHI P.O.,
               THIRUVANANTHAPURAM DIST.,
               PIN-695 123
               BY ADVS.
               DIRECTOR GENERAL OF PROSECUTION
               SHRI.P.NARAYANAN, ADDL.PUBLIC PROSECUTOR
               GOVERNMENT PLEADER

OTHER PRESENT:

               ADV. E.C.BINEESH - PP

THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON 28.01.2022,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(Crl) No.383 of 2021

                                   2




           K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
                   ---------------------------------------
                      W.P(Crl.)No. 383 of 2021
                   ---------------------------------------
              Dated this the 28th day of January, 2022


                              JUDGMENT

Vinod Chandran, J.

The learned Government Pleader on instructions

submits that the detenue was traced out from Malappuram and a

statement was recorded. The statement has not been filed, only

because the learned Government Pleader is in quarantine. The

learned Government Pleader also informs us that as per the

statement, the alleged detenue has categorically submitted that

she has gone on her own free will and that she is not under any

illegal custody. It is also submitted that the detenue on being

traced out, was produced before the jurisdictional Magistrate at

Vizhinjam.

2. We directed the learned counsel for the petitioner to

ascertain from the alleged detenue's parents as to whether they

would like to meet her. The learned counsel on instructions

submits that when the petitioner's daughter was brought for W.P.(Crl) No.383 of 2021

production before the Magistrate, she was also brought to her

parental home. The parents have talked to her and tried to

convince her that it will be in her best interest to remain with her

parents, which attempt failed.

3. In such circumstances, the learned counsel also submits

that there is no requirement for a further meeting with the

daughter of the petitioner. Considering the overall circumstances,

we are of the opinion that nothing survives in this writ petition.

The writ petition stands closed.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

C.JAYACHANDRAN JUDGE

NR/28/01/2022 W.P.(Crl) No.383 of 2021

APPENDIX

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE COMPLAINT 06.11.2021 DATED TO THE 3RD RESPONDENT ALONG WITH THE RECEIPT