C. Gopakumar vs State Of Kerala
2022 Latest Caselaw 6488 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 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                        WP(CRL.) NO. 475 OF 2022
PETITIONER:

          C.GOPAKUMAR, AGED 52 YEARS
          S/O.CHANDRAN PILLAI
          CHANDRA VILASAM, KOTTUVANKONAM,
          POOTHAKULAM.P.O, PARAVOOR
          KOLLAM DISTRICT, PIN - 691302.
          BY ADV M.KANNAN


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY
          [HOME DEPARTMENT], GOVERNMENT SECRETARIAT
          THIRUVANANTHAPURAM-695001.

    2     THE COMMISSIONER OF POLICE
          KOLLAM CITY, POLICE COMMISSIONER'S OFFICE,
          MUNDAKKAL, KOLLAM, PIN - 691001.
    3     THE STATION HOUSE OFFICER
          PARAVOOR POLICE STATION
          PARAVOOR, KOLLAM DISTRICT, PIN - 691301.
    4     ANJANA.R., AGED 44 YEARS
          D/O.MANINATHAN PILLAI
          SREE RENGAM, SREE RAMAPURAM,
          MEVANAKONAM, KALLUVATHUKKAL.P.O,
          KOLLAM DISTRICT, PIN - 691578.


          BY LEARNED GOVERNMENT PLEADER SRI.E.C.BINEESH



     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
08.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl) No.475 of 2022
                                       2




           K.VINOD CHANDRAN & C. JAYACHANDRAN JJ
         -----------------------------------------
                   WP(Crl) No.475 of 2022
         -----------------------------------------
               Dated, this the 8th June, 2022

                                    JUDGMENT

C.Jayachandran, J.

Petitioner is the father of the alleged

detenue, aged 21 years. He seeks issuance of a Writ of

Habeas Corpus to cause production of the alleged

detenue before this Court, as also, to set her at

liberty. It is the petitioner's allegation that, his

wife/4th respondent [mother of the alleged detenue] is

suffering from depression and psychiatric problems, as

could be deciphered from Ext.P3 treatment record. The

alleged detenue/daughter has also psychiatric

ailments. Presently the detenue is in the illegal

custody of the 4th respondent/wife. Petitioner is

completely in the dark as regards the whereabouts of

his daughter. Ext.P4 complaint preferred before the

jurisdictional Police fetched no result. On such

premise, petitioner preferred the above writ petition WP(Crl) No.475 of 2022

claiming the reliefs afore referred alleging that his

daughter is not being given proper treatment.

2. Today, the learned Government Pleader

produced the statement of facts across the Bar by the

Station House Officer, Paravoor Police Station, which

is accompanied by the statement obtained from the wife

and daughter of the petitioner. It is submitted that

the wife and daughter are reunited with the petitioner

and the petitioner had left for abroad on 04.06.2022.

We hence close the writ petition.

Sd/-

K.VINOD CHANDRAN, JUDGE

Sd/-

C.JAYACHANDRAN, JUDGE

sp/08/06/2022 WP(Crl) No.475 of 2022

APPENDIX OF WP(CRL.) 475/2022

PETITIONER'S EXHIBITS:-

EXHIBIT-P1 TRUE COPY OF THE MARRIAGE CERTIFICATE OF PETITIONER DATED 25.03.2020 ISSUED FROM THE KALLUVATHUKKAL GRAMA PANCHAYATH. EXHIBIT-P2 TRUE COPY OF THE BIRTH CERTIFICATE OF APARNA GOPAKUMAR DATED 15.11.2001 ISSUED FROM THE CHATHANNOOR GRAMA PANCHAYATH. EXHIBIT-P3 TRUE COPY OF THE CASE SUMMARY AND DISCHARGE RECORD DATED 26.07.2018 ISSUED FROM SREE CHITRA TIRUNAL INSTITUTE FOR MEDICAL SCIENCES AND TECHNOLOGY, TRIVANDRUM. EXHIBIT-P4 TRUE COPY OF THE COMPLAINT DATED 20.03.2022 PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.