Suo Motu vs Station House Officer
2022 Latest Caselaw 7527 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 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                        WP(CRL.) NO. 509 OF 2022
PETITIONER:

           SUO MOTU
           SUO MOTU PROCEEDINGS AS PER REFERENCE ORDER DATED
           8/6/2022 IN BA 1932/2022 AND ORDER DATED 8./6/2022 OF
           HONOURABLE THE CHIEF JUSTICE
           BY ADV SUO MOTU


RESPONDENTS:

    1      STATION HOUSE OFFICER,
           MAYYIL POLICE STATION, KANNUR DISTRICT.
    2      DISTRICT POLICE CHIEF,
           KANNUR DISTRICT.
    3      YYY
           (FATHER OF VICTIM)
    4      ZZZ
           (MOTHER OF VICTIM)
           BY ADVS.
           VIDHYA. A.C
           A.C.VENUGOPAL


OTHER PRESENT:

           SRI.E.C.BINEESH-GP


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(Crl)No.509 of 2022

                             - 2 -



         K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
      ---------------------------------------------
                 WP(Crl.) No.509 of 2022
      ---------------------------------------------
             Dated this the 27th June, 2022

                             JUDGMENT

Vinod Chandran, J.

Today the Station House Officer, Mayyil

Police Station facilitated Video Conferencing (V.C)

for the subject. We conversed with the subject, who

is clam and does not raise any complaints before us.

We also interacted with the father and mother who

say that they are continuing the psychiatric

consultation, but the Doctor is presently on leave

for a week. The SHO also informs us that there are

no existing problems and the directions of this

Court were complied with scrupulously.

2. Considering the overall circumstances we

are of the opinion that as of now there is nothing

further to be done in the above case. The subject

who complained of harassment from her parents is now W.P.(Crl)No.509 of 2022

- 3 -

calm and does not raise any complaints. We also

noticed in the earlier orders that the subject was

undergoing Psychiatric consultation and had also

attempted suicide, twice. The entire problems seems

to arise from her relationship with a person,

against whom she voluntarily raised a complaint, on

which a crime was also registered. The accused who

alleged that he was her fiance, filed an

anticipatory bail application. The learned Single

Judge directed the subject to be produced and later

directed the Registry to place the subject before

the Court having roster for Habeas Corpus writ

petition; thus leading to the present suo motu Writ

Petition (Crl.). We had comprehensive interactions

with the subject physically on 08.06.2022 and later

on V.C, on 10.06.2022, the details of which are seen

in the respective orders of even dates.

3. We are of the opinion that the earlier

directions for close surveillance of the house is no

more required. The SHO would monitor the W.P.(Crl)No.509 of 2022

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circumstances of the subject in such intervals as he

deems fit. The parents also will cooperate with

such surveillance.

The suo motu writ petition (Crl.) would

stand closed.

Sd/-

K.VINOD CHANDRAN, Judge

Sd/-

C.JAYACHANDRAN, Judge

jma