Kerala High Court
Reena S.S vs State Of Kerala Represented By The ... on 20 May, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
WP(CRL.) NO. 408 OF 2022
PETITIONER:
REENA S.S., AGED 40 YEARS,
W/O.SUNIL KUMAR S.,
RESIDING AT CHERUVILA PUTHEN VEEDU,
KAIPOTHUKONAM, NAVAIKULAM, NAVAIKULAM P.O.,
THIRUVANANTHAPURAM,
PIN - 695603.
BY ADVS.
R.N.SANDEEP
KEERTHI VIJAYAN
RAHUL S.R.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE HOME SECRETARY
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001.
2 THE DIRECTOR GENERAL OF POLICE
POLICE HEADQUARTERS, THIRUVANANTHAPURAM,
PIN - 695001.
3 DISTRICT POLICE CHIEF,
THIRUVANANTHAPURAM RURAL
GW5W+6MQ, UNIVERSITY OF KERALA SENATE HOUSE CAMPUS,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033.
4 CIRCLE INSPECTOR OF POLICE,
KALLAMBALAM POLICE STATION
QQ2W+XQ6, SALEM-KANYAKUMARI HIGHWAY,
MANAMBUR, THIRUVANANTHAPURAM, PIN - 695611.
W.P(Crl) No.408/2022
- 2 -
5 SUB INSPECTOR OF POLICE, KALLAMBALAM POLICE STATION
QQ2W+XQ6, SALEM-KANYAKUMARI HIGHWAY, MANAMBUR,
THIRUVANANTHAPURAM, PIN - 695611.
6 VISHNU T., S/O.THAMPI, CHARIVILA PUTHAN VEEDU,
VADAKKE VAYIL, VETTIYARA P.O., NAVAIKULAM,
THIRUVANANTHAPURAM, PIN - 695603.
7 LATHA, W/O.THAMPI, CHARIVILA PUTHAN VEEDU, VADAKKE
VAYIL, VETTIYARA P.O., NAVAIKULAM, THIRUVANANTHAPURAM,
PIN - 695603.
SRI.E.C.BINEESH-GP
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(Crl) No.408/2022
- 3 -
K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
---------------------------------------------
WP(Crl.) No. 408 of 2022
---------------------------------------------
Dated this the 20th May, 2022
JUDGMENT
Vinod Chandran, J.
The petitioner alleged that her daughter was
abducted by the 6th respondent and is missing. It was also
alleged that respondents 4 & 5, despite a complaint made,
conducted no enquiries or even registered a crime.
2. This Court directed production of the alleged
detenue and later when she was not traced out, directed
constitution of a special investigation team. Today, when
the matter was posted, the detenue was produced before us
by the Police. We interacted with her and she assured us
that she was not in any illegal detention. Herself and
the 6th respondent were in a relationship and since her
mother objected to it, she had gone with the 6 th
respondent without informing her mother. She said she
wants to go with the 6th respondent.
3. Learned Counsel for the petitioner also
W.P(Crl) No.408/2022
- 4 -
informs us that the writ petition was filed since the
daughter of the petitioner was missing. After the Police
traced out her whereabouts, she was produced before the
Magistrate; when the mother had an opportunity to talk to
her. The petitioner-mother, now, is of the opinion that
her daughter can be left to her freewill and she only
prays that her daughter keeps contact with her. We have
informed the same to the daughter of the petitioner and
also interacted with the 6th respondent, who was present.
It is informed by the 6th respondent that he intends to
get married to the daughter of the petitioner. We direct
the Police not to pursue the case and let the daughter of
the petitioner go with the 6th respondent.
The writ petition stands closed.
Sd/-
K.VINOD CHANDRAN, Judge
Sd/-
C.JAYACHANDRAN, Judge
sp/20/05/22
W.P(Crl) No.408/2022
- 5 -
APPENDIX OF WP(CRL.) 408/2022
PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE AADHAR CARD OF SOUMYA SUNIL.
