Devika K.D vs State Of Kerala
2022 Latest Caselaw 10447 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                      &
                   THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
           Friday, the 7th day of October 2022 / 15th Aswina, 1944
                         WP(CRL.) NO. 588 OF 2022(S)
PETITIONER:

      DEVIKA K.D, AGED 21 YEARS W/O RATHEESH ,CHETHIKKATTIL HOUSE,

      MATTOOR VILLAGE, KADAPPARA, MALAYATTOOR,

      ERNAKULAM DISTRICT, PIN 683587.

      By ADV.AJEESH M.UMMER

RESPONDENTS:

      1.STATE OF KERALA,REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,

        HOME & VIGILANCE DEPARTMENT,GOVERNMENT SECRETARIAT,

        THIRUVANANTHAPURAM, PIN 695001.

      2.THE DISTRICT COLLECTOR & DISTRICT MAGISTRATE,ERNAKULAM,

        PIN -682 030.

      3.THE STATION HOUSE OFFICER,      KALADY POLICE STATION,

        KALADY, PIN 683546

      4.THE CITY POLICE CHIEF,ERNAKULAM RURAL,

        ALUVA, PIN -683 101

      5.THE CHAIRMAN,     ADVISORY BOARD,KAAPA, SREENIVAS,

        PADAM ROAD, VIVEKANANDA NAGAR, ELAMAKKARA, PIN 682026

      6.THE SUPERINTENDENT OF JAIL,      CENTRAL JAIL, KANNUR, PIN 670004

        BY ADDITIONAL DIRECTOR GENERAL OF PROSECUTION AND PUBLIC PROSECUTOR



     This Writ Petition(criminal) having been finally heard on 07.10.2022
the Court on the same day delivered the following:-
              APPENDIX OF WP(CRL.) 588/2022
Exhibit P1   TRUE COPY OF THE ORDER NO DCEKM/3051/2022/M.7 DATED
             21.04.2022
      ALEXANDER THOMAS & SOPHY THOMAS, JJ.

============================================= W.P. (Crl.) No. 588 of 2022 ============================================= Dated this the 7th day of October, 2022

GIST OF THE ORDERS AND DIRECTIONS IN THE

JUDGMENT RENDERED TODAY (07.10.2022) IN THIS

CASE

Ext.P-1 detention order No.DCEKM/3051/2022/M.7 dated

21.4.2022 issued by the 2nd respondent District Magistrate & District

Collector, Ernakulam, as confirmed by the 1 st respondent

State Government in the Home Department as per G.O(Rt.)No.

1744/2022/Home dated 24.6.2022 will stand quashed and set aside.

Consequently, it is ordered that the respondent authorities and the

Jail authorities concerned (Superintendent, Central Prison, Kannur),

where the detenue Sri.Ratheesh @ Kara Ratheesh, is detained, shall

immediately release the detenue from jail and set him at liberty, if his

detention is not required in any other case.

2. The Registry of this Court and the Secretary to the office

of the Advocate General will immediately communicate a copy of this

- : 2 :-

order to the Superintendent, Central Prison, Kannur, for necessary

information and immediate compliance.

3. We are issuing the gist of the orders and directions in the

afore judgment, as the judgment has been dictated only today and

it will take some time for the formal issuance of the certified copy of

the judgment.

Hand over to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

SOPHY THOMAS, JUDGE

sdk+

- : 3 :-

07-10-2022 /True Copy/ Assistant Registrar