Bindhu Anil vs State Of Kerala Represented By The ...
2022 Latest Caselaw 10179 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                            &
          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA,
                           1944
                 WP(CRL.) NO. 819 OF 2022
PETITIONER:
          BINDHU ANIL
          AGED 49 YEARS, W/O.ANIL,
          PALAMITTATH ,KRISHI BHAVAN ROAD
          NARAKKAL, ERNAKULAM- 682505
          BY ADVS.
          C.K.PREM RAJ
          PRAMEELA.C.K.
          BABY NANDHINI K.
RESPONDENTS:
    1     STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
          GOVERNMENT
          HOME DEPARTMENT, SECRETARIAT
          TRIVANDRUM - 695001
    2     DISTRICT POLICE CHIEF, IDUKKI
          OFFICE OF THE DISTRICT POLICE CHIEF, IDUKKI,
          PAINAVU IDUKKI -685603
    3     CIRCLE INSPECTOR OF POLICE
          VANDANMEDU POLICE STATION VANDANMEDU IDUKKI -
          685551
    4     SUB INSPECTOR OF POLICE
          VANDANMEDU POLICE STATION VANDANMEDU IDUKKI -
          685551
    5     MIDHUN LAL
          AGED 27 YEARS, SON OF JACOB @ MONICHAN,
          THADATHIL PARAMBIL, ETTAM MILE, CHELLANKOVIL,
          ANAKKARA IDUKKI - 685512
 W.P.(Crl) No.819 of 2022                 2



     6          JACOB @ MONICHAN, F/O.MIDHUNLAL,
                THADATHIL PARAMBIL, ETTAM MILE, CHELLANKOVIL,
                ANAKKARA IDUKKI - 685512
                BY ADV E.C.BINEESH, PUBLIC PROSECUTOR


         THIS    WRIT    PETITION     (CRIMINAL)   HAVING    COME   UP   FOR
ADMISSION        ON     15.09.2022,    THE   COURT   ON     THE   SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(Crl) No.819 of 2022               3




              P.B.SURESH KUMAR & C.S.SUDHA, JJ.
               -----------------------------------------------
               Writ Petition (Crl) No.819 of 2022
               -----------------------------------------------
         Dated this the 15th day of September, 2022.


                               JUDGMENT

P.B.Suresh Kumar, J.

Pursuant to the interim order passed by this court on

02.09.2022, the District Legal Services Authority, Idukki has

made arrangements to enable us to interact not only with the

alleged detenue, but also with the petitioner and the fifth

respondent via video conferencing.

2. The alleged detenue is a major who has attained

marriageable age. In the course of our interaction, it was stated

by the alleged detenue that she is living with the fifth

respondent on her own volition and she is not under the illegal

detention of the fifth respondent as alleged by the petitioner. It

was also stated by the detenue that she has married the fifth

respondent in the meanwhile.

In the circumstances, the writ petition is only to be

closed and we do so.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

Mn

APPENDIX OF WP(CRL.) 819/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PETITION SUBMITTED BEFORE THE VANDANMEDU POLICE STATION