Sumayya V.A vs The Circle Inspector Of Police
2023 Latest Caselaw 1992 Ker

Citation : 2023 Latest Caselaw 1992 Ker
Judgement Date : 3 February, 2023

Kerala High Court

Sumayya V.A vs The Circle Inspector Of Police on 3 February, 2023

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                       &
               THE HONOURABLE MRS. JUSTICE C.S. SUDHA
     FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                         WP(CRL.) NO. 32 OF 2023
PETITIONER:

             SUMAYYA V.A
             AGED 31 YEARS
             W/O SHAMNAS, VALIYAPARAMBIL, KOLLAKADAVU P.O
             CHERIYANAD,ALAPPUZHA DISTRICT- 690509.
             BY ADV ATHIRA A.MENON


RESPONDENTS:

     1       THE CIRCLE INSPECTOR OF POLICE
             CHEGANNUR POLICE STATION,
             ALAPPUZHA DISTRICT-689121,
     2       PREJITHA V.KRISHNA
             KANGALIL KIZHAKETHIL VEETTIL VADAKKE ANJILIMOODU
             PUTHUPALLY VILLAGE, ALAPPUZHA DISTRICT- 690527.
     3       DISTRICT POLICE CHIEF
             CCSB ROAD, CIVIL STATION WARD,
             ALAPPUZHA, KERALA-688 012
     4       SUB INSPECTOR OF POLICE
             VENMONY- PULAKADAVU ROAD,
             VENMONY, ALAPPUZHA DISTRICT-689 509
     5       STATION HOUSE OFFICER,
             KAYAMKULAM-THIRUVALLA HWY, KAYAMKULAM, ALAPPUZHA
             DISTRICT-690 502. ADDL. R3 TO R5 ARE IMPLEADED AS
             PER ORDER DATED 27/01/2023 IN IA.1/2023 IN WP(CRL).
             BY ADVS.
             PUBLIC PROSECUTOR
             SAIGI JACOB PALATTY


      THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION
ON   03.02.2023,   THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(Crl).No.32 of 2023

                                         2




           ALEXANDER THOMAS & C.S.SUDHA, JJ.
      =========================================
                   W.P.(Crl).No.32 of 2023
      =========================================
              Dated this the 3rd day of February, 2023


                                 JUDGMENT

Alexander Thomas , J.

The prayers in the afore-captioned W.P.(Crl.) seeking for habeas

corpus are as follows:

" I. Issue a writ of Habeas Corpus commanding the 1 st respondent to produce the corpus of "Mr.Shamnas, aged 36 years, S/o Shamsudeen, Kandathil Puthen Veedu, Periyar South, Oachira, Kollam," before the Hon'ble Court immediately and to set him at liberty. II. Direct the 1st respondent to take immediate action to recover 'Shamnas' from the illegal custody of the 2 nd respondent.

III. It is also prayed that this Hon'ble Court may be pleased to dispense with the production of translation of vernacular documents produced in the writ petition. IV. Grant such other reliefs as this Hon'ble Court may deem fit and proper in the circumstances of the case."

2. When the case was taken up for consideration today,

Smt.Athira A.Menon, the learned counsel appearing for the petitioner

would submit on the basis of the instructions from the party that, in view

of the subsequent developments, the above W.P.(Crl) may be closed as

not pressed.

Recording the abovesaid submission of the learned counsel for W.P.(Crl).No.32 of 2023

the petitioner, the above W.P.(Crl) stands dismissed as not pressed.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C.S.SUDHA, JUDGE

Jms/03.02 W.P.(Crl).No.32 of 2023