Althaf J Muhammad vs The District Police Chief
2024 Latest Caselaw 11169 Ker

Kerala High Court

Althaf J Muhammad vs The District Police Chief on 16 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
                             &
          THE HONOURABLE MR. JUSTICE P.M.MANOJ
  TUESDAY, THE 16TH DAY OF APRIL 2024 / 27TH CHAITHRA, 1946
                 WP(CRL.) NO. 402 OF 2024
PETITIONER:

         ALTHAF J MUHAMMAD
         AGED 26 YEARS, S/O, K JALEEL,
         THOPPIL VEEDU, PANAPPETTY, PORUVAZHY PO,
         KOLLAM, KERALA, PIN - 690520.

         BY ADVS.
         NOBEL RAJU
         C.R.JAYAKUMAR
         ALEENA JOSE

RESPONDENTS:

    1    THE DISTRICT POLICE CHIEF
         OFFICE OF THE DCP, THRISSUR - 680125.

    2    THE STATION HOUSE OFFICER
         OLLUR POLICE STATION, THRISSUR - 680360.

    3    HARIDAS P B
         AGED 58 YEARS
         PUTHANPURAYIL HOUSE, ARUMKULANGARA,
         EDAKUNNI, THAIKKATTUSSERY PO
         THRISSUR., PIN - 680306.

         BY ADVS.
         VIDYA KURIAKOSE, SENIOR GOVERNMENT PLEADER
         K.MOHAMMED RAFEEQ
         AMARNATH R LAL

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 16.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(Crl)No.402 of 2024

                                       :2:


               N. NAGARESH & P.M. MANOJ, JJ.
          `````````````````````````````````````````````````````````````
                      W.P.(Crl) No.402 of 2024
          `````````````````````````````````````````````````````````````
                Dated this the 16th day of April, 2024

                            JUDGMENT

~~~~~~~~~

Nagaresh, J.

The petitioner states that the petitioner and detenue are

in love and they have intimate relation. When they expressed

their intention to get married, the 3 rd respondent-father of the

detenue and other family members objected.

2. The petitioner would contend that the detenue was

not permitted to attend job at NATPAC, Thiruvananthapuram.

The detenue is under illegal detention of the 3 rd respondent

and his agents, contends the petitioner.

3. We have heard the matter. We have interacted

with the alleged detenue. The alleged detenue appeared

before this Court today and submitted that she is not in illegal

custody of her parents. She has full freedom to move around.

The detenue stated that the detenue is now attending her job

at NATPAC, Thiruvananthapuram.

In the circumstances, we find that there is no illegal

detention of the alleged detenue. The writ petition fails and it

is dismissed.

Sd/-

N. NAGARESH, JUDGE

Sd/-

P.M.MANOJ , JUDGE ams