Shaji .D.S vs State Of Kerala
2024 Latest Caselaw 12223 Ker

Kerala High Court

Shaji .D.S vs State Of Kerala on 14 May, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
                                   &
            THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
        TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                       WP(CRL.) NO. 474 OF 2024
PETITIONER:

            SHAJI .D.S
            AGED 59 YEARS
            S/O M. DAS, NIRAPPIL HOUSE, KANYARUPARA, UZHAMALACKAL,
            PUTHUKULANGARA P.O, NEDUMANGADU, THIRUVANANTHAPURAM
            DISTRICT, PIN - 695541.

            BY ADVS.
            P.T.SHEEJISH
            SANDRA TOM


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO HOME DEPARTMENT,
            SECRETARIAT THIRUVANANTHAPURAM, PIN - 695001.
    2       THE SUPERINTENDENT OF POLICE
            THIRUVANANTHAPURAM RURAL, OFFICE OF THE DISTRICT POLICE
            CHIEF, PATTOOR PMG ROAD, UNIVERSITY OF KERALA SENATE
            HOUSE CAMPUS, PALAYAM, THIRUVANANTHAPURAM DISTRICT,
            PIN - 695033.
    3       THE STATION HOUSE OFFICER
            ARYANADU POLICE STATION, THIRUVANANTHAPURAM DISTRICT,
            PIN - 695542.
    4       SHIBU
            RESIDING AT LAVANYA, KANYARUPARA, PUTHUKULLANGARA P.O,
            THIRUVANANTHAPURAM DISTRICT, PIN - 695541.

            SRI.TEKCHAND - SR.GP


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
14.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 474 OF 2024

                                     2

          T.R. RAVI & HARISANKAR V. MENON, JJ.
               --------------------------------------------
                      WP(Crl.) No.474 of 2024
                   --------------------------------------------
              Dated this the 14th day of May, 2024


                             JUDGMENT

T.R. RAVI, J.

On 25.04.2024 this Court had directed the Government

Pleader to cause the jurisdictional Sub Inspector to enquire about

the whereabouts of the alleged detenue. When the case is taken

up, the Government Pleader placed before the Court the report of

the jurisdictional Inspector, from which it is seen that the detenue

is residing with his daughter and son-in-law and appears to be very

happy and not in any illegal custody.

We do not find any reason to pass any further orders in this

writ petition. The report of the jurisdictional Inspector is accepted.

The writ petition is closed.

Sd/-

T.R.RAVI, JUDGE

Sd/-

HARISANKAR V. MENON, JUDGE mpm WP(CRL.) NO. 474 OF 2024

APPENDIX OF WP(CRL.) 474/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE COMPLAINT DATED 22.04.2024 SUBMITTED BY THE PETITIONER BEFORE THE 3RD PESPONDENT.

Exhibit P2 TRUE COPY OF THE COMPLAINT DATED 22.04.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.