Mohammed Saleel P.P vs The Commissioner Of Police
2024 Latest Caselaw 13642 Ker

Kerala High Court

Mohammed Saleel P.P vs The Commissioner Of Police on 27 May, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                              &
            THE HONOURABLE MR. JUSTICE P.M.MANOJ
   MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                  WP(CRL.) NO. 548 OF 2024
PETITIONER/S:
           MOHAMMED SALEEL P.P, AGED 25 YEARS
           S/O FATHIMA, PULIKKAPARAMB HOUSE, VELLILA
           P.O.,VALLIPPOKK, MANKADA VIA,PERINTHALMANNA TALUK,
           MALAPPURAM DISTRICT,, PIN - 679324

          BY ADVS.
          MOHAMMED SHAFI.K
          KAVYA S.A.
          SHAHIM BIN AZIZ

RESPONDENT/S:
     1     THE COMMISSIONER OF POLICE
           OFFICE OF THE COMMISSIONER OF CITY POLICE, TALAP,
           KANNUR, PIN - 670002

    2     STATION HOUSE OFFICER
          THE STATION HOUSE OFFICER, CHAKKARAKKAL POLICE STATION,
          MOUWANCHERY P.O, KANNUR DISTRICT, PIN - 670613

    3     THE STATION HOUSE OFFICER
          THE STATION HOUSE OFFICER, MANKADA POLICE STATION,
          MANKADA P.O, MALAPPURAM DISTRICT, PIN - 679324

    4     MR. SHAMSEER
          PERUVANATH HOUSE, KOYYODE, KOYYODE, KOYYODE P.O,
          KADACHIRA S.O, KANNUR DISTRICT, PIN - 670621

OTHER PRESENT:
           SRI P M SHAMEER, GP.

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP      FOR
ADMISSION ON 27.05.2024, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
                                      2
W.P.(Crl.) No.548 of 2024




                                JUDGMENT

Raja Vijayaraghavan, J.

The petitioner says that he has been in love with the corpus (Ms.X

for the sake of brevity), the daughter of the 4th respondent. He states

that she is being illegally detained by the 4th respondent against her

wishes. He lodged a complaint before the police seeking to set at liberty

the daughter of the 4th respondent. Complaining of inaction he is before

this Court seeking direction.

This Court by order dated 23.05.2024 had directed the parties to

appear before us. In terms of the direction, the alleged detenu as well

as the 4th respondent has appeared before us.

We have interacted with the alleged detenue as well as the

petitioner herein. Ms.X stated before us that she had completed her XII

standard education at the Kannur Chala Higher Secondary School. She

stated that she is not under illegal detention and she is happily living with

her parents.

In that view of the matter, we do not think that the petitioner has

made out any case grant of the reliefs claimed in this writ petition.

This writ petition is closed.

sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sd/-

P.M.MANOJ JUDGE das