Thasneem vs District Police Chief
2024 Latest Caselaw 33369 Ker

Kerala High Court

Thasneem vs District Police Chief on 15 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                                      2024:KER:87724

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                   &

              THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

    FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                       WP(CRL.) NO. 1227 OF 2024

PETITIONER:

          THASNEEM
          AGED 25 YEARS
          W/O SHINU KHAN, KOYPPALLI KIZHAKKATHIL HOUSE, KADATHOOR
          MURI, VAVVAKAVVU, CLAPPANA, KULASHEKHARAPURAM VILLAGE,
          KOLLAM., PIN - 690528


          BY ADVS.
          K.R.RAJEEV KRISHNAN
          SAYUJYA RADHAKRISHNAN




RESPONDENTS:

    1     DISTRICT POLICE CHIEF
          DISTRICT POLICE HEADQUARTERS, KOTTARAKKARA, KOLLAM, PIN
          - 691506

    2     STATION HOUSE OFFICER
          KARUNAGAPALLY POLICE STATION, KARUNAGAPPALLY P.O,
          KOLLAM, PIN - 690518

    3     SHINU KHAN
          AGED 25 YEARS
                                                     2024:KER:87724
WP(CRL.) NO. 1227 OF 2024

                                2


          S/O SHAMEER H KOYPPALLI KIZHAKKATHIL HOUSE, KADATHOOR
          MURI, VAVVAKAVVU, CLAPPANA, KULASHEKHARAPURAM VILLAGE,
          KOLLAM, PIN - 690528




          SRI P M SHAMEER-GP


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
15.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                      2024:KER:87724
WP(CRL.) NO. 1227 OF 2024

                                 3




                            JUDGMENT

DEVAN RAMACHANDRAN (J)

When this matter was called today,

Smt.Sayujya Radhakrishnan - learned counsel

for the petitioner, submitted that, on the

day this petition was moved, the police

traced the alleged detenues and has reunited

them with her client - their mother. She

submitted that, therefore, no further orders

are required; though requesting liberty for

her client to approach this Court again in

future, if it becomes so warranted.

In the afore circumstances and since

the above information is confirmed by

Sri.P.M.Shameer - learned Government

Pleader, we close this Writ Petition without 2024:KER:87724 WP(CRL.) NO. 1227 OF 2024

any further orders; however, leaving every

liberty in law available to the petitioner,

to approach this Court again in future.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B. SNEHALATHA JUDGE

SAS 2024:KER:87724 WP(CRL.) NO. 1227 OF 2024

APPENDIX OF WP(CRL.) 1227/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE PHOTOCOPY OF THE FIR NO.624/2021 DT.29.11.2021 REGISTERED BY THE KAREELAKULANGARA POLICE STATION UNDER THE PROVISIONS OF S.498A, 323 AND 506 OF THE INDIAN PENAL CODE

Exhibit P2 A TRUE PHOTOCOPY OF THE FIR NO.1544/2024 DT.05.11.2024 REGISTERED BY THE KARUNAGAPALLY POLICE STATION UNDER THE PROVISIONS OF KERALA POLICE ACT, 2011.

Exhibit P3 A TRUE PHOTOCOPY OF THE FIR NO.1547/2024 DT.05.11.2024 REGISTERED BY KARUNAGAPALLY POLICE STATION UNDER THE PROVISIONS OF BNS ACT AND JJ ACT