Raju A.N vs State Of Kerala
2025 Latest Caselaw 7977 Ker

Kerala High Court

Raju A.N vs State Of Kerala on 16 April, 2025

Author: Amit Rawal

Bench: Amit Rawal

                                                           2025:KER:32613




            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE AMIT RAWAL

                                    &

              THE HONOURABLE MR. JUSTICE P.M.MANOJ

WEDNESDAY, THE 16TH DAY OF APRIL 2025 / 26TH CHAITHRA, 1947

                      WP(CRL.) NO. 461 OF 2025

PETITIONER/S:

            RAJU A.N,
            AGED 62 YEARS
            SON OF NARAYANAN, ARAKKAL HOUSE, KOOVALLOOR P.O,
            KOTHAMANGALAM,, PIN - 686671


            BY ADVS. PEEYUS A.KOTTAM
            VISHNU S. KUNNEL


RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM,, PIN - 695001

    2       STATION HOUSE OFFICER,
            KOTTAKKAL POLICE STATION, KOTTAKKAL ANAPPARA
            KADAMPUZHA ROAD, KOTTAKKAL, MALAPPURAM DISTRICT,,
            PIN - 676503

    3       ISMAIL M.T,
            WORKING AS NURSING ASSISTANT, KOTTAKKAL ARYA
            VAIDYA SALA, KOTTAKKAL P.O, MALAPPURAM DISTRICT,,
            PIN - 676503



     THIS    WRIT    PETITION     (CRIMINAL)      HAVING    COME   UP   FOR
ADMISSION    ON     16.04.2025,    THE    COURT     ON     THE   SAME   DAY
DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 461 OF 2025

                                        2
                                                              2025:KER:32613




                   AMIT RAWAL & P.M.MANOJ, JJ.
        ------------------------------------------------------------------
                        W.P.(Crl.) No.461 of 2025
        ------------------------------------------------------------------
                Dated this the 16th day of April, 2025


                                 JUDGMENT

AMIT RAWAL,J.

The petitioner has filed the petition alleging illegal

detention of his daughter by respondent No.3, Mr.Ismail M.T.

2. In pursuance of notice, detenue has appeared as

also petitioner-father. Detenue has showed her identity to be

aged 28 years and submitted that of her own willingness, is

living with the 3rd respondent and they have already submitted

an application for registration of the marriage under the

Special Marriage Act, which is pending consideration.

3. At this stage, the learned counsel for the petitioner

as well as the petitioner in person informed that the petitioner

has reconciled with the situation and has agreed to perform

the marriage of his daughter with the 3 rd respondent,

scheduled for 22.04.2025. But the petitioner has expressed

apprehension with regard to the conversion for which the WP(CRL.) NO. 461 OF 2025

2025:KER:32613

daughter present in court has informed that she is not willing

to convert, neither her, would be husband, is also not forcing

her.

In this view of the matter, nothing survives in the

petition, dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE

Sd/-

P.M.MANOJ JUDGE

SSS