Narayanan vs State Of Kerala
2025 Latest Caselaw 7978 Ker

Kerala High Court

Narayanan vs State Of Kerala on 16 April, 2025

Author: Amit Rawal

Bench: Amit Rawal

                                                2025:KER:32755


         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. 488 OF 2025

PETITIONER:

         NARAYANAN
         AGED 63 YEARS
         S/O PACHAR, THOTTANARIKUNI,
         MUDADI, KOYILANDI, KOZHIKODE, PIN - 673307


         BY ADVS.
         M.B.SHYNI
         V.R.ANILKUMAR
         RAJESH KUMAR R.
         ELDHOSE JOY
         SARAFUDHEEN T.
         AJITH P.C.
         VISHNUJA BIJU
         AMARJITH VADUVANKUTY




RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA, PIN - 682031

    2    COMMISSIONER OF POLICE
         OFFICE OF THE COMMISSIONER OF POLICE,
         MARINE DRIVE, KOCHI CITY,
         ERNAKULAM DISTRICT, PIN - 682011
 WP(CRL.) NO. 488 OF 2025




                                  2
                                                     2025:KER:32755

     3      THE STATION HOUSE OFFICER
            HILL PALACE POLICE STATION,
            THRIPUNITURA,
            ERNAKULAM DISTRICT, PIN - 682301

     4      ASWIN
            AGED 24 YEARS
            S/O RAJAN VALIYAPARAMBATHU VEEDU, PAYYOLI ,
            IRINGAL VILLAGE , KOYILANDI,
            KOZHIKODE DISTRICT,
            CURRENTLY RESIDING AT MANEESH'S HOUSE AT
            PUTHIYAKAVU, ERNAKULAM, PIN - 682301



OTHER PRESENT:

            SRI BIMAL K NATH SR GP

         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. 488 OF 2025




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                                                             2025:KER:32755



                 AMIT RAWAL & P.M.MANOJ, JJ.
       ------------------------------------------------------------------
                       W.P.(Crl.) No.488 of 2025
       ------------------------------------------------------------------
               Dated this the 16th day of April, 2025


                                JUDGMENT

AMIT RAWAL,J

The petitioner has approached this Court with the following

prayers;

"(i) Issue a writ of Habeas Corpus commanding the respondents to produce the detenue, Sarang, before this Hon'ble court and set her at liberty forthwith.

(ii) Declare that the detention of the detenue is illegal and violative of the fundamental rights.

(iii) Grant such other reliefs as this Hon'ble Court deems fit to grant in the facts and circumstances of the case."

2. It is submitted that already a crime case has been

registered bearing No.87 of 2025 of Hill Palace Police Station on

03.02.2025, regarding the disappearance of the son of the

petitioner namely Sarang referred to as the detenu.

3. Sri.Bimal.K.Nath, learned Senior Public Prosecutor informs

the Court that in pursuance of the registration of the crime, the WP(CRL.) NO. 488 OF 2025

2025:KER:32755

Police is already investigating the matter and would endevour the

investigation to be in a fair and impartial manner.

In this view of the matter, nothing survives in the writ

petition, dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE

Sd/-

P.M.MANOJ JUDGE

SSS