Kerala High Court
K.P.Raghavan vs Deputy Superintendent Of Police on 20 December, 2010
Bench: R.Basant, K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(Crl.).No. 454 of 2010(S)
1. K.P.RAGHAVAN, AGED 58 YEARS,
... Petitioner
Vs
1. DEPUTY SUPERINTENDENT OF POLICE,
... Respondent
2. THE CIRCLE INSPECTOR OF POLICE,
3. THE SUB INSPECTOR OF POLICE,
4. NASRIYETHI ISLAM SABHA,
For Petitioner :SMT.C.G.PREETHA
For Respondent :SRI.M.MUHAMMED SHAFI
The Hon'ble MR. Justice R.BASANT
The Hon'ble MR. Justice K.SURENDRA MOHAN
Dated :20/12/2010
O R D E R
R. BASANT &
K. SURENDRA MOHAN, JJ.
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W.P.(Cri) No. 454 of 2010-S
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Dated this the 20th day of December, 2010
JUDGMENT
Basant,J.
This judgment must be read in continuation of the earlier orders passed in the matter resting finally with the order dated 2/12/10 passed by us.
2. The alleged detenue, who was sent along with her parents, as per order dated 2/12/10, has come to Court. She reiterated before us that she wants to return along with the petitioner, her father. The petitioner had initially come to this Court raising the grievance that his daughter, the alleged detenue Abhina, aged 21 years, is being illegally detained by the 4th respondent.
3. We are now satisfied that the alleged detenue was not and is not under the illegal confinement or detention of any one. W.P.(Cri) No. 454 of 2010 -: 2 :- From her statement, it is clear that she joined the 4th respondent
- Institution on her own. She does not now want to continue in that establishment. She has already returned to her parents. In these circumstances, no further directions are necessary in this writ petition.
4. The alleged detenue states that some of her belongings are available in the 4th respondent - Institution, where she had joined earlier. She prays and the 4th respondent readily agrees that whatever articles of the alleged detenue are available in the 4th respondent - Institution, the same can be taken away by the alleged detenue or her authorized representative at any point of time. No further directions are hence necessary on this aspect also.
5. In the result, we record that no further directions are necessary in this writ petition. The alleged detenue having already returned to the petitioner, we dismiss this writ petition as unnecessary now.
Sd/-
R. BASANT (Judge) Sd/-
K. SURENDRA MOHAN
(Judge)
Nan/ //true copy// P.S. to Judge