Kerala High Court
For Information Purpose Only vs Laila Beebi on 16 April, 2021
Bench: P.B.Suresh Kumar, K. Babu
WP(Crl.) 111/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
&
THE HONOURABLE MR.JUSTICE K. BABU
Friday,the 16th day of April 2021/26th Chaithra, 1943
For information purpose only
WP(Crl.) No.111/2021(S)
PETITIONER
LAILA BEEBI, W/O. ABDUL RAHIM, AGED 46 YEARS,
RESIDING AT ANAS MANZIL, ANCHUPARACONE, MANCODU P.O.,
KALANJOOR, PATHANAMTHITTA DISTRICT, PIN- 689694.
RESPONDENTS
1. STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVT. OF KERALA,
HOME DEPARTMENT , SECRETARIAT, THIRUVANANTHAPURAM,
THIRUVANANTHAPURAM DISTRICT, PIN- 695001.
2. THE COMMISSIONER OF POLICE, THIRUVANANTHAPURAM CITY,
OFFICE OF COMMISSIONER OF POLICE, POLICE GROUND,
CV RAMAN PILLAI ROAD, THYCAUD, THIRUVANANTHAPURAM, PIN- 675014.
3. STATION HOUSE OFFICER,
VANCHIYOOR POLICE STATION, VANCHIYOOR,
THIRUVANANTHAPURAM DISTRICT, PIN- 695 035.
Writ Petition (criminal) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(Crl.) the High Court be
pleased to issue an interim direction to the respondents 1 to 3, directing
them to produce Smt.Anfiya, daughter of the petitioner, before this
Honourable Court, on pending disposal of this writ petition.
This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(Crl.) and upon hearing the arguments of
SRI.SATHEESH KUMAR NEMMARA, Advocate for the petitioner, the court passed
the following:
P.T.O.
P.B.SURESH KUMAR & K.BABU, JJ.
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W.P.(Crl) No.111 of 2021
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For Dated
information purpose only
this the 16 day of April, 2021.
th
ORDER
The second respondent is directed to file a report as to the whereabouts of the alleged detenue.
Post on 20.4.2021.
Sd/-
P.B.SURESH KUMAR, JUDGE Sd/-
K.BABU, JUDGE.
tgs /true copy/ Sd/- ASSISTANT REGISTRAR