Kerala High Court
S.Radhamony vs State Of Karnataka on 28 January, 2017
Bench: A.M.Shaffique, K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
THURSDAY, THE 30TH DAY OF MARCH 2017/9TH CHAITHRA, 1939
WP(Crl.).No. 119 of 2017 (S)
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PETITIONER(S):
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S.RADHAMONY
AGED 65 YEARS, W/O.K.DIVAKARAN,
GURU KRIPA, THAZHATHU VADAKKU P.O.,
PATTAZHY VADAKKEKARA, ENATHU VIA,
KOLLAM DISTRICT, PIN-691 526.
BY ADVS.DR.K.P.SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.S.VIBHEESHANAN
SRI.K.SUDHINKUMAR
SRI.S.K.ADHITHYAN
RESPONDENT(S):
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1. STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, BENGALURU-560 001.
2. THE STATE POLICE CHIEF OF KARNATAKA
POLICE HEADQUARTERS, BENGALURU-560 001.
3. PRABHU GOUDA
INSPECTOR OF POLICE, GOKUL ROAD POLICE STATION,
HUBLI NORTH SUB DIVISION, HUBBALLI DHARWA,
KARNATAKA-580 030.
4. THE STATE POLICE CHIEF OF KERALA
POLICE HEADQUARTERS, VAZHUTHAKKADU,
THIRUVANANTHAPURAM.695 024.
BY SR GOVERNMENT PLEADER SRI.K.B.RAMANAND
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION
ON 30-03-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(Crl.).No. 119 of 2017 (S)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE ENTRY IN THE GENERAL DAIRY OF KOLLAM
EAST POLICE STATION DATED 28.01.2017.
EXHIBIT P1(A) ENGLISH TRANSLATION OF EXHIBIT P1.
RESPONDENT(S)' EXHIBITS NIL
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Rp
//TRUE COPY//
PS TO JUDGE
A.M. SHAFFIQUE & K.RAMAKRISHNAN, JJ.
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W.P(Crl) No. 119 of 2017
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Dated this, the 30th day of March, 2017
J U D G M E N T
Shaffique, J.
This writ petition has been filed seeking for a writ of habeas corpus alleging that the detenues Mishel Divakar and his wife Dr.Ajin Mishel has been arrested by the Kollam Police as per directions issued by the Karnataka Police and the petitioner got information from an Advocate at Hubli stating that they are in the custody of Hubli police. It is in such circumstances that this writ petition has been filed.
2. Apparently, the detenues have been arrested by the police and had been taken to Karnataka and even according to the petitioner, they are at Hubli in State of Karnataka. Since the detenues are outside the jurisdiction of this Court, we do not think that this Court can exercise jurisdiction to call upon respondents 1 to 4 to produce the detenues before this Court. WP(Crl) No.119/17 -:2:-
Writ petition is therefore closed with liberty to the petitioner to approach the appropriate authority for necessary action.
Sd/-
A.M. SHAFFIQUE, JUDGE Sd/-
K.RAMAKRISHNAN, JUDGE Rp29/3/2017 //True Copy// P.S to Judge