Kerala High Court
Balaram N D vs The Sub Inspector Of Police on 30 November, 2016
Bench: K.Surendra Mohan, K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
&
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
WEDNESDAY, THE 30TH DAY OF NOVEMBER 2016/9TH AGRAHAYANA, 1938
WP(Crl.).No. 351 of 2016 (S)
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PETITIONER(S):
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BALARAM N D
S/O.K.R.DAMODARAN, AGED 54, SREEKOVIL,
PATHIRAPALLY PO, ALAPPUZHA DISTRICT.
BY ADV SRI.V.PHILIP MATHEW
RESPONDENT(S):
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1. THE SUB INSPECTOR OF POLICE, ALAPPUZHA NORTH POLICE
STATION, ALAPPUZHA NORTH POLICE STATION,
ALAPPUZHA DISTRICT, PIN-688 001.
2. THE CIRCLE INSPECTOR OF POLICE
ALAPPUZHA NORTH, ALAPPUZHA DISTRICT,
PIN-688 001.
3. THE SUPERINTENDENT OF POLICE
ALAPPUZHA, PIN-688 001.
4. THE DIRECTOR GENERAL OF POLICE (LAW & ORDER)
POLICE HEAD QUARTERS, TRIVANDRUM-695 001.
5. MUHAMMED SUHAIL
S/O.ASHRAF, AGED 28, PUTHEN VEEDU,
NEAR SOUTH ZACHARIAH BAZAR, ZAZHARIAH WARD
AND PO, VATTAPALLY, ALAPPUZHA, PIN-688 124.
6. ASHRAF
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
AGED 60, PUTHEN VEEDU, NEAR SOUTH ZACHARIAH BAZAR,
ZACHARIAH WARD AND PO, VATTAPALLY, ALAPPUZHA,
PIN-688 124.
7. NUSAIBA
W/O.ASHRAF, AGED 55,
PUTHEN VEEDU, NEAR SOUTH ZACHARIAH BAZAR,
ZACHARIAH WARD AND PO, VATTAPALLY,
ALAPPUZHA, PIN-688 124.
R5-R7 BY ADV. SMT.S.SHEEBA
R5-R7 BY ADV. SRI.K.A.ABHILASH
R1 BY ADV. GOVERNMENT PLEADER SRI K B RAMANAND
THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
30-11-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
kkj
-2-
WP(Crl.).No. 351 of 2016 (S)
PETITIONER'S EXHIBITS
EXT.P1: THE TRUE COPY OF THE FRONT PAGE & THE OPENING PAGE OF THE
BOOK STHREE RAKTHANGAL
EXT.P2: THE TRUE COPY OF THE FRONT PAGE & THE OPENING PAGE OF THE
BOOK "HUMAN RIGHTS IN ISLAM"
EXT.P3: THE TRUE COPY OF THE FRONT PAGE & THE OPENING PAGE OF THE
BOOK VICHARAM NIKHANDU
RESPONDENTS' EXHIBITS
EXT.R5(A): TRUE COPY OF CANDIDATE MEMBERSHIP OF THE 6T RESPONDENT
EXT.R5(B): TRUE COPY OF LETTER GIVEN TO 6TH RESPONDENT BY CPIM LOCAL
COMMITTEE SECRETARY
EXT.R5(C): PERSONAL STATE OF 5TH RESPONDENT
EXT.R5(D): TRUE COPY OF CERTIFICATE OF MERIT FROM G-TECH COMPUTER
EDUCATION, CALICUT
EXT.R5(E): TRUE COPY OF COURSE CERTIFICATE OF CIVIL ENGINEERING FROM
MASTERS INDUSTRIAL TRAINING CENTRE, ALAPPUZHA
EXT.R5(F): TRUE COPY OF PLUS TWO MARK LIST OF 6TH RESPONDENT
EXT.R5(G): TRUE COPY OF CERTIFICATE FROM AUTO DESH 3DS MAX
EXT.R5(H): TRUE COPY OF CERTIFICATE FROM AUTODESK REVIT ARCHITECTURE
EXT.R5(I): TRUE COPY OF CERTIFICATE FROM AUTOCAD
EXT.R5(J): TRUE COPY OF CMP NO.4980/2016 FILED BEFORE JFMCI,
ALAPUZHA
EXT.R5(K): TRUE COPY OF ORDER IN CMP NO.4980/16
EXT.R5(L): TRUE COPY OF ORDER IN CRIME NO.1383/2016
EXT.R5(M): TRUE COPY OF ACKNOWLEDGEMENT CUM RECEIPT FRO SPECIAL
MARRIAGE
EXT.R5(N): TRUE COPY OF NOTICE OF INTENDED MARRIAGE UNDER SPECIAL
MARRIAGE ACT, 1954.
EXT.R5(1): TRUE COPY OF RATION CARD NO.1418007940 OF THE 6TH
RESPONDENT
// TRUE COPY //
PA TO JUDGE
K.SURENDRA MOHAN & K. ABRAHAM MATHEW, JJ.
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W.P.(Crl.) No.351 of 2016
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Dated this the 30th day of November , 2016
J U D G M E N T
Surendra Mohan, J.
The detenue as well as the 5th respondent are present in Court. They have produced Certificate No.90 of 2016 issued under Section 13 of the Special Marriage Act, 1954 by the Marriage Officer, Alappuzha dated 21.11.2016 evidencing the solemnisation of their marriage. In view of the above, the parties are free to live together as husband and wife. No further orders are required to be issued in this case. The same is accordingly disposed of recording the above. A copy of the Marriage Certificate shall be retained as part of the records of this case.
Sd/-
K.SURENDRA MOHAN JUDGE Sd/-
K. ABRAHAM MATHEW JUDGE kkj