Kerala High Court
Nijesh T.P vs 1. The Station House Officer on 4 April, 2022
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
WP(Crl.) No.159/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
Monday, the 4th day of April 2022 / 14th Chaithra, 1944
WP(CRL.) NO. 159 OF 2022(S)
PETITIONER:
NIJESH T.P., AGED 33 YEARS, S/O.KELAPPAN,
THAYULLAPARAMBATH HOUSE, AMBALAKULANGARA, KAKKATTIL P.O,
NADAPURAM VIA, KOZHIKODE DISTRICT, PIN-673507,
(KUTTIYADI POLICE STATION LIMIT).
RESPONDENTS:
1. THE STATION HOUSE OFFICER, KUTTIYADI POLICE STATION,
KOZHIKODE DISTRICT., PIN - 673 508
2. THE SUPERINTENDENT OF POLICE, VADAKARA,
KOZHIKODE DISTRICT., PIN - 673 101.
3. RAJESH ,S/O.JORAYYA,SARASWATHIPURAM, HUNSUR P.O,
MYSORE DISTRICT, KARNATAKA STATE, PIN-571 105,
(HUNSUR TOWN POLICE STATION LIMIT).
ADDL. R4 & R5 IMPLEADED
4. THE DIRECTOR GENERAL OF POLICE, KERALA.
5. THE DIRECTOR GENERAL OF POLICE, KARNATAKA.
ADDL. R4 & R5 ARE SUO MOTU IMPLEADED AS PER ORDER
DATED 03/03/2022 IN WP(CRL).
P.T.O.
WP(Crl.) No.159/2022 2/2
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 pass an interim direction commanding the
respondents 1 and 2 to take custody of and produce before this Hon'ble
Court the detenue named Sindhu, aged 20 years from the illegal custody
and detention of third respondent.
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(Crl.) and this
Court's order dated 14/03/2022 and upon hearing the arguments of
M/S.K.ABOOBACKER SIDHEEQUE & AJMAL P., Advocates for the petitioner and
of PUBLIC PROSECUTOR for R1 & R2, the court passed the following:
ORDER
The report of the Deputy Superintendent of Police who has been appointed as the I.O, has been produced before us. The same is accepted on record. On the alleged detenue being traced out, the officer shall intimate the learned Government Pleader, who shall file a report with intimation to the learned counsel for the petitioner.
Sd/- K.VINOD CHANDRAN JUDGE Sd/- C. JAYACHANDRAN JUDGE 04-04-2022 /True Copy/ Assistant Registrar