SAMUNDESWARI Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS Writ Petition under Article 226 is instituted by a lady who complains that her husband Mani @ Rajamani was taken into custody by the police illegally without any justifiable reason. She submits that she and her husband purchased a Qualis Car bearing Registration No.TN-04-0785 from one Kishore for their own use and it is at the instance of the above Kishore that the petitioner's husband has been taken into custody.

(2.) ON considering this Writ Petition for admission we directed the learned Additional Director General of Prosecution on whose behalf Sri.Shibu Joseph, the learned Senior Government Pleader took notice to seek instructions from the concerned police officer as to the correctness of the allegation.

(3.) SRI .Tom Jose submitted that the allegations are absolutely incorrect. Petitioner's husband is accused in Crime No.588/12 registered by the Kozhikode Medical College Police under Sections 448, 380, 120b, 411 and 460 IPC read with section 34 thereof. The offences pertain to the theft of a Qualis car. Petitioner's husband after arrest was produced before the Judicial First Class Magistrate's Court-III, Kozhikode and is now in the special Sub Jail, Kozhikode pursuant to a remand order passed by the Magistrate.