SUNIL RAJ Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner claims to be a friend of Vinith B.Nair, aged 52 years. It is alleged in the Writ Petition (Crl) that Vinith B.Nair is under the illegal detention of his mother, Vijayalakshmi B.Nair (the third respondent). The petitioner states that he was admitted in the Central Research Institute for Homoeopathy, Sachivothamapuram, Kottayam and he met Vinith B.Nair from there. It is stated that Vinith B.Nair gave a slip of paper to the petitioner showing the address of his mother and requested the petitioner to save his life. It is alleged that on 9.7.2012, the third respondent came to the hospital along with four goondas and tried to remove Vinith B.Nair from the hospital. Due to the intervention of the doctor, that attempt was foiled. Vinith B.Nair was discharged from the hospital on 19.7.2012 and the moment he came out of the hospital, the third respondent along with two other hired henchmen forcibly took Vinith B.Nair.

(2.) WHEN the Writ Petition (Crl) came up for admission, we directed the Inspector of Police, Kottayam West Police Station to make a discreet enquiry about the whereabouts of Vinith B.Nair and to ascertain whether he is under the illegal custody of any person.

(3.) IN the light of the facts and circumstances as disclosed in the enquiry made by the Police, it would appear that attempts were made by some persons to grab the property belonging to Vinith B.Nair. It cannot be said that he is under the illegal detention of his mother. His mother is aged 72 years and all along, she was looking after the affairs of Vinith B.Nair. We do not find any ground to entertain the Writ Petition. The Writ Petition (Criminal) is, accordingly, closed.