LAWS(KER)-2024-3-137

ABRAHAM C. Vs. STATE OF KERALA

Decided On March 22, 2024
Abraham C. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This petition is at the instance of the de-facto complainant in Crime No.716/2023 of Keezhvaipur Police Station, Pathanamthitta, registered under Sec. 57 of the Kerala Police Act, 2011.

(2.) The case alleged is that, the daughter of the de-facto complainant namely, Jancy Abraham, aged 27, was found missing from the house of the de-facto complainant at 7 PM on 21/10/2023.

(3.) Heard learned counsel for the petitioner, as well as learned Public Prosecutor.