LAWS(KER)-2007-4-211

TITUS GEORGE VALLIAZHAM Vs. JOSE MATHEW

Decided On April 27, 2007
TITUS GEORGE VALLIAZHAM Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) IT is submitted by the learned Government Pleader that pursuant to the order of this Court, an enquiry has been conducted through a woman constable and the enquiry revealed that the alleged detenue is not under any illegal custody. In such circumstances, recording the submission, this writ petition (criminal) is dismissed.