Karnataka High Court
Smt Ankamma vs The Commissioner Of Police on 25 November, 2010
Bench: N.K.Patil, H.S.Kempanna
ix.)
Sorneshwaranagar,
Keragalli,
Near Dattihalli Ring Road,
Mysore Taiuk 8: District.
State Public Prosecutor for R1 & R2)
{By Sn'. H.S.Chandra Mouii,
******$s*
_ tditespolndtents _ ti' '=
This W1'i'{ Petition {HC} is Under. _Art:E.1e igzzieodr the V
Constitution of India, is filed by the Advocate? for the
petitioner praying to d"i1'~eet the respondents to 'trace and
produce her daughter~Sint§ Lathe;Wj"og;~~GoVfinda, aged about 26 years, before this Hon'bie Court; T' * This WritPetitiorr{HC'}_:'£:omingV~oVn. fo'rIOrders, this day, N.K.Pati1J., érnadefthe fo'ilowing:_ 4. ;. V ' h' i5L.. $2Qe§§--;;2: IE :12 ..,....................,_.._._ In the .iris'tar1t_ 'petitioner has sought for a direction7to" the _ respondents 1 and 2 to trace and '_ procit1ce* her -- Smt. Latha W/o. Govinda, aged about 'gears, before this Court, in the interest of .' Justice mic: egqtiity.
it ,.2i'.e.:_ When this matter had COIBB up for A eonsideration on 18"' November 2010. the matter was adjourned at the request of the learned State Public Prosecutor, appearing for respondents 1 and 2 to enable % 5" '"""""""'""M him to trace Smt. Latha, wife of Sri. Govinda;'j'a--n_'d.;"to produce her before this Court.
3. Today, when the m:at'te'r-,is'4_up.'.Tf()i:_.A it consideration. the concerned police haye Latha, W/o. Sri. Govinda, beforeythis this "
Court asked a specific..V_t1ues'ti'oi'iijto"Srnt.AiQatha',v: who is present before the was all these days, she due'ftoDifriisunderstanding between who is third resp01jident'is house and has been stayingitwuithVherpgisister Yashoda at Bannur Village. T.Nar--a.sipur'a."Mysore District, as per her wish. . t'Therér¢re. iearnedmétate Public Prosecutor appearing for 2 submitted that the prayer sought forin. the Writ petition does not survive for consideration accordingly, the writ petition may be dismissed as _' having become infructuous.
4. in the light of the submission of the learned State Public Prosecutor earned counsel appearing for WWW".