Karnataka High Court
Naresh. B. K. vs The Station House Officer on 20 August, 2019
Bench: Ravi Malimath, H.P.Sandesh
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 20TH DAY OF AUGUST, 2019
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
AND
THE HON'BLE MR. JUSTICE H. P. SANDESH
WRIT PETITION HABEAS CORPUS NO.90 OF 2019
BETWEEN:
NARESH B.K.,
AGED 34 YEARS
SON OF LALI BISHWAKARMA
PRESENTLY RESIDING AT
NO.9/1, 3RD MAIN,
VENKATESHWARA LAYOUT
S.G. PALYA
BENGALURU - 560 029. ... PETITIONER
(BY SRI. ARUN REGO, ADVOCATE FOR
M/S. REGO AND REGO)
AND:
1. THE STATION HOUSE OFFICER,
SUDDAGUNTE PALYA POLICE STATION
SUDDUGUNTE PALYA
BENGALURU - 560 029.
2. STATE OF KARNATAKA
BY DEPARTMENT OF HOME
REPRESENTED BY ITS SECRETARY
BENGALURU - 560 001.
2
3. RAHUL MIJAR
AGED 45 YEARS
PRESENTLY RESIDING AT
OPPOSITE GNR KALYANA MANTAPA
MARENAHALLI
JAYANAGAR, 5TH BLOCK
BENGALURU - 560 069. ... RESPONDENTS
(BY SRI. SANDESH J. CHOUTA, ADDITIONAL
ADVOCATE GENERAL ALONG WITH
SRI. S.V. GIRIKUMAR, ADDITIONAL GOVERNMENT
ADVOCATE, FOR RESPONDENT NOS.1 AND 2)
THIS WPHC IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN
THE NATURE OF HABEAS CORPUS DIRECTING THE
RESPONDENTS TO PRODUCE DEEPA SINGH BEFORE THIS
COURT.
THIS WPHC COMING ON FOR ORDERS THIS DAY,
RAVI MALIMATH J., PASSED THE FOLLOWING:
ORDER
This petition is filed seeking for a writ of habeas corpus to produce the wife of the petitioner. She is produced before the Court by Sri Mallesh S. Bolettin, Police Inspector, Suddaguntepalya Police Station. She is present in the Court and states that she is staying with her mother and uncle on her own wish and will. She further states that she has already filed a complaint against the petitioner for the offence punishable under Section 498(A) 3 read with Section 34 of Indian Penal Code in Crime No.135 of 2019.
2. In view of the above submission, the petition is disposed off.
Sd/- Sd/-
JUDGE JUDGE
ST