Karnataka High Court
Rachana Shetty vs The State Of Karnataka on 9 July, 2010
Bench: K.L.Manjunath, B.S Patil
WPI-{C 116/2010
IN THE HIGH COURT OF KARNATAKA AT BANGALOVQET
DATED THIS THE 9TH DAY OF JULY, 20 "
THE HON'BLE MRJUSTICE
AND , i A. _ -
THE HONBLE MR.JUS'I'ECE B.s.;>A.'1j"I_, 'V
W.P.H;C.No,.1i'6.?sg_0;;Q.
BETWEEN:
Rachana Shetty, V T A L H -
D/0 Ravichandrsg'S1i}:t'ty, . V
Aged 25 years, __ V '
No.563, 6"' Main, -::§"?:_Crdss,_ '_
"ROSHNK x.z:j,ayas_Ba:~a1; .Layo asp; .
Bilekahalfgi, Banrzétghatta Roaci. --
Berlg-'=1lu1'u._'- 560.075"-»AALVM ' . PETITIONER
(By Sri subhas_hT&V I-"iajesifi A.s'$ts.. Advs.)
AND:
V. 3.1 . Kamataka,
_ByeI3ireVcter..G3_ni::ra1 of Police 81
"InS'pect"c5:"Gen'eTTa1 of Police,
Nr11pathuT1gé1_ Road,
Barigalcre. v
" " K Statesof Karnataka,
Commissioner of Police.
A1i'Asga,r Road, Bangalore - 52.
...1'.f1e Station House Officer,
" Mice Layout Police Station.
Bangalore. ... RESPONDENTS
(By Sri E.S.II1iresh, HCGP.) </ WPHC £16/20}O This Writ Petition is filed under Article 226.. of "the Constitution of India praying to issue a writ of Habeas»VCoj':*pus or any other appropriate Writ, order or direction. by__«fiirectir.1.g"ti:ie'« p respondents to trace out and produce Sri RaViCl'i?}.I21dVfa.VS1'i6{tS}' 0 4_ i.e., the father of the petitioner before this Hon'_..}e»C_ourt~.an.d set = .. 0 him at liberty. ~ -
This Petition coming on for orders. _ J.. made the followingc» * u 7 " "
onneg» _
1. It is the case of the vpe'titiorider'vth'a.t_Vher'fatheriiavichandra Shetty, who was working' of Muthoot Finance situat.ed§~eai: suspected to be abducted sinoeétthye' ttiilevevening of 18.06.2030 and on the attempt was made to 5/ theft by «the branch office of Muthoot Finance' at Tavarekere. has lodged a complaint before Jre.spo1idenf;1..i\Io..13~--Poiice'*'Station and that respondent No.3~--Po1ice have failed-t_o tr'ace*her father.
2. 0W6 hadcjdirected the Government Advocate to file the stattis report. Today, C.N.Janardhan, Inspector of Police, Mico rPo1ice Station has filed the affidavit by producing rilirzrerous documents to show the efforts made by respondent"
i'$"o.3 to trace out the missing person. 5% WPHC 116/ 2010 ... 3 '#46
3. Considering the status report and after hearing the learned Counsel for both the parties, we are of the opinion. _ti:g1t no purpose wouid be served in keeping this petition' * We are also of the opinion that in the ends ofj1;istiee;.},1re.'l1;ive to it it direct the respondents to continue theiéfeiiorts "tot" true':<§ie._t'i11ie missing person and produce befo_re--._Vthe CourtVoriV_seeuring--*hin1.--,"
Liberty is granted to the petitioner the {ind that if she is of the opinion that the investigating the matter, she is at liberty to
4. With the is closed.
Sd/-'e i'UDG}3 /; eeeee sd/2 JUDGE