Karnataka High Court
Sri Krishna Lakshmana Nayak S/O ... vs Union Of India Rep By Secretary For ... on 5 June, 2008
Bench: K.Sreedhar Rao, L.Narayana Swamy
respondent aiso made necessary enquiries fiom the petitioner and
other authorities and he has no ciue of the Whe11eab01:Tt's,. The petition does not contain any aliegatiozis of illegal *E'iiié;x:e is no allcgafions of commission of crime a simplicitor case of missing })€I'SOI1. i all diligent efiorts to trace the whemsgiaciitgz ».ai1y When it is estabiishcd that the rieififtuc i:§..V'x1a.t'i:1V"tie£i:ntio':5L' V or custody, the grant of of 'dares; not arise.
Accordingly, the petition is ;§1é$cd§' sdli Iififéfie