Karnataka High Court
Smt Somyashree vs The State Of Karnataka on 7 May, 2015
Bench: Anand Byrareddy, G.Narendar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF MAY 2015
:PRESENT:
THE HON'BLE MR.JUSTICE ANAND BYRAREDDY
AND
THE HON'BLE MR.JUSTICE G.NARENDAR
WRIT PETITION NO.66/2015 (HC)
Between:
Smt. Sowmyashree
W/o. Mohan Kumar
Aged about 22 years
Resident of Mudigere Gate
Behind Hospital
Channapatna Town
Ramanagara District ... Petitioner
(By Sri A.S.Kulkarni,, Adv.)
And:
1. The State of Karnataka
Represented by its Secretary
Department of Home
Vidhana Soudha
Bengaluru - 560 001.
2. The Station House Officer
Electronic City Police Station
Bengaluru - 560 100 ... Respondents
(By Sri A.K.Vasanth, AGA)
2
This Writ Petition (HC) is filed under Articles 226 and 227 of
the Constitution of India praying to issue a writ of Habeas Corpus
or any other writ or order or direction directing the respondent
No.2 to produce the detenue Mohan Kumar S/o. Nagraj Achari,
aged about 24 years, resident of Mudigere gate, Behind hospital,
Channapatna town, Ramanagara District, before this Hon'ble
Court and set him at liberty.
This Petition coming on for Preliminary Hearing this day,
Anand Byrareddy, J., made the following:-
ORDER
Sri A.K.Vasanth, Additional Government Advocate files a memo reporting as follows:
"The Respondent- Police in the above case submits before this Hon'ble Court that they have arrested the detenue Sri Mohan Kumar, S/o. Nagaraj Achari on 06.05.2015 at 5:45 a.m. and he was secured from ACS Layout in connection with the Crime No.308/2015 for the offences punishable under Sections 399 and 402 of IPC. The detnue was produced before the jurisdictional Magistrate on yesterday and the Hon'ble Magistrate ordered for judicial custody for 15 days. Therefore, he was sent to the Central Jail, Bengaluru. Copies of the FIR and remand Application are herewith produced and marked as Annexures-R1 & R2.
WHEREFORE, it is prayed that this Hon'ble Court may be pleased to take this memo on record and dismiss the 3 above writ petition as infructuous in the ends of justice and equity".
In terms of the memo, the writ petition does not survive and is disposed of.
Sd/-
JUDGE Sd/-
JUDGE ST