Karnataka High Court
Smt P S Vishalakshmi vs The Commissioner Of Police on 5 August, 2014
Bench: K.L.Manjunath, A.V.Chandrashekara
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 05TH DAY OF AUGUST, 2014
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE A.V.CHANDRASHEKARA
WPHC. No.146/2014
BETWEEN:
SMT P. S. VISHALAKSHMI
W/O P. H. SRINIVAS SETTY
AGED ABOUT 56 YEARS
NO.6, 3RD MAIN ROAD
3RD CROSS, SAI LAYOUT
BEML, 5TH STAGE
RAJAJESHWARAINAGAR
BANGALORE-560098
... PETITIONER
(By Sri: B PRAMOD, ADV.)
AND:
1. THE COMMISSIONER OF POLICE
INFANTRY ROAD
BANGALORE-560001
2. STATE OF KARNATAKA
HOME DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001
2
BY ITS SECRETARY
3. THE STATION HOUSE OFFICER
RAJARAJESHWARI NAGAR POLICE
STATION
KENGERI GATE SUB-DIVISION
BANGALORE-560098
4. SRI SUDEER A R
S/O RAMASHETTY N
AGED ABOUT 38 YEARS
R/AT NO. 1084, 6TH MAIN
3RD STAGE, BEML LAYOUT
RAJAJESHWARI NAGAR
BANGALORE-560098
... RESPONDENTS
(By Sri:B.VEERAPPA, AGA FOR R1 TO 3)
WPHC UNDER ARTICLE 226 & 227 OF THE
CONSTITUTION OF INDIA IS FILED BY THE ADVOCATE FOR
THE PETITIONER PRAYS THAT THE HON'BLE COURT BE
PLEASED TO ISSUE A WRIT OR ORDER OR DIRECTION, IN THE
NATURE OF WRIT OF HABEAOUS CORPUS DIRECTING THE
RESPONDENTS TO PRESENT SMT.V.S.ARUNA,
D/O.P.H.SRINIVAS SETTY, W/O SUDEER A.R. BEFORE THE
HON'BLE HIGH COURT.
THIS WPHC COMING ON FOR ORDERS, THIS DAY,
K.L.MANJUNATH, J., MADE THE FOLLOWING:
ORDER
The learned Government Advocate submits that petitioner's daughter was staying in an Ashrama namely Swadhana Kendra, Mandya and she is produced before the 3 Court through Sri.T.Manjunath, PI and Sri.Anjappa, HC- 4578 of Rajarajeshwarinagar Police Station.
The daughter of the petitioner submits that on her own she had been to the Ashram. The petitioner's daughter is ready to live with her husband and her husband is also willing to take her.
In the circumstances, the petition is closed.
Sd/-
JUDGE Sd/-
JUDGE DM*