Karnataka High Court
Smt Chikahombamma vs The Secretary on 6 September, 2012
Bench: Dilip B.Bhosale, S.N.Satyanarayana
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 6TH DAY OF SEPTEMBER 2012
PRESENT
THE HON'BLE MR. JUSTICE DILIP B BHOSALE
AND
THE HON'BLE MR. JUSTICE S.N.SATYANARAYANA
WPHC.NO. 172/2012
BETWEEN
SMT. CHIKAHOMBAMMA
W/O. KRISHNAIAH
AGED ABOUT 42 YEARS
RESIDENT OF H.NO.95
ARAGINAMELE, KOPPA HOBLI
MADDUR TALUK
MANDYA DISTRICT ...PETITIONER
(BY SRI. HANUMANTHAPPA B. HARAVIGOUDAR, ADV.,)
AND
1. THE SECRETARY
DEPARTMENT OF HOME AFFAIRS
VIDHANA SOUDHA
BANGALORE - 1
2. THE INSPECTOR GENERAL
OF POLICE
GOVT. OF KARNATAKA
NRUPATHUNGA ROAD
BANGALORE - 1
3. THE SUPERINTENDANT OF
POLICE
MANDYA DISTRICT
MANDYA
2
4. THE SUPERINTENDANT OF
POLICE
MYSORE DISTRICT
MYSORE
5. THE SUPERINTENDANT OF POLICE
TUMKUR DISTRICT
TUMKUR
6. THE POLICE SUB-INSPECTOR
NAGAMANGALA POLICE STATION
MANDYA DISTRICT ...RESPONDENTS
(BY SRI.H.S. CHANDRAMOULI, SPP) WPHC IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE NATURE OF MANDAMUS DIRECTING THE RESPONDENT TO PRODUCE THE PETITIONER'S BROTHER BEFORE THIS HON'BLE COURT.
THIS WPHC COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
PC:
By this Habeas Corpus writ petition, the petitioner is seeking production of his brother before the Court, who according to her has been illegally detained by the respondents.
Mr.Chandramouli, learned SPP, on instruction, submits that the respondents have arrested the brother of the petitioner on 5.9.12 in connection with the theft and they have registered a case bearing Crime No.154/12 for the offence punishable under Section 379 of IPC. His statement is recorded and 3 accepted and in view thereof, this petition renders infructuous and disposed of as such.
Disposal of the writ petition shall not preclude the petitioner from approaching the concerned court for appropriate relief.
SD/-
JUDGE SD/-
JUDGE TL