Karnataka High Court
Mr Karunakara vs The State Of Karnataka on 16 July, 2010
Bench: K.L.Manjunath, B.S Patil
_;__
VVPHC 12'?/2010
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 16'1"" DAY OF' JULY, 2010
PRESENT
THE I-ION'BLE MRJUSTICE K.L.MANJUNAT.if£ 2
AND
THE I-i0N'BLE
W.P.H.C.No.1g'?/2{)A1{)T'A
BETWEEN:
Mr. Karunakara,
S / o Aitha,
Aged about 40 years,
Asaigoly I-louse,
Post: Asaigoly, _ .
Manjanady Village, _ '
Mangalore Taiuikfi A ' '
Dakshina A
(By Sri Abubacker s1a'afi,"Adv1V for
M',/. Abmlbackez Shafi As sts.,}
1 The St'a:{'e'« .5: Karhataka,
Repi*esen.ted_ its Chief Secretary,
Vidhana Soudha,
Bangaiotfc-56O 001.
'AITA1é'-Commissioner of Police.
Mangalore City,
Mangalore.
A ' A '' Inspector of Police,
Konaje Police Station,
Konaje,
Mangalore.
H»/A
. PETITIONER
WPHC 127/2010
4. Mr. Vaasu,
S/0 Thaniyappa,
Aged about 45 years,
Konaje Padavu,
Konaje,
Mangalore Taluk.
Dakshina Kannada District.
5. Mr Addu @ Abdul Rehman,
S/0 Khadri Beary,
Aged about 42 years,
Thottilu Mane,
Near Konaje Panchayath,
Konaje Post,
Maugalore Taiuk,
Dakshina Kannada District.
6. MrLo1aks1'ta,
S/0 Late Ranga,
Aged about 47 years.
Anmo1F1at, _' : _ -
Kodial Bail, d ' 2; A V
Mangalorefleityu. 'V ' .. .
7. P00rnima;__ * V _ A
D/_0VP_.V Kun'da,_V V.
Aged about 43'years,
" __ Koniyozor Viilage &F'ost.
, Pa_dmun3'ya,_ >
it' _ Beyitltaitgpad . .. RESPONDENTS
(By. Inthtesh, HCGP, for R2 to 3}
Thiswrit Petition is filed under Articles 228 & 227 of the
"'.'.44'C,or1.sti_tutio'n of India praying to direct the 2*" and 3"'
V' fespondents to produce Mr. Thaniya the Junior Paternal uncle
of the' petitioner before this Hon'b1e Court and to reiease him
..._"1"ron";: the custody of the 4th to 79] respondents and further direct
.._the"2"d & 31"" respondent to take necessary legal steps against
"the 41" to 7"' respondents and their teamed group and to protect
the life and properly of innocent paternal uncle of the petition
and etc.
'J73/'
VVPHC 127/2010
_ 3 _
This Petition coming on for preliminary hearing this day,
MANJUNATH. J.. made the fol1owing:-
ORDER
F
1. Learned Government Advocate submits that_;the the petitioner by name Thaniya died % th6,."Cjovemn1ent.,VV Hospital, Mangaiore, on 20.02.2010. the said Thaniya is not under illegal detention petitioner.
2. At this stage, petitioner on instructions from the petitioner the death of his uncle was "tofthe therefore he may be perrnitteclto
3. In View of thAe"sl11briiission of the learned Counsel for the petitioi1er;5fJetii;*.on is dismissed as withdrawn. Sd/-3 EEEDGE Sdfe?
JUDGE